Supreme Court - Daily Orders
Union Of India vs M N Ramachandra Rao on 17 October, 2014
Bench: Jagdish Singh Khehar, Arun Mishra
ITEM NO.10 COURT NO.6 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 No(s).
16461/2014
(Arising out of impugned final judgment and order dated 21/04/2014
in WP No. 45591/2012 passed by the High Court of Karnataka at
Bangalore)
UNION OF INDIA AND ORS Petitioner(s)
VERSUS
M N RAMACHANDRA RAO Respondent(s)
(With appln. (s) for c/delay in filing SLP)
Date : 17/10/2014 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON'BLE MR. JUSTICE ARUN MISHRA
For Petitioner(s) Mr.P.S.Narasimha, ASG
Mr.Sridhar Potaraju, Adv.
Mr. Shreekant N. Terdal, Adv.
For Respondent(s)
Upon hearing the counsel the Court made the following
O R D E R
Heard learned Additional Solicitor General appearing on behalf of the petitioners.
Delay condoned.
No ground for interference is made out in exercise of our jurisdiction under Article 136 of the Constitution of India.
The special leave petition is accordingly dismissed.
Signature Not Verified Digitally signed by Satish Kumar Yadav Date: 2014.10.28 (SATISH KUMAR YADAV) 12:02:51 IST Reason: (RENU DIWAN) COURT MASTER COURT MASTER