Supreme Court - Daily Orders
Harsh Bhushan vs Chairman, Central Board Of Secondary ... on 1 July, 2015
Bench: Fakkir Mohamed Ibrahim Kalifulla, Uday Umesh Lalit
ITEM NO.27 COURT NO.7 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). 14886/2015
(Arising out of impugned final judgment and order dated 25/03/2015
in WPC No. 4561/2014 passed by the High Court of Delhi at New
Delhi)
HARSH BHUSHAN Petitioner(s)
VERSUS
CHAIRMAN, CENTRAL BOARD OF
SECONDARY EDUCATION & ORS. Respondent(s)
(with appln. (s) for exemption from filing c/c of the impugned
judgment and interim relief)
Date : 01/07/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE FAKKIR MOHAMED IBRAHIM KALIFULLA
HON'BLE MR. JUSTICE UDAY UMESH LALIT
For Petitioner(s) Mr. Shyamal Kumar,Adv.
Mr. Rakesh Kumar,Adv.
For Respondent(s) Mr. Tara Chandra Sharma,Adv.
Ms. Neelam Sharma,Adv.
Ms. Pankhuri Srivastava,Adv.
UPON hearing the counsel the Court made the following
O R D E R
We are not inclined to entertain this special leave petition, which is dismissed.
(NARENDRA PRASAD) (SHARDA KAPOOR)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
Narendra Prasad
Date: 2015.07.01
18:57:55 IST
Reason: