Supreme Court - Daily Orders
Staff Selection Commission vs Kritika Raj on 20 January, 2017
Bench: Madan B. Lokur, Prafulla C. Pant
ITEM NO.12 COURT NO.5 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)......CC 25206/2016
(Arising out of impugned final judgment and order dated 19/05/2016
in WPC No. 4519/2016 passed by the High Court of Delhi at New Delhi)
STAFF SELECTION COMMISSION Petitioner(s)
VERSUS
KRITIKA RAJ Respondent(s)
(with appln. (s) for c/delay in filing SLP and office report)
Date : 20/01/2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE PRAFULLA C. PANT
For Petitioner(s) Mr. P.S. Patwalia, ASG
Ms. Meenakshi Grover, Adv.
Mr. Ritesh Kumar, Adv.
Mr. Mukesh Kumar Maroria, AOR
For Respondent(s) Mr. Narender Hooda, Sr. Adv.
Mr. Aviral Dhirendra, Adv.
Mr. Roshan Chapagain, Adv.
Dr. Surender Singh Hooda, AOR
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
On the peculiar facts of this case, we are not inclined to entertain this petition. Signature Not Verified The special leave petition is dismissed.
Digitally signed by SANJAY KUMAR Date: 2017.01.21 13:32:42 IST Reason: (SANJAY KUMAR-I) (JASWINDER KAUR) AR-CUM-PS COURT MASTER