Supreme Court - Daily Orders
Amit Kumar Baidya vs Ecgc Ltd on 18 November, 2019
Bench: S. Abdul Nazeer, R. Subhash Reddy
ITEM NO.12 COURT NO.14 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 35957/2019
(Arising out of impugned final judgment and order dated 26-03-2019
in WP(C) No. 13199/2018 passed by the High Court Of Delhi At New
Delhi)
AMIT KUMAR BAIDYA Petitioner(s)
VERSUS
ECGC LTD & ANR. Respondent(s)
( IA No.170887/2019-CONDONATION OF DELAY IN FILING and IA
No.170903/2019-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT
and IA No.170901/2019-CONDONATION OF DELAY IN REFILING / CURING
THE DEFECTS and IA No.170904/2019-PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES )
Date : 18-11-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S. ABDUL NAZEER
HON'BLE MR. JUSTICE R. SUBHASH REDDY
For Petitioner(s) Ms. Aparna Bhat, AOR
Ms. Karishma Maria, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
We see no reason to interfere with the judgment and order passed by the High Court. Consequently, the Special Leave Petition is dismissed. However liberty is granted to the Petitioner to pursue any other remedy available to him in law.
Pending applications, if any, are disposed of.
(NEELAM GULATI) Signature Not Verified (RAJINDER KAUR) COURT MASTER (SH) Digitally signed by BRANCH OFFICER NEELAM GULATI Date: 2019.11.19 16:35:14 IST Reason: