Supreme Court - Daily Orders
S.M. Matloob vs Indian Council Of Cultural Relations ... on 1 October, 2015
Bench: Kurian Joseph, Arun Mishra
ITEM NO.52 COURT NO.13 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. 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 appear and argue in person and
office report)
Date : 01/10/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MR. JUSTICE ARUN MISHRA
For Petitioner(s) Petitioner-in-person,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard the petitioner-in-person. Issue notice returnable within six weeks.
(Rajni Mukhi) (Tapan Kumar Chakraborty)
Sr. P.A. Court Master
Signature Not Verified
Digitally signed by
Rajni Mukhi
Date: 2015.10.01
17:02:35 IST
Reason: