Supreme Court - Daily Orders
Devendra Prasad Yadav vs Jharkhand State Food And Civil Supplies ... on 21 October, 2016
Bench: Anil R. Dave, A.M. Khanwilkar
ITEM NO.30 COURT NO.2 SECTION XV
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).
19335/2016
(Arising out of impugned final judgment and order dated 18/05/2016
in LPA No. 558/2014 passed by the High Court of Jharkhand at
Ranchi)
DEVENDRA PRASAD YADAV Petitioner(s)
VERSUS
JHARKHAND STATE FOOD AND CIVIL SUPPLIES
CORPORATION LTD. Respondent(s)
(with appln. (s) for c/delay in filing SLP)
Date : 21/10/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ANIL R. DAVE
HON'BLE MR. JUSTICE A.M. KHANWILKAR
For Petitioner(s) Ms. Anisha Upadhyay,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
We do not find any merit in this petition. The special leave petition is, accordingly, dismissed.
(NARENDRA PRASAD) (SNEH BALA MEHRA) COURT MASTER ASSISTANT REGISTRAR Signature Not Verified Digitally signed by NARENDRA PRASAD Date: 2016.10.24 14:37:07 IST Reason: