Supreme Court - Daily Orders
Union Of India vs Ratni Devi on 16 November, 2018
Bench: D.Y. Chandrachud, M.R. Shah
ITEM NO.17 COURT NO.13 SECTION XV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 37227/2018
(Arising out of impugned final judgment and order dated 02-08-
2017 in DBCWP No. 8167/2006 and Order dated 27-04-2018 in DBWR
No. 371/2017 passed by the High Court Of Judicature For
Rajasthan At Jaipur)
UNION OF INDIA & ORS. Petitioner(s)
VERSUS
RATNI DEVI Respondent(s)
(FOR ADMISSION and I.R. and IA No.154992/2018-CONDONATION OF
DELAY IN FILING )
Date : 16-11-2018 These petitions were called on for hearing
today.
CORAM :
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
HON'BLE MR. JUSTICE M.R. SHAH
For Petitioner(s) Mr. K.S. Suri, Sr. Adv.
Ms. Pooja Dhar, Adv.
Mr. Prashant Singh, Adv.
Mr. Aditya Giri, Adv.
Mr. Gurmeet Singh Makker, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
There is a delay of 336 days in filing the Special Leave Petition(s) which has not been satisfactorily explained. The application for condonation of delay in filing the Special Leave Petition(s) is dismissed.
In consequence thereof, the Special Leave Petition(s) will Signature Not Verified not remain. Hence dismissed.
Digitally signed by VISHAL ANAND Date: 2018.11.17 13:06:43 IST Reason: (GEETA AHUJA) (SAROJ KUMARI GAUR)
COURT MASTER (SH) BRANCH OFFICER