Supreme Court - Daily Orders
S.M. Matloob vs Indian Council Of Cultural Relations ... on 25 October, 2019
Bench: L. Nageswara Rao, Hemant Gupta
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
MISCELLANEOUS APPLICATION NO.2026 OF 2019
(Application for direction)
IN
CIVIL APPEAL NO.920 OF 2017
S.M. MATLOOB Petitioner(s)
VERSUS
INDIAN COUNCIL OF CULTURAL RELATIONS (ICCR)
THR. DIRECTOR GENERAL Respondent(s)
O R D E R
Heard the petitioner-in-person. We find no reason to entertain this application.
Miscellaneous application stands dismissed, accordingly.
....................J (L. NAGESWARA RAO) ....................J (HEMANT GUPTA) NEW DELHI;
Signature Not Verified 25th October, 2019 Digitally signed by BALA PARVATHI Date: 2019.11.05 17:21:24 IST Reason: ITEM NO.10 COURT NO.10 SECTION XIV-A S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS MA No.2026 of 2019 in C.A. No(s).920/2017 (Arising out of impugned final judgment and order dated 24-01-2017 in C.A. No.920/2017 passed by the Supreme Court Of India) S.M. MATLOOB Petitioner(s) VERSUS INDIAN COUNCIL OF CULTURAL RELATIONS (ICCR) THR. DIRECTOR GENERAL Respondent(s) (FOR ADMISSION and IA No.126559/2019-APPROPRIATE ORDERS/DIRECTIONS ) Date : 25-10-2019 This petition was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE L. NAGESWARA RAO HON'BLE MR. JUSTICE HEMANT GUPTA For Petitioner(s) Petitioner-in-person For Respondent(s) UPON hearing the counsel the Court made the following O R D E R Heard the petitioner-in-person. Miscellaneous application stands dismissed in terms of the signed order. (B.Parvathi) (Sunil Kumar Rajvanshi) Court Master Court Master (Signed order is placed on the file)