Supreme Court - Daily Orders
A K S Rathore vs Nsic Ltd. on 8 January, 2015
Bench: Vikramajit Sen, C. Nagappan
ITEM NO.19 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
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 N. 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 : 08/01/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE VIKRAMAJIT SEN
HON'BLE MR. JUSTICE C. NAGAPPAN
For Petitioner(s) Mr. K.K. Rai, Sr.Adv.
Mr. Tarkeshwar Nath, Adv.
Mr. B.K. Pandey, Adv.
Mr. Saurabh Kumar Tuteja, Adv.
Mr. Rameshwar Prasad Goyal,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Issue notice.
(USHA BHARDWAJ) (SAROJ SAINI) AR-CUM-PS (COURT MASTER) Signature Not Verified Digitally signed by Usha Rani Bhardwaj Date: 2015.01.09 15:50:39 IST Reason: