Supreme Court - Daily Orders
Mahinder Singh vs M/S Indian Airlines Ltd on 20 January, 2017
Bench: Arun Mishra, Amitava Roy
ITEM NO.42 COURT NO.10 SECTION XV
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). 1366/2017
(Arising out of impugned final judgment and order dated 05/09/2016
in LPA No. 63/2014 passed by the High Court Of Delhi At New Delhi)
MAHINDER SINGH Petitioner(s)
VERSUS
M/S INDIAN AIRLINES LTD Respondent(s)
Date : 20/01/2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ARUN MISHRA
HON'BLE MR. JUSTICE AMITAVA ROY
For Petitioner(s) Mr. Mukesh Jain,Adv.
Ms. Asha Jain Madan, Adv.
Ms. Madhu Talwar, Adv.
Ms. Ritika Seth, Adv.
Mr. Lalit Kr. Khanna, Adv.
For Respondent(s) Mr. Ratna D. Dhingra, Adv.
Mr. Mudit Sharma, Adv.
Ms. Bhavna Dhami, Adv.
Ms. Ranu Purohit, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Heard.
We do not find any merit in this special leave petition, which is accordingly dismissed.
(NEELAM GULATI) (SUMAN JAIN) COURT MASTER COURT MASTER Signature Not Verified Digitally signed by NEELAM GULATI Date: 2017.01.23 16:52:07 IST Reason: