Supreme Court - Daily Orders
C.G.M. Telecom, Bihar Circle, Bsnl vs Hamid Anwar . on 26 September, 2014
Author: A.K. Sikri
Bench: A.K. Sikri
ITEM NO.3 COURT NO.6 SECTION XVI
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
I.A. 2/2014 in Petition(s) for Special Leave to Appeal (C) No(s).
33747/2013
(Arising out of impugned final judgment and order dated 10/04/2013
in CWJC No. 22906/2012 passed by the High Court Of Patna)
C.G.M. TELECOM, BIHAR CIRCLE, BSNL & ORS Petitioner(s)
VERSUS
HAMID ANWAR & ORS. Respondent(s)
(for deletion of the name of respondent)
Date : 26/09/2014 This application was called on for hearing
today.
CORAM :
HON'BLE MR. JUSTICE A.K. SIKRI
[IN CHAMBER]
For Petitioner(s)
Mr. Binay Kumar Das,Adv.
For Respondent(s) Mr. Gurmeet Kaur Kwatra, Adv.
Mr. D. S. Mahra,Adv.
Mr. Syed Rehan, Adv.
Md. Shahid Anwar,Adv.
UPON hearing the counsel the Court made the following
O R D E R
The name of respondent no. 3 is deleted from the array of parties at the risk of the petitioners.
IA no. 2/2014 is allowed.
(DEEPAK MANSUKHANI) (INDU BALA KAPUR)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
Deepak Mansukhani
Date: 2014.09.27
13:44:04 IST
Reason: