Supreme Court - Daily Orders
Dr. Brijesh Kumar Rai vs The Indian Institute Of Technology, ... on 18 October, 2023
Author: J.K. Maheshwari
Bench: J.K. Maheshwari
ITEM NO.15 COURT NO.13 SECTION XIV
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) Diary No(s). 26449/2023
(Arising out of impugned final judgment and order dated 02-12-2021
in WA No. 29/2020 30-08-2022 in RP No. 39/2022 passed by the
Gauhati High Court)
DR. BRIJESH KUMAR RAI Petitioner(s)
VERSUS
THE INDIAN INSTITUTE OF TECHNOLOGY, GUWAHATI & ORS.Respondent(s)
(FOR ADMISSION and I.R. and IA No.215173/2023-CONDONATION OF DELAY
IN FILING and IA No.215175/2023-CONDONATION OF DELAY IN REFILING /
CURING THE DEFECTS)
Date : 18-10-2023 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE J.K. MAHESHWARI
HON'BLE MR. JUSTICE K.V. VISWANATHAN
For Petitioner(s) Mr. Prasanna S., AOR
Ms. Rupali Francesca Samuel, Adv.
Ms. Swati Arya, Adv.
Mr. Yuvraj Singh Rathore, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
In the peculiar facts of this case, we find no ground to interfere with the impugned order(s) passed by the High Court. The Special Leave Petitions are, accordingly, dismissed.
Pending interlocutory application(s), if any, is/are disposed of.
Signature Not Verified Digitally signed by Jayant Kumar Arora Date: 2023.10.20 16:41:15 IST Reason:(JAYANT KUMAR ARORA) (VIRENDER SINGH) ASTT. REGISTRAR-cum-PS BRANCH OFFICER