Supreme Court - Daily Orders
Vijendra Kumar Kaushal (V.K. Kaushal) vs Union Of India on 3 July, 2020
Bench: Hemant Gupta, Aniruddha Bose
ITEM NO.13 Virtual Court 2 SECTION II-A
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 (Crl.) No(s). 2962/2020
(Arising out of impugned final judgment and order dated 06-02-2020
in WP No. 2865/2020 passed by the High Court Of M.P Principal Seat
At Jabalpur)
VIJENDRA KUMAR KAUSHAL (V.K. KAUSHAL) Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.58195/2020-EXEMPTION FROM FILING
O.T. )
Date : 03-07-2020 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE HEMANT GUPTA
HON'BLE MR. JUSTICE ANIRUDDHA BOSE
For Petitioner(s) Mr. Sidharth Luthra,Sr.Adv.
Mr. Anuj Chauhan,Adv.
Ms. Ananya De,Adv.
Mr. Anand,Adv.
Mr. Pramit Saxena, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We have heard Mr. Sidharth Luthra, learned senior counsel appearing on behalf of the petitioner.
We do not find any reason to interfere with the well considered judgment of the High Court. The special leave petition is, accordingly, dismissed.
Pending application(s), if any, shall also stand disposed of. Signature Not Verified Digitally signed by DEEPAK SINGH Date: 2020.07.03 17:27:30 IST Reason:
(MADHU BALA) (PRADEEP KUMAR)
AR-CUM-PS BRANCH OFFICER