Supreme Court - Daily Orders
Central Board Of Trustees vs Roma Henny Security Services Pvt.Ltd. on 28 March, 2014
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ITEM NO.3 and 58 COURT NO.14 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 (Civil) No(s).4160/2013
(From the judgement and order dated 12/09/2012 in WPC No.831/2012 of The
HIGH COURT OF DELHI AT N. DELHI)
CENTRAL BOARD OF TRUSTEES Petitioner(s)
VERSUS
ROMA HENNY SECURITY SERVICES PVT.LTD. Respondent(s)
(With prayer for interim relief and office report)
WITH
SLP(C) NO. 28506 of 2013
(With appln(s) for c/delay in filing SLP and office report)
SLP(C) NO. 31504 of 2013
(With office report)
SLP(C) NO. 34194 of 2013
(With appln(s) for c/delay in filing SLP and office report)
SLP(C) NO. 8662/2014
(with appln(s) for c/delay in filing & refiling SLP and office report)
Date: 28/03/2014 These Petitions were called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON’BLE MR. JUSTICE M.Y. EQBAL
For Petitioner(s) Ms. Aparna Bhat,Adv.
Mr. Balraj Dewan, Adv.
Ms. Arti Singh, Adv.
For Respondent(s) Mr. S.P. Arora, Adv.
Ms. Usha Nandini.V,Adv.
UPON hearing counsel the Court made the following
O R D E R
S.L.P.(C) No. 4160 of 2013
Pleadings are complete.
List for hearing on a non-miscellaneous day after four weeks.
In other petitions Service and pleadings be completed. List for hearing with S.L.P.(C) No. 4160 of 2013.
|(Parveen Kr.Chawla) | |(Phoolan Wati Arora) |
|Court Master | |Assistant Registrar |
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