Supreme Court - Daily Orders
Suresh Chand Jain vs Director General, Nift . on 9 July, 2021
Bench: Uday Umesh Lalit, Ajay Rastogi, Aniruddha Bose
ITEM NO.28 COURT NO.3 SECTION XIV
(HEARING THROUGH VIDEO CONFERENCING)
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition for Special Leave to Appeal (C) No.28004/2015
(Arising out of impugned final judgment and order dated 11-02-2015
in WPC No.5603/2013 passed by the High Court Of Delhi At New Delhi)
SURESH CHAND JAIN Petitioner(s)
VERSUS
DIRECTOR GENERAL, NIFT & ANR. Respondent(s)
Date : 09-07-2021 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE UDAY UMESH LALIT
HON'BLE MR. JUSTICE AJAY RASTOGI
HON'BLE MR. JUSTICE ANIRUDDHA BOSE
For Petitioner(s) Mr. Gautam Das, AOR
Mr. Niranjan Saha, Adv.
Mr. Tarun Kant Samantaray, Adv.
Mr. C.M. Gopal, Adv.
Mr. Sunil Kumar Sethi, Adv.
Dr. Akash Kaushik, Adv.
Ms. Sanjana Akhilesh Singh, Adv.
Ms. Smita Samantaray, Adv.
Ms. Vandana Miglani Bebarta, Adv.
Mr. Lalit Rana, Adv.
Mr. Santosh Bebarta, Adv.
For Respondent(s) Mr. Anil Soni, Adv.
Mr. Harish Pandey, AOR
UPON hearing the counsel the Court made the following
O R D E R
We do not see any reason to interfere in the matter. The Special Leave Petition is, accordingly, dismissed.
Pending applications, if any, also stand disposed of.
Signature Not Verified Digitally signed by Dr. Mukesh Nasa Date: 2021.07.10 12:31:54 IST Reason: (MUKESH NASA) (VIRENDER SINGH)
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