Supreme Court - Daily Orders
Delhi State Ind. Dev. Corp. (Dsidc) vs S.K Chaudhary on 3 February, 2014
ITEM NO.14 COURT NO.10 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 (Civil)....../2014
CC 1115/2014
(From the judgement and order dated 09/01/2013 in WP No.14160/2009, of The
HIGH COURT OF DELHI AT N. DELHI)
DELHI STATE IND. DEV. CORP. (DSIDC) Petitioner(s)
VERSUS
S.K CHAUDHARY & ORS Respondent(s)
(With appln(s) for c/delay in filing SLP and c/delay in refiling SLP)
Date: 03/02/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE H.L. GOKHALE
HON’BLE MR. JUSTICE DIPAK MISRA
For Petitioner(s) Mr. Huzefa Ahmadi, Sr.Adv.
Mr. Gaurang Kauth, Adv.
Mr. B. Rajesh, Adv.
Mr. Mohit Kumar Shah,Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
Heard Mr. Ahmadi learned senior counsel appearing for the petitioner in support of this petition. He states that as far as the order of the Central Administrative Tribunal directing absorption of the employees is concerned, the petitioner has no particular grievance. The grievance of the petitioner is only with respect to the direction in paragraph 28 of the impugned order of the High Court which directs ..2/-
:2:the petitioner to devise a suitable methodology for inductions. Mr. Ahmadi states that it is for the Delhi Sub-ordinate Service Section Board to do the same. If that is so, the petitioner may approach the High Court for review of this particular direction in paragraph-28 of the impugned order.
The learned counsel seeks permission to withdraw the special leave petition with a view to approach the High Court for the same. Permission is granted. The special leave petition is dismissed as withdrawn with liberty as prayed.
If an application for review is made within 30 days from today, the same will not be rejected only on the ground of limitation.
[Usha Bhardwaj] [Sneh Lata Sharma]
A.R-cum-P.S. Court Master