Supreme Court - Daily Orders
Union Of India vs Kanwaljit Singh Bakshi on 15 October, 2020
Bench: S. Abdul Nazeer, Sanjiv Khanna
ITEM NO.3 Court 11 (Video Conferencing) SECTION IV-A
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). 9027/2020
(Arising out of impugned final judgment and order dated 24-08-2018
in WP No. 17825/2018 passed by the High Court Of M.p At Indore)
UNION OF INDIA & ORS. Petitioner(s)
VERSUS
KANWALJIT SINGH BAKSHI Respondent(s)
(FOR ADMISSION and I.R. and IA No.62615/2020-CONDONATION OF DELAY
IN FILING and IA No.62616/2020-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT )
WITH
Diary No(s). 9024/2020 (IV-A)
(FOR ADMISSION and I.R. and IA No.65495/2020-CONDONATION OF DELAY
IN FILING and IA No.65497/2020-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT)
Date : 15-10-2020 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S. ABDUL NAZEER
HON'BLE MR. JUSTICE SANJIV KHANNA
For Petitioner(s) Ms. Madhavi Divan, Adv.
Mr. Arvind Kumar Sharma, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We see no reason to interfere with the impugned order. The Special Leave Petitions are accordingly dismissed on the ground of delay.
Signature Not Verified Digitally signed by Jatinder Kaur Date: 2020.10.16Pending application(s), if any, shall also stand disposed of.
16:45:27 IST Reason: (JATINDER KAUR) (KAMLESH RAWAT)
SENIOR PERSONAL ASSISTANT COURT MASTER (NSH)