Supreme Court - Daily Orders
All India Institute Of Medical Sciences vs Ruchika Madan on 18 January, 2016
Bench: J. Chelameswar, Abhay Manohar Sapre
ITEM NO.14 COURT NO.5 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). 34865/2015
(Arising out of impugned final judgment and order dated 16/10/2015
in WP No. 9816/2015 passed by the High Court Of Delhi At New Delhi)
ALL INDIA INSTITUTE OF MEDICAL SCIENCES Petitioner(s)
VERSUS
RUCHIKA MADAN Respondent(s)
(with appln. (s) for exemption from filing c/c of the impugned
judgment and interim relief and office report)
Date : 18/01/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE J. CHELAMESWAR
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
For Petitioner(s) Mr. Maninder Singh, ASG
Mr. Raj Kumar Gupta, Adv.
Mr. Shekhar Kumar, Adv.
Mr. Nalin Kohli, Adv.
Mr. Amarjeet Singh, Adv.
Mr. Prabhas Bajaj, Adv.
Mr. Roshan Jaitley, Adv.
Mr. M.K. Singh, Adv.
Mr. B.P. Gupta, Adv.
Mr. A.K. Singh, Adv.
For Respondent(s) Mr. C. hari Shankar, Sr. Adv.
Mr. S. Sunil, Adv.
Mr. Sudarshan Singh Rawat,Adv.
UPON hearing the counsel the Court made the following
O R D E R
The special leave petition is dismissed. Pending applications, if any, stand disposed of.
Signature Not Verified(DEEPAK MANSUKHANI) (INDU BALA KAPUR) Digitally signed by ASHOK RAJ SINGH COURT MASTER COURT MASTER Date: 2016.01.18 16:16:23 IST Reason: DSC of Sh. Ashok Raj Singh is being used by Sh. Deepak Mansukhani