Supreme Court - Daily Orders
Salil Maheshwari vs High Court Of Delhi on 11 July, 2014
Z ITEM NO.29 COURT NO.4 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). 15184/2014
(Arising out of impugned final judgment and order dated 30/01/2014
in WPC No. 3426/2013,03/04/2014 in RP No. 144/2014,03/04/2014 in
WPC No. 3426/2013 passed by the High Court Of Delhi At N. Delhi)
SALIL MAHESHWARI Petitioner(s)
VERSUS
HIGH COURT OF DELHI & ORS Respondent(s)
(with appln. (s) for exemption from filing c/c of the impugned
judgment and prayer for interim relief and office report)
Date : 11/07/2014 This petition was called on for hearing today.
CORAM : HON’BLE MR. JUSTICE ANIL R. DAVE
HON’BLE MR. JUSTICE VIKRAMAJIT SEN
For Petitioner(s) Mr. R.K. Kapoor, Adv.
Ms. Rekha Giri, Adv.
For Mr. Anis Ahmed Khan, Adv. (N.P.)
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
We find no reason to entertain this Special Leave Petition, which is, accordingly, dismissed.
(Jayant Kumar Arora) (Sneh Bala Mehra)
Sr. P.A. Assistant Registrar
Signature Not Verified
Digitally signed by
Jayant Kumar Arora
Date: 2014.07.17
16:34:33 IST
Reason: