Supreme Court - Daily Orders
Satya Prakash Rai vs Union Of India on 16 July, 2021
Bench: Uday Umesh Lalit, Ajay Rastogi
ITEM NO.21 Court 3 (Video Conferencing) SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No(s). 8953/2021
(Arising out of impugned final judgment and order dated 23-03-2021
in WP(C) No. 3651/2021 passed by the High Court Of Delhi at New
Delhi)
SATYA PRAKASH RAI Petitioner(s)
VERSUS
UNION OF INDIA & ANR. Respondent(s)
( IA No.77893/2021-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT and IA No.77891/2021-EXEMPTION FROM FILING O.T. )
Date : 16-07-2021 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE UDAY UMESH LALIT
HON'BLE MR. JUSTICE AJAY RASTOGI
For Petitioner(s) Mr. Mohit Paul, AOR
Mr. Priyanka Kakkar, Adv.
Ms. Priyanka Jain, Adv.
Ms. Sunaina Phul, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We see no reason to interfere. The Special Leave Petition is dismissed.
Pending applications, if any, shall stand disposed of.
(INDU MARWAH) (VIRENDER SINGH) COURT MASTER (SH) BRANCH OFFICER Signature Not Verified Digitally signed by Indu Marwah Date: 2021.07.17 12:11:36 IST Reason: