Supreme Court - Daily Orders
Mr. Chandrakant Vishram Chavan vs Union Of India Through Director on 8 May, 2017
Author: Navin Sinha
Bench: Navin Sinha
ITEM NO.50 COURT NO.4 SECTION IX
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition for Special Leave to Appeal (C) Diary No. 15909/2016
(Arising out of impugned final judgment and order dated 11/02/2016
in CA No. 19/2014 passed by the High Court of Bombay at Goa)
MR. CHANDRAKANT VISHRAM CHAVAN Petitioner(s)
VERSUS
UNION OF INDIA THROUGH DIRECTOR Respondent(s)
(office report for directions)
Date : 08/05/2017 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE NAVIN SINHA
[IN CHAMBERS]
For Petitioner(s) Petitioner-in-person.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The petitioner is present in person and requests for granting of an appropriate legal assistance. The matter be referred to Supreme Court Legal Services Committee for the needful steps in this regard.
(POOJA SEHGAL) (SAROJ KUMARI GAUR)
SR. P.A. COURT MASTER
Signature Not Verified
Digitally signed by
POOJA SEHGAL
Date: 2017.05.12
15:44:44 IST
Reason: