Supreme Court - Daily Orders
Sunil Jain vs Zamiruddin on 31 July, 2017
Bench: Dipak Misra, A.M. Khanwilkar
ITEM NO.25 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.18848/2017
(Arising out of impugned final judgment and order dated 18-05-2017
in ESA No. 5/2015 passed by the High Court of Delhi at New Delhi)
SUNIL JAIN Petitioner(s)
VERSUS
ZAMIRUDDIN Respondent(s)
(With appln.(s) for exemption from filing certified copy of the
impugned judgment and interim relief)
Date : 31-07-2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE DIPAK MISRA
HON'BLE MR. JUSTICE A.M. KHANWILKAR
For Petitioner(s) Mr. Subramonium Prasad, Sr. Adv.
Mr. Devashish Bharuka, AOR
Mr. Ravi Bharuka, Adv.
Ms. H. Gautam, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner.
The special leave petition is dismissed.
(Chetan Kumar) (H.S. Parasher) Signature Not Verified Court Master Assistant Registrar Digitally signed by CHETAN KUMAR Date: 2017.08.01 18:07:57 IST Reason: