Supreme Court - Daily Orders
Kalpana Mehdiratta vs Air Force Bal Bharati School . on 5 August, 2016
Bench: C. Nagappan, Abhay Manohar Sapre
ITEM NO.41 COURT NO.12 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). 20754/2016
(Arising out of impugned final judgment and order dated 10/02/2016
in LPA No. 363/2015 passed by the High Court Of Delhi At New Delhi)
KALPANA MEHDIRATTA Petitioner(s)
VERSUS
AIR FORCE BAL BHARATI SCHOOL AND ORS. Respondent(s)
(with interim relief)
Date : 05/08/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE C. NAGAPPAN
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
For Petitioner(s) Mr. V. Shekhar, Sr. Adv.
Mr. Praveen Mehdiratta, Adv.
Mr. Chander Shekhar Ashri,Adv.
Mr. S.C. Pandey, Adv.
Dr. G.L. Bhatia, Adv.
For Respondent(s) Ms. Rekha Palli, Sr. Adv.
Mr. Nikhil Palli, Adv.
Ms. Punam Singh, Adv.
Mr. Syed Aalim Akhtar, Adv.
Mr. Deepak Goel, Adv.
Ms. Jyotika Kalra, 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.
(DEEPAK MANSUKHANI) (SHARDA KAPOOR)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
DEEPAK MANSUKHANI
Date: 2016.08.06
10:35:47 IST
Reason: