Supreme Court - Daily Orders
Awadesh Kumar vs Delhi University on 3 January, 2017
Bench: Madan B. Lokur, Adarsh Kumar Goel
ITEM NO.24 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).36334/2016
(Arising out of impugned final judgment and order dated 26/09/2016
in LPA No.258/2016 passed by the High Court Of Delhi At New Delhi)
AWADESH KUMAR Petitioner(s)
VERSUS
DELHI UNIVERSITY AND ANR Respondent(s)
(With appln.(s) for exemption from filing c/c of the impugned
judgment and interim relief and office report)
Date : 03/01/2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
For Petitioner(s) Mr. Umesh Sharma,Adv.
for Mr. Satish Kumar,Adv.
For Respondent(s) Mr. Arvind Kr. Sharma,Adv.
Ms. Simranjit,Adv.
For Mr. R.P. Goyal,Adv.
UPON hearing the counsel the Court made the following
O R D E R
In view of the letter circulated by the learned counsel for the petitioner seeking adjournment on account of personal difficulty, list the matter after ten weeks.
(Sarita Purohit) (Jaswinder Kaur)
Court Master Court Master
Signature Not Verified
Digitally signed by
SARITA PUROHIT
Date: 2017.01.04
14:42:08 IST
Reason: