Supreme Court - Daily Orders
Central Board Of Trustees vs Roma Henny Security Services Pvt.Ltd. on 15 July, 2014
n ITEM NO.20 COURT NO.5 SECTION XV
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). 4160/2013
(Arising out of impugned final judgment and order dated 12/09/2012
in WPC No. 831/2012 passed by the High Court Of Delhi At N. Delhi)
CENTRAL BOARD OF TRUSTEES Petitioner(s)
VERSUS
ROMA HENNY SECURITY SERVICES PVT.LTD. Respondent(s)
(With prayer for interim relief and office report)
WITH
SLP(C) No. 28506/2013
(C/delay in filing SLP and Office Report)
SLP(C) No. 31504/2013
(With Office Report)
SLP(C) No. 34194/2013
(C/delay in filing SLP and Office Report)
SLP(C) No. 8662/2014
(C/delay in filing SLP and and c/delay in refiling slp and Office
Report)
Date : 15/07/2014 This petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE SUDHANSU JYOTI MUKHOPADHAYA
HON’BLE MR. JUSTICE S.A. BOBDE
For Petitioner(s)
Ms. Aparna Bhat ,Adv.
Ms. Tanima Kishore, Adv.
Mr. Balraj Dewan ,Adv.
Ms. Arti Singh ,Adv.
Ms. Pooja Singh, Adv.
For Respondent(s)
Mr. S.P. Arora, Adv.
Ms. Usha Nandini. V ,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Signature Not Verified Leave granted. Digitally signed by Neeta Sapra Date: 2014.07.16 17:51:28 ISTHearing expedited.
Reason:(Neeta) (Usha Sharma) Sr. P.A. Court Master