Supreme Court - Daily Orders
Pandurang Vithal Kevne vs Bharat Sanchar Nigam Ltd. And Anr. on 11 December, 2017
Bench: Arun Mishra, Mohan M. Shantanagoudar
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
M.A. NO.1176 OF 2017
WITH
INTERLOCUTORY APPLICATION No.108156 OF 2017
(For Appeal against Registrar’s order dated 23.02.2017)
AND
INTERLOCUTORY APPLICATION No.115887 OF 2017
(For c/d in filing the Appeal against Registrar’s order dated
23.02.2017)
IN
WRIT PETITION (C) D.NO.4245 OF 2017
PANDURANG VITHAL KENVE ... APPELLANT(S)
VS.
BHARAT SANCHAR NIGAM LTD. & ANR. ... RESPONDENT(S)
O R D E R
1. Delay condoned.
1. No case is made out to entertain the appeal filed against order dated 23.02.2017 passed by the Learned Registrar.
2. The application is dismissed. M.A.No.1176/2017 stands rejected.
...........................J. [ARUN MISHRA] Signature Not Verified Digitally signed by SUKHBIR PAUL KAUR Date: 2017.12.12 17:02:41 IST Reason: DSC of Ms. Sukhbir Paul Kaur is used ...........................J. [MOHAN M. SHANTANAGOUDAR] New Delhi;
11th December, 2017.
ITEM NO.4 COURT NO.10 SECTION X
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
M.A.No. No(s).1176/2017 In W.P.(C) D.NO.4245 OF 2017 PANDURANG VITHAL KEVNE Petitioner(s) VERSUS BHARAT SANCHAR NIGAM LTD. & ANR. Respondent(s) (With Appln.(s) for appeal against Registrar’s Order dated 23.02.2017 and for c/delay in filing appeal) Date : 11-12-2017 This application was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ARUN MISHRA HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR For Petitioner(s) In-person For Respondent(s) UPON hearing the counsel the Court made the following O R D E R Delay condoned.
I.A.No.108156/2017 is dismissed and M.A.No.1176/2017 stand rejected in terms of the signed order.
(Sarita Purohit) (Madhu Narula) Court master Branch Officer (Signed order is placed on the file)