Indian Kanoon - Search engine for Indian Law

Supreme Court - Daily Orders

Directorate Of Education vs Manisha Sharma on 16 April, 2019

Bench: Arun Mishra, Navin Sinha

     ITEM NO.14                               COURT NO.4                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). 11173/2019

     (Arising out of impugned final judgment and order dated 26-11-2018
     in LPA No. 406/2018 passed by the High Court Of Delhi At New Delhi)

     DIRECTORATE OF EDUCATION                                            Petitioner(s)

                                                     VERSUS

     MANISHA SHARMA & ANR.                                               Respondent(s)

     (FOR ADMISSION and I.R. and IA No.60853/2019-CONDONATION OF DELAY
     IN FILING and IA No.60854/2019-EXEMPTION FROM FILING C/C OF THE
     IMPUGNED JUDGMENT )

     Date : 16-04-2019 This petition was called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE ARUN MISHRA
                             HON'BLE MR. JUSTICE NAVIN SINHA


     For Petitioner(s)                 Mr.   R. Balasubramanian, Sr. Adv.
                                       Mr.   S.S. Ray, Adv.
                                       Mr.   Pratap Venugopal, Adv.
                                       Mr.   B. V. Balaram Das, AOR

     For Respondent(s)                 Mr. Abhishek Kaushik, Adv.
                                       Mr. M. Yogesh Kanna, AOR


                              UPON hearing the counsel the Court made the following
                                                 O R D E R

Delay condoned.

The Special Leave petition is dismissed.

Let the order(s) be complied with within six weeks.

Pending application stands disposed of.

(ASHA SUNDRIYAL) 13:57:24 IST Reason: (HARI SWAROOP PARASHER) COURT MASTER ASSISTANT REGISTRAR