Supreme Court - Daily Orders
Gaurav Enterprises vs Guru Teg Bahadur Hospital on 28 November, 2014
Bench: Vikramajit Sen, Prafulla C. Pant
ITEM NO.13 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)....../2014
CC No(s). 18895/2014
(Arising out of impugned final judgment and order dated 01/08/2014
in LPA No. 495/2014 passed by the High Court Of Delhi at N. Delhi)
GAURAV ENTERPRISES Petitioner(s)
VERSUS
GURU TEG BAHADUR HOSPITAL AND ANR Respondent(s)
(with appln. (s) for c/delay in filing SLP)
Date : 28/11/2014 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE VIKRAMAJIT SEN
HON'BLE MR. JUSTICE PRAFULLA C. PANT
For Petitioner(s) Mr. S.B. Upadhyay, Sr.Adv.
Mr. Tarkeshwar Nath, Adv.
Mr. B.K. Pandey, Adv.
Mr. Saurabh Kumar Tuteja, Adv.
Mr. Rameshwar Prasad Goyal,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
We do not find any perversity in exercise of discretion by either of the Courts below. The Special Leave Petition is dismissed without prejudices to the rights of the petitioner in the pending litigation.
(USHA BHARDWAJ) Signature Not Verified (SAROJ SAINI) AR-CUM-PS Digitally signed by Usha Rani Bhardwaj Date: 2014.11.28 (COURT MASTER) 17:05:20 IST Reason: