Supreme Court - Daily Orders
P.C.Mishra vs Union Of India Through Secretary Of ... on 26 April, 2019
Bench: L. Nageswara Rao, M.R. Shah
ITEM NO.9 COURT NO.13 SECTION XIV
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) No(s).8076/2019
(Arising out of impugned final judgment and order dated 26-11-2018
in WPC No. 12470/2018 passed by the High Court Of Delhi At New
Delhi)
P.C.MISHRA Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(Permission to appear and argue in person)
Date : 26-04-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE L. NAGESWARA RAO
HON'BLE MR. JUSTICE M.R. SHAH
For Petitioner(s) in-person
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Permission to argue in person is allowed. We find no reason to entertain this special leave petition, which is, accordingly,dismissed. Pending application (s), if any, shall stand disposed of.
However, the petitioner in person submits that his criminal appeal which filed on 2.6.2010 has not been heard till date. The pendency of this criminal appeal is preventing him from receiving his provisional pension.
We request the High Court to decide this criminal appeal expeditiously, not later than six Signature Not Verified months from today.
Digitally signed by BALA PARVATHI Date: 2019.04.27 13:09:51 IST Reason:(B.Parvathi) (Kailash Chander) Court Master Assistant Registrar