Supreme Court - Daily Orders
The Executive Engineer (Electrical) ... vs Aswini Kumar Das on 20 July, 2015
Bench: A.K. Sikri, Rohinton Fali Nariman
ITEM NO.41 COURT NO.12 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). 19563/2015
(Arising out of impugned final judgment and order dated 10/04/2015
in RSA No. 540/2014 passed by the High Court Of Orissa At Cuttack)
THE EXECUTIVE ENGINEER (ELECTRICAL) NESCO LTD. Petitioner(s)
VERSUS
ASWINI KUMAR DAS & ANR. Respondent(s)
(with interim relief and office report)
Date : 20/07/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Petitioner(s)
Mr. Raj Kumar Mehta,Adv.
Mr. Abhishek Upadhyay,Adv.
Ms. Himanshi Andley,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Leaving the question of law open, only on the ground that a meager amount of Rs.97,000/- is involved, we refuse to entertain this special leave petition.
The special leave petition is dismissed.
(SUMAN WADHWA) (SUMAN JAIN)
AR-cum-PS COURT MASTER
Signature Not Verified
Digitally signed by
Suman Wadhwa
Date: 2015.07.20
16:54:38 IST
Reason: