Supreme Court - Daily Orders
Suresh Chand Jain vs Director General, Nift . on 21 September, 2015
Author: R.K. Agrawal
Bench: R.K. Agrawal
ITEM NO.12 COURT NO.12 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)........... of 2015
(CC No. 16968/2015)
(Arising out of impugned final judgment and order dated 11/02/2015
in WPC No. 5603/2013 passed by the High Court of Delhi at New
Delhi)
SURESH CHAND JAIN Petitioner(s)
VERSUS
DIRECTOR GENERAL, NIFT AND ANR. Respondent(s)
I.A. 1/2015(with c/delay in refiling SLP)
Date : 21/09/2015 This application was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE R.K. AGRAWAL
[IN CHAMBERS]
For Petitioner(s) Ms. Suparna Sinha, Adv.
Mr. Rabin Majumder,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay of 91 days in re-filing the special leave petition is condoned.
(RASHMI DHYANI) (RAJINDER KAUR)
Sr. P.A. COURT MASTER
Signature Not Verified
Digitally signed by
Neeta Sapra
Date: 2015.09.23
11:00:48 IST
Reason: