Supreme Court - Daily Orders
V R Subramanian vs Cambridge Foundation School on 1 April, 2016
Bench: J. Chelameswar, Abhay Manohar Sapre
ITEM NO.12 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)......CC No(s).
5172/2016
(Arising out of impugned final judgment and order dated 08/12/2015
in RP No. 581/2015 09/10/2015 in LPA No. 404/2015 08/12/2015 in LPA
No. 404/2015 passed by the High Court Of Delhi At New Delhi)
V R SUBRAMANIAN Petitioner(s)
VERSUS
CAMBRIDGE FOUNDATION SCHOOL & ORS Respondent(s)
(with appln. (s) for c/delay in filing SLP and office report)
Date : 01/04/2016 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. R. Balasubramanian,Adv.
Ms. Anindita Pujari,Adv.
Mr. Santosh Kumar,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Application for exemption from filing official translation of annexure P-7 is allowed.
Delay condoned.
The special leave petition is dismissed.
[O.P. SHARMA] [INDU BALA KAPUR]
AR-cum-PS COURT MASTER
Signature Not Verified
Digitally signed by OM
PARKASH SHARMA
Date: 2016.04.01
17:25:01 IST
Reason: