Supreme Court - Daily Orders
Nishant S. Diwan vs High Court Of Delhi Thr.Reg.General & An on 4 April, 2014
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ITEM NO.602 Court No. 6 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 (Civil) No(s).9333/2014
(From the judgement and order dated 25/03/2014 in WP No.983/2014 of The
HIGH COURT OF DELHI AT N. DELHI)
NISHANT S. DIWAN Petitioner(s)
VERSUS
HIGH COURT OF DELHI THR.REG.GENERAL & AN Respondent(s)
(With appln(s) for exemption from filing c/c of the impugned Judgment and
prayer for interim relief)
Date: 04/04/2014 This Petition was called on for mentioning today.
CORAM :
HON’BLE MR. JUSTICE T.S. THAKUR
HON’BLE MR. JUSTICE C. NAGAPPAN
For Petitioner(s) Mr. Ajay Jain,Adv.
Mr. Jinendra Jain,Adv.
Mr. B.N. Gaur,Adv.
Mr. R.P. Kaushal,Adv.
Mr. R.S. Garg,Adv.
Mr. Arun Jain,Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
Heard.
We do not see any merit in this special leave petition, which is hereby dismissed.
|(Mahabir Singh) | |(Veena Khera) | |Court Master | |Court Master |