Supreme Court - Daily Orders
Suresh Sharma vs Ntro on 22 January, 2018
Bench: Kurian Joseph, Mohan M. Shantanagoudar
1
ITEM NO.15 + 55 COURT NO.5 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). 39166/2017
(Arising out of impugned final judgment and order dated 18-08-2017
in WP No. 3324/2017 passed by the High Court Of Delhi At New Delhi)
SURESH SHARMA Petitioner(s)
VERSUS
NTRO & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.5350/2018-CONDONATION OF DELAY IN
FILING SLP and IA No.5351/2018-CONDONATION OF DELAY IN REFILING)
Diary No. 39185 of 2017
Date : 22-01-2018 These petitions were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR
For Petitioner(s) Mr. M. K. Bhardwaj, Adv.
Mr. M. D. Jangra, Adv.
Mr. Satish Kumar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
It is reported that the disciplinary proceedings initiated in the year 2012 have not been concluded so far. We do not want to go into the reasons for the same. However, we direct the Disciplinary Authority concerned to conclude the proceedings and pass final orders expeditiously and in any case, within two months from the Signature Not Verified date of production of a copy of this order before the Disciplinary Digitally signed by JAYANT KUMAR ARORA Date: 2018.01.23 16:39:48 IST Reason: Authority.
2We make it clear that we have not expressed any opinion on the merits of the case. Therefore, all contentions are left open to the petitioner, to be taken at the appropriate stage, if required.
In view of the above, the Special Leave Petitions are disposed of.
Pending Interlocutory Applications, if any, stand disposed of.
(JAYANT KUMAR ARORA) (RENU DIWAN) COURT MASTER ASSISTANT REGISTRAR