Supreme Court - Daily Orders
National Institute Of Fashion ... vs V. S. Jayya Vishrant on 13 April, 2018
Bench: S.A. Bobde, L. Nageswara Rao
ITEM NO.20 COURT NO.7 SECTION XII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) No.D5901/2018
(Arising out of impugned final judgment and order dated 08-08-2017
in WA No.772/2017 passed by the High Court Of Judicature At Madras)
NATIONAL INSTITUTE OF FASHION TECHNOLOGY Petitioner(s)
VERSUS
V. S. JAYYA VISHRANT & ANR. Respondent(s)
(IA No.47192/2018-CONDONATION OF DELAY IN FILING and IA
No.47196/2018-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT
and IA No.47197/2018-EXEMPTION FROM FILING O.T. and IA
No.47193/2018-CONDONATION OF DELAY IN REFILING and IA
No.47199/2018-DELETING THE NAME OF RESPONDENT)
Date : 13-04-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S.A. BOBDE
HON'BLE MR. JUSTICE L. NAGESWARA RAO
For Petitioner(s) Mr. Pratap Shanker, Adv.
Ms. Surabhi, Adv.
Mr. Pushkar Karni Sinha, Adv.
Ms. A. Shivam, Adv.
Mr. Swetank Shantanu, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
The special leave petition is dismissed.
As a sequel to the above, pending interlocutory applications, if any, stand disposed of.
Signature Not Verified(SANJAY KUMAR-II) Digitally signed by SANJAY KUMAR Date: 2018.04.13 (INDU KUMARI POKHRIYAL) COURT MASTER (SH) 17:03:46 IST Reason: ASST.REGISTRAR