Supreme Court - Daily Orders
Smt B. Susheela Devi vs Union Of India on 4 July, 2018
Bench: Kurian Joseph, Sanjay Kishan Kaul
ITEM NO.23 COURT NO.4 SECTION XII-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 16000/2018
(Arising out of impugned final judgment and order dated 24-03-2014
in WP No. 18376/2010 passed by the High Court Of A.P. At Hyderabad)
SMT B. SUSHEELA DEVI Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.71521/2018-CONDONATION OF DELAY
IN FILING and IA No.71523/2018-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT)
Date : 04-07-2018 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
For Petitioner(s) Mrs. D. Bharathi Reddy, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
There is a delay of 1403 days in filing this Special Leave Petition and we do not find any justifiable reason to condone this huge delay.
Even on merits, we are not inclined to interfere with the impugned order passed by the High Court.
The Special Leave Petition is, accordingly, dismissed on the ground of delay as well as on merits. (JAYANT KUMAR ARORA) Signature Not Verified (RENU DIWAN) COURT MASTER ASSISTANT REGISTRAR Digitally signed by JAYANT KUMAR ARORA Date: 2018.07.05 10:44:46 IST Reason: