Supreme Court - Daily Orders
Swati Navya Private Industrial ... vs Union Of India on 10 April, 2017
Bench: Dipak Misra, A.M. Khanwilkar, Mohan M. Shantanagoudar
ITEM NO.35 COURT NO.2 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).10017/2017
(Arising out of impugned final judgment and order dated 01/02/2017
in WPC No.861/2017 passed by the High Court of Delhi at New Delhi)
SWATI NAVYA PRIVATE INDUSTRIAL
TRAINING INSTITUTE (ITI) AND ANR Petitioner(s)
VERSUS
UNION OF INDIA AND ORS Respondent(s)
(with appln. (s) for permission to place addl. documents on record
and interim relief)
Date : 10/04/2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE DIPAK MISRA
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR
For Petitioner(s)
Mr. Pankaj Kumar, Adv.
Mr. Thomoo Oommen, Adv.
Mr. Praneet Ranjan, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard.
The special leave petition is dismissed.
(Ashok Raj Singh) (H.S.Parasher) Court Master Court Master Signature Not Verified Digitally signed by ASHOK RAJ SINGH Date: 2017.04.11 11:28:27 IST Reason: