Supreme Court - Daily Orders
Dr. Parveen vs Director General Icfre . on 14 September, 2016
Bench: J. Chelameswar, Abhay Manohar Sapre
ITEM NO.41 COURT NO.5 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). 26267/2016
(Arising out of impugned final judgment and order dated 02/08/2016
in WPC No. 6736/2016 passed by the High Court Of Delhi At New
Delhi)
DR. PARVEEN Petitioner(s)
VERSUS
DIRECTOR GENERAL ICFRE AND ORS. Respondent(s)
(with interim relief)
Date : 14/09/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE J. CHELAMESWAR
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
For Petitioner(s) Mr. Sanjay R. Hegde, Sr. Adv.
Mr. Pranjal Kishore, Adv.
Mr. Atul Shankar Vinod, Adv.
Mr. S. Nithin, Adv.
Mr. Anil Kumar Mishra-I,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Leave granted.
There shall be stay of operation of the impugned judgment until further orders.
(DEEPAK MANSUKHANI) (RAJINDER KAUR)
AR-CUM-PS COURT MASTER
Signature Not Verified
Digitally signed by
DEEPAK MANSUKHANI
Date: 2016.09.15
09:49:34 IST
Reason: