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Suresh Chand Jain vs Director General, Nift . on 1 February, 2016

Bench: Fakkir Mohamed Ibrahim Kalifulla, S.A. Bobde

     ITEM NO.8                          COURT NO.6                 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 for Special Leave to Appeal (C)              No.   28004/2015

     (Arising out of impugned final judgment and order dated 11/02/2015
     in WPC No. 5603/2013 passed by the High Court of Delhi at New
     Delhi)

     SURESH CHAND JAIN                                               Petitioner(s)

                                                 VERSUS

     DIRECTOR GENERAL, NIFT AND ANR.                                 Respondent(s)

     (With prayer for interim relief and office report)


     Date : 01/02/2016 This petition was called on for hearing today.

     CORAM :
                         HON'BLE MR. JUSTICE FAKKIR MOHAMED IBRAHIM KALIFULLA
                         HON'BLE MR. JUSTICE S.A. BOBDE


     For Petitioner(s)              Mr.   A.K. Behera, Adv.
                                    Mr.   Niranjan Saha, Adv.
                                    Mr.   S.V. Kalia, Adv.
                                    Mr.   Sanjib Dutta,Adv.
                                    Mr.   Amer Pandey, Adv.
                                    Mr.   Rabin Majumder, A.O.R.

     For Respondent(s)

                            UPON hearing counsel the Court made the following
                                              O R D E R

Application seeking permission to file lengthy synopsis and list of dates is granted.

Issue notice.

[KALYANI GUPTA] [SHARDA KAPOOR] COURT MASTER COURT MASTER