Supreme Court - Daily Orders
Sarvesh Security Services Pvt Ltd vs Institute Of Human Behavior And Allied ... on 10 November, 2017
Bench: Rohinton Fali Nariman, Sanjay Kishan Kaul
ITEM NO.30 COURT NO.12 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). 28897/2017
(Arising out of impugned final judgment and order dated 27-09-2017
in WP No. 7080/2017 passed by the High Court Of Delhi At New Delhi)
SARVESH SECURITY SERVICES PVT LTD Petitioner(s)
VERSUS
INSTITUTE OF HUMAN BEHAVIOR AND ALLIED SCIENCES & ANR.Respondent(s)
(FOR ADMISSION and I.R. and IA No.111874/2017-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT)
Date : 10-11-2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
For Petitioner(s) Mr. S.K.Jain, Sr. Adv.
Mr. Pashupathi Nath Razdan, AOR
Mr. Abhinav Gupta, Adv.
Mr. Kapil Joshi, Adv.
Mr. Palav Agarwal, Adv.
Mr. D.Bhowmick, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard.
The special leave petition is dismissed. Pending applications, if any, shall stand disposed of.
(SHASHI SAREEN) (SAROJ KUMARI GAUR) AR CUM PS Signature Not Verified BRANCH OFFICER Digitally signed by SHASHI SAREEN Date: 2017.11.10 17:10:07 IST Reason: