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Union Of India vs Sandeep Singh on 16 October, 2015

Bench: J. Chelameswar, Abhay Manohar Sapre

     ITEM NO.13                            COURT NO.6                 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)......CC                 No(s).
     9538/2015

     (Arising out of impugned final judgment and order dated 03/12/2014
     in CWP No. 1029/2014 passed by the High Court Of Delhi At New
     Delhi)

     UNION OF INDIA AND ORS.                                           Petitioner(s)

                                                  VERSUS

     SANDEEP SINGH                                                     Respondent(s)

     (with appln. (s) for c/delay in filing SLP and office report)

     Date : 16/10/2015 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.   P.S. Narsimha,ASG(Not present)
                                   Mr.   Ashok K. Srivastava,Adv.
                                   Mr.   Ritesh Kumar,Adv.
                                   Ms.   Sushma Suri,Adv.


     For Respondent(s)             Mr.   Ashok Bhan,Sr.Adv.
                                   Mr.   Meenesh Kr.Dubey,Adv.
                                   Ms.   Asha Gopalan Nair,Adv.
                                   Ms.   Nivedita Nair,Adv.
                                   Mr.   Abhishek Kumar Pandey,Adv.
                                   Mr.   Abhishek Attary,Adv.
                                   Ms.   K.L. Janjani,Adv.
                                   Mr.   Anand Mishra,Adv.
                                   Mr.   Amrendra Kumar Singh,Adv.
                                   Dr.   (Mrs. ) Vipin Gupta,Adv.
                                   Dr.   Charuwali Khanna,Adv.


                          UPON hearing the counsel the Court made the following
                                             O R D E R

Delay condoned.

Reason: The special leave petition is dismissed.

                [O.P. SHARMA]                              [INDU BALA KAPUR]
                 AR-cum-PS                                    COURT MASTER