Supreme Court - Daily Orders
Pankaj Rai vs Niit Ltd. on 22 April, 2022
Bench: M.R. Shah, B.V. Nagarathna
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 for Special Leave to Appeal (C) No.6169/2022
(Arising out of impugned final judgment and order dated 17-01-2022
in IA No. 781/2022 in CS (OS) No. 57/2018 passed by the High Court
of Delhi at New Delhi)
PANKAJ RAI Petitioner(s)
VERSUS
NIIT LTD. Respondent(s)
(FOR ADMISSION and I.R. and IA No.50899/2022-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT )
Date : 22-04-2022 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE M.R. SHAH
HON'BLE MRS. JUSTICE B.V. NAGARATHNA
For Petitioner(s) Mr. Jay Kishor Singh, AOR
Mr. Mohit Raj, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We have gone through the impugned judgment and order passed by the High Court. We are in complete agreement with the view taken by the High Court considering the specific observations made in para 4. The Special Leave Petition stands dismissed.
Pending application(s) shall stand disposed of.
(NEETU SACHDEVA) (NISHA TRIPATHI)
COURT MASTER (SH) BRANCH OFFICER
Signature Not Verified
Digitally signed by R
Natarajan
Date: 2022.04.23
12:50:22 IST
Reason: