Supreme Court - Daily Orders
A K S Rathore vs Nsic Ltd. on 28 October, 2016
Bench: J. Chelameswar, Prafulla C. Pant
ITEM NO.56 COURT NO.5 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) No(s). 36386/2014
(Arising out of impugned final judgment and order dated 15/10/2014
in WPC No. 7455/2013 passed by the High Court Of Delhi At New
Delhi)
A K S RATHORE Petitioner(s)
VERSUS
NSIC LTD. Respondent(s)
(with appln. (s) for exemption from filing c/c of the impugned
judgment and interim relief and office report)
Date : 28/10/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE J. CHELAMESWAR
HON'BLE MR. JUSTICE PRAFULLA C. PANT
For Petitioner(s) Mr. Tarkeshwar Nath,Adv.
Mr. Onkar Nath,Adv.
Mr. Rameshwar Prasad Goyal,Adv.
For Respondent(s) Ms. S. Janani,Adv.
Mr. Sunando Raha,Adv.
Ms. Aakansha Sharma,Adv.
UPON hearing the counsel the Court made the following
O R D E R
In view of the letter circulated by learned counsel for the petitioner, the matter is adjourned for one week, as prayed for.
[O.P. SHARMA] [RAJINDER KAUR]
AR-CUM-PS COURT MASTER
Signature Not Verified
Digitally signed by OM
PARKASH SHARMA
Date: 2016.10.28
17:51:31 IST
Reason: