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S.M. Matloob vs Indian Council Of Cultural Relations ... on 2 May, 2016

Bench: Fakkir Mohamed Ibrahim Kalifulla, S.A. Bobde

     ITEM NO.49                              COURT NO.6                 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).   26404/2015

     (Arising out of impugned final judgment and order dated 21/05/2015
     in WPC No. 5226/2014 passed by the High Court of Delhi at New
     Delhi)

     S.M. MATLOOB                                                        Petitioner(s)

                                                    VERSUS

     INDIAN COUNCIL OF CULTURAL RELATIONS
     (ICCR) THR. DIRECTOR GENERAL                                       Respondent(s)

     (With application(s) for seeking permission to file the written
     submission cum rejoinder and permission to appear and argue in
     person and office report)

     Date : 02/05/2016 This petition was called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE FAKKIR MOHAMED IBRAHIM KALIFULLA
                             HON'BLE MR. JUSTICE S.A. BOBDE

     For Petitioner(s)                   Petitioner-in-person.


     For Respondent(s)                   *
                                         Mr. R. C. Kaushik,Adv.


                          UPON hearing the counsel the Court made the following
                                                  O R D E R

List tomorrow i.e. on 3rd May, 2016.

             (SWETA DHYANI)                                       (SHARDA KAPOOR)
                SR.P.A.                                            COURT MASTER

*Appearance slip not given.