Supreme Court - Daily Orders
Commissioner, Kendriya Vidyalaya ... vs Ram Mehar Singh on 3 April, 2017
Author: Deepak Gupta
Bench: Deepak Gupta
ITEM NO.40 COURT NO.14 SECTION IVB
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) Diary No(s). 27427/2016
(Arising out of impugned final judgment and order dated 31/03/2016
in WP No. 5983/2016 passed by the High Court of Punjab & Haryana at
Chandigarh)
COMMISSIONER, KENDRIYA VIDYALAYA SANGATHAN
NEW DELHI & ORS. Petitioner(s)
VERSUS
RAM MEHAR SINGH Respondent(s)
(office report on default)
Date : 03/04/2017 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE DEEPAK GUPTA
[IN CHAMBERS
For Petitioner(s) Dr. Puran Chand, Adv.
Mr. S. Rajappa,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Four weeks' time is granted to the learned counsel for the petitioner to cure the defects as pointed out by the Registry subject to deposit of costs of Rs. 2000/- (Rupees Two Thousand Only) with Supreme Court Legal Services Committee.
(POOJA SEHGAL) (SUMAN JAIN)
SR. P.A. COURT MASTER
Signature Not Verified
Digitally signed by
POOJA SEHGAL
Date: 2017.04.10
11:18:07 IST
Reason: