Supreme Court - Daily Orders
Joint Commissioner Kendriya Vidalaya ... vs Reena Tripathi on 17 April, 2017
Author: L. Nageswara Rao
Bench: L. Nageswara Rao
ITEM NO.49 COURT NO.9 SECTION IVA
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) Diary No.26678/2016
(Arising out of impugned final judgment and order dated 09/12/2015
in WP No. 34208/2015 passed by the High Court of Karnataka at
Bangalore)
JOINT COMMISSIONER KENDRIYA VIDALAYA SANGATHAN Petitioner(s)
VERSUS
REENA TRIPATHI AND ANR. Respondent(s)
(office report on default)
Date : 17/04/2017 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE L. NAGESWARA RAO
[IN CHAMBERS]
For Petitioner(s) Mr. Varun Thakur, Adv.
Mr. Brajesh Pandey, Adv.
Mr. Varinder K. Sharma, Adv.
Mr. S. Rajappa,Adv.
For Respondent(s)
Caveator-in-person
UPON hearing the counsel the Court made the following
O R D E R
Four weeks' time is granted to learned counsel for the petitioner to cure the defects as pointed out by the Registry, failing which, the special leave petition shall stand dismissed without further reference to the Court.
(RASHMI DHYANI) (MADHU NARULA) Signature Not Verified SR.P.A. COURT MASTER Digitally signed by RASHMI DHYANI Date: 2017.04.18 17:05:22 IST Reason: