Supreme Court - Daily Orders
Madan Lal Jolia vs Union Of India . on 2 May, 2016
Bench: J. Chelameswar, Abhay Manohar Sapre
ITEM NO.24 COURT NO.5 SECTION XV
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)......CC No(s).
8072/2016
(Arising out of impugned final judgment and order dated 21/08/2014
in DBCWP No. 18773/2012 12/01/2016 in DBCWP No. 18773/2012
12/01/2016 in RP No. 179/2014 passed by the High Court Of Rajasthan
At Jaipur)
MADAN LAL JOLIA Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(with appln. (s) for c/delay in filing SLP and office report)
Date : 02/05/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE J. CHELAMESWAR
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
For Petitioner(s) Mr. Shariq Ahmed, Adv.
Mr. Tariq Ahmed, Adv.
Mr. Sunil Kumar Verma,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
The special leave petition is dismissed. Pending applications, if any, stand disposed of.
(DEEPAK MANSUKHANI) (RAJINDER KAUR)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
DEEPAK MANSUKHANI
Date: 2016.05.03
10:22:54 IST
Reason: