Supreme Court - Daily Orders
A K S Rathore vs Nsic Ltd. on 9 July, 2015
Bench: Vikramajit Sen, Shiva Kirti Singh
ITEM NO.43 COURT NO.11 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(s). 36386/2014
(Arising out of impugned final judgment and order dated 15/10/2014
in WPC No. 7455/2013 passed by the High Court Of Delhi At New
Delhi)
A K S RATHORE Petitioner(s)
VERSUS
NSIC LTD. Respondent(s)
(with appln. (s) for exemption from filing c/c of the impugned
judgment and interim relief and office report)
Date : 09/07/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE VIKRAMAJIT SEN
HON'BLE MR. JUSTICE SHIVA KIRTI SINGH
For Petitioner(s)
Mr. Rameshwar Prasad Goyal,Adv.
For Respondent(s)
Ms. S. Janani,Adv.
UPON hearing the counsel the Court made the following
O R D E R
As per the request made in the letter circulated by learned counsel for the Petitioner for adjournment of the matter for filing Rejoinder Affidavit, the matter is adjourned.
(NEELAM GULATI) (SAROJ SAINI)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
Usha Rani Bhardwaj
Date: 2015.07.09
15:57:05 IST
Reason: