Supreme Court - Daily Orders
Kevin Cc Wong vs Delhi University on 30 July, 2018
Bench: S.A. Bobde, L. Nageswara Rao
ITEM NO.14 COURT NO.6 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) Nos.18655-18656/2018
(Arising out of impugned final judgment and order dated 01-03-2018
in LPA No.807/2017 and order dated 30-05-2018 in CMA No.14374/2018
passed by the High Court Of Delhi At New Delhi)
KEVIN CC WONG Petitioner(s)
VERSUS
DELHI UNIVERSITY & ANR. Respondent(s)
(IA No.97244/2018-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT and IA No.97252/2018-PERMISSION TO FILE ADDITIONAL
DOCUMENTS )
Date : 30-07-2018 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S.A. BOBDE
HON'BLE MR. JUSTICE L. NAGESWARA RAO
For Petitioner(s) Mr. Arun Monga, Adv.
Ms. Divya Sharma, Adv.
Mr. Gopal Jha, AOR
For Respondent(s) Mr. Mohinder J.S. Rupal, AOR
Mr. Prang Newmai, Adv.
UPON hearing the counsel the Court made the following
O R D E R
The special leave petitions are dismissed. However, the question of law is left open. As a sequel to the above, pending interlocutory applications, if any, stand disposed of. (SANJAY KUMAR-II) Signature Not Verified (INDU KUMARI POKHRIYAL) COURT MASTER (SH) Digitally signed by SANJAY KUMAR Date: 2018.07.30 ASSISTANT REGISTRAR 15:28:29 IST Reason: