Supreme Court - Daily Orders
Union Of India vs Shivaram Samanta on 24 August, 2015
ITEM NO.18 COURT NO.14 SECTION IVA
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 Nos. 14923-14924/2015
(Arising out of impugned final judgment and order dated 08/10/2013
in SA No. 327/1997 and 05/12/2014 in RP No. 950/2013 passed by the
High Court Of M.P. At Jabalpur)
UNION OF INDIA & ANR Petitioner(s
)
VERSUS
SHIVARAM SAMANTA Respondent(s
)
(With appln. (s) for c/delay in filing SLP)
Date : 24/08/2015 These petitions were called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE A.K. SIKRI
HON’BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Petitioner(s)
Mr. Mukul Rohatgi, AG.
Mr. B. Ragunath, Adv.
Mr. Ajay Sharma, Adv.
Mr. D. S. Mahra, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Though there may be some arguments on merits, having regard to the fact that only a sum of Rs.50,000/- is involved, we refrain from interfering with the impugn ed judgment. The special leave petition is dismissed with the observation that the impugned judgment would not be treated as a precedent.
Signature Not Verified Digitally signed by Gulshan Kumar Arora Date: 2015.08.26 17:29:42 IST Reason: (Nidhi Ahuja) (Renu Diwan) COURT MASTER COURT MASTER