Supreme Court - Daily Orders
S.M. Matloob vs Indian Council Of Cultural Relations ... on 17 January, 2017
Bench: S.A. Bobde, L. Nageswara Rao
ITEM NO.11 COURT NO.9 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 for Special Leave to Appeal (C) No. 26404/2015
(Arising out of impugned final judgment and order dated
21/05/2015 in WPC No. 5226/2014 passed by the High Court Of
Delhi At New Delhi)
S.M. MATLOOB Petitioner(s)
VERSUS
INDIAN COUNCIL OF CULTURAL RELATIONS (ICCR)
THR. DIRECTOR GENERAL Respondent(s)
(With appln. (s) for permission to file the “written submission
cum Rejoinder” and permission to appear and argue in person and
office report) (FINAL DISPOSAL)
Date : 17/01/2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S.A. BOBDE
HON'BLE MR. JUSTICE L. NAGESWARA RAO
For Petitioner(s) Mr. S.M. Matloob, in Person
For Respondent(s) Mr. M.D. Jangra, Adv.
Mr. M.K. Bhardwaj, Adv.
Mr. R.C. Kaushik,Adv.
UPON hearing the counsel the Court made the following
O R D E R
At the request of learned counsel for the respondent, list on 24.01.2017.
[ Charanjeet Kaur ] [ Indu Pokhriyal ] A.R.-cum-P.S. Court Master Signature Not Verified Digitally signed by CHARANJEET KAUR Date: 2017.01.17 17:14:17 IST Reason: