Supreme Court - Daily Orders
Suresh Chand Jain vs Director General, Nift . on 28 June, 2021
Bench: Uday Umesh Lalit, Indira Banerjee, Ajay Rastogi
ITEM NO.37 COURT NO.3 SECTION XIV
(HEARING THROUGH VIDEO CONFERENCING)
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition for Special Leave to Appeal (C) No.28004/2015
(Arising out of impugned final judgment and order dated 11-02-2015
in WPC No.5603/2013 passed by the High Court Of Delhi At New Delhi)
SURESH CHAND JAIN Petitioner(s)
VERSUS
DIRECTOR GENERAL, NIFT & ANR. Respondent(s)
Date : 28-06-2021 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE UDAY UMESH LALIT
HON'BLE MS. JUSTICE INDIRA BANERJEE
HON'BLE MR. JUSTICE AJAY RASTOGI
For Petitioner(s) Mr. Gautam Das, AOR
Mr. Niranjan Saha, Adv.
Mr. Tarun Samantaray, Adv.
Mr. C.M. Gopal, Adv.
Mr. Sunil Ku Sethi, Adv.
Dr. Akash Kaushik, Adv.
Sanjana Akhilesh Singh, Adv.
Ms. Smita Samantaray, Adv.
Ms. Vandana Miglani Bebarta, Adv.
Mr. Lalit Rana, Adv.
Santosh Bebarta, Adv.
For Respondent(s) Mr. Anil Soni, Adv.
Mr. Harish Pandey, AOR
UPON hearing the counsel the Court made the following
O R D E R
In view of the letter dated 26.06.2021, circulated by Mr. Harish Pandey, learned counsel for the respondents, the matter is adjourned to 09.07.2021.
Signature Not Verified Digitally signed by Dr. Mukesh Nasa Date: 2021.06.30 09:38:26 IST Reason: (MUKESH NASA) (VIRENDER SINGH)
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