Supreme Court - Daily Orders
Tulsiram Shrivas vs Union Of India on 6 May, 2015
Bench: Vikramajit Sen, Abhay Manohar Sapre
ITEM NO.4 COURT NO.10 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)....../2015
CC No(s). 7983/2015
(Arising out of impugned final judgment and order dated 20/11/2013
in WP No. 18358/2013 passed by the High Court Of M.P at Jabalpur)
TULSIRAM SHRIVAS Petitioner(s)
VERSUS
UNION OF INDIA AND ORS Respondent(s)
(with appln. (s) for c/delay in filing SLP and c/delay in refiling
SLP)
Date : 06/05/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE VIKRAMAJIT SEN
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
For Petitioner(s) Mr. Gopal Prasad,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned Counsel for the Petitioner. Delay condoned.
We find no ground to interfere. The Special Leave Petition is dismissed.
(USHA BHARDWAJ) (SUMAN JAIN)
AR-CUM-PS COURT MASTER
Signature Not Verified
Digitally signed by
Usha Rani Bhardwaj
Date: 2015.05.07
17:06:18 IST
Reason: