Supreme Court - Daily Orders
Ram Chandra Tiwari vs Union Of India on 5 October, 2015
Bench: T.S. Thakur, V. Gopala Gowda
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
I.A. 1-2/2015
in
Civil Appeal Diary No(s). 16761/2015
RAM CHANDRA TIWARI Appellant(s)
VERSUS
UNION OF INDIA & ORS Respondent(s)
O R D E R
Heard.
No substantial question of law of general/public importance arises for our consideration in these applications for leave to appeal.
The prayer for leave to appeal is accordingly declined and the applications for leave to appeal dismissed.
......................J. (T.S. THAKUR) ......................J. (V. GOPALA GOWDA) NEW DELHI DATED 05th OCTOBER, 2015.
Signature Not Verified Digitally signed by Mahabir Singh Date: 2015.10.08 16:03:08 IST Reason: ITEM NO.44 COURT NO.2 SECTION XVII S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS I.A. 1-2/2015 in Civil Appeal Diary No(s). 16761/2015 RAM CHANDRA TIWARI Appellant(s) VERSUS UNION OF INDIA & ORS Respondent(s)
(for permission to file appeal and permission to appear and argue in person and office report) Date: 05/10/2015 These matter was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE T.S. THAKUR HON'BLE MR. JUSTICE V. GOPALA GOWDA For Appellant(s) Mr. Kapil Sibal,Sr.Adv. (A.C.) Mr. Sunil Fernandes,Adv.
Ms. Astha Sharma,Adv.
Ms. Mithu Jain,Adv.
For Petitioner-in-person For Respondent(s) UPON hearing the counsel the Court made the following O R D E R Heard.
No substantial question of law of general/public importance arises for our consideration in these applications for leave to appeal.
The prayer for leave to appeal is accordingly declined and the applications for leave to appeal dismissed.
(MAHABIR SINGH) (VEENA KHERA) COURT MASTER COURT MASTER
(Signed order is placed on the file)