Supreme Court - Daily Orders
South Delhi Municipal Corp vs Ravinder Kumar on 8 May, 2015
Bench: T.S. Thakur, R. Banumathi
ITEM NO.42 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). 23038/2013
(Arising out of impugned final judgment and order dated 14/02/2013
in WPC No. 7993/2012 passed by the High Court Of Delhi At New
Delhi)
SOUTH DELHI MUNICIPAL CORP Petitioner(s)
VERSUS
RAVINDER KUMAR & ORS Respondent(s)
(with interim relief and office report)
Date : 08/05/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE T.S. THAKUR
HON'BLE MRS. JUSTICE R. BANUMATHI
For Petitioner(s) Mr. Amresh Anand,Adv.
Mr. P. Parmeswaran,Adv.
For Respondent(s) Ms. S. Janani,Adv.
Ms. Sunando Raha,Adv.
UPON hearing the counsel the Court made the following
O R D E R
In view of the letter, post after ensuing summer vacation.
Pleadings be completed, if not already completed.
(MAHABIR SINGH) (VEENA KHERA)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
Mahabir Singh
Date: 2015.05.08
17:56:01 IST
Reason: