Supreme Court - Daily Orders
Suresh Chand Jain vs Director General, Nift . on 20 November, 2015
Bench: M.Y. Eqbal, C. Nagappan
ITEM NO.52 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 (C) No(s). 28004/2015
(Arising out of impugned final judgment and order dated 11/02/2015
in WPC No. 5603/2013 passed by the High Court Of Delhi At New
Delhi)
SURESH CHAND JAIN Petitioner(s)
VERSUS
DIRECTOR GENERAL, NIFT AND ANR. Respondent(s)
(with interim relief and office report)
Date : 20/11/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE M.Y. EQBAL
HON'BLE MR. JUSTICE C. NAGAPPAN
For Petitioner(s)
Mr. Sanjib Dutta, adv.
Ms. Suparna Sinha, Adv.
Mr. Naseem Akhtar, Adv.
For Mr. Rabin Majumder,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
In view of the letter circulated by learned counsel for the petitioner, this matter is adjourned for six weeks.
[INDU POKHRIYAL] [SUKHBIR PAUL KAUR]
COURT MASTER A.R.-CUM-P.S.
Signature Not Verified
Digitally signed by
Sukhbir Paul Kaur
Date: 2015.11.20
16:51:31 IST
Reason: