Supreme Court - Daily Orders
Rajesh Sachdeva vs Iit Roorkee (Indian Institute Of ... on 8 March, 2016
Bench: J. Chelameswar, Abhay Manohar Sapre
ITEM NO.24 COURT NO.5 SECTION X
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). 4840/2016
(Arising out of impugned final judgment and order dated 14/05/2015
in WP No. 142/2007 passed by the High Court Of Uttarakhand At
Nainital)
RAJESH SACHDEVA Petitioner(s)
VERSUS
I.I.T. ROORKEE & ORS. Respondent(s)
(with appln. (s) for deletion of the name of respondent and
exemption from filing O.T. and permission to accept lengthy list of
dates and interim relief and office report)
Date : 08/03/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE J. CHELAMESWAR
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
For Petitioner(s) Mr. Guru Krishna Kumar, Sr. Adv.
Mr. Sanjay Kumar Dubey,Adv.
Mr. Rakesh Kr. Tewari, Adv.
Mr. Devendra Kr. Shukla, Adv.
Mr. Krishna Kant Dubey, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Leave granted.
Hearing expedited.
Application for deletion of the name of respondent nos. 6 & 7 from array of parties will be considered at the time of hearing of the appeal.
(DEEPAK MANSUKHANI) (INDU BALA KAPUR)
Signature Not Verified
COURT MASTER COURT MASTER
Digitally signed by
DEEPAK MANSUKHANI
Date: 2016.03.09
10:19:50 IST
Reason: