DELHI DEVT. AUTHORITY Vs. SUNIL KATHURIA
LAWS(SC)-2014-9-118
SUPREME COURT OF INDIA (FROM: DELHI)
Decided on September 17,2014

Delhi Devt. Authority Appellant
VERSUS
Sunil Kathuria Respondents

JUDGEMENT

- (1.)CONMT.PET.(C) No. 281-282 OF 2014 IN SPECIAL LEAVE PETITION (C) NOs. 34794-34795 OF 2011
(2.)Mr. Sunil Kathuria, Chairman, Kathuria Public School Educational and Charitable Society, is present in this Court and he has tendered his unconditional and absolute apology for not vacating the premises in question in spite of the order passed by this Court.
(3.)The apology is accepted.


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