Supreme Court - Daily Orders
Nand Kishore Garg vs The Govt Of Nct Of Delhi on 10 February, 2020
Bench: Chief Justice, B.R. Gavai, Surya Kant
ITEM NO.17 COURT NO.1 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). 2882/2020
(Arising out of impugned final judgment and order dated
04-12-2019 in WPC No. 12725/2019 passed by the High Court Of
Delhi At New Delhi)
NAND KISHORE GARG Petitioner(s)
VERSUS
THE GOVT OF NCT OF DELHI & ANR. Respondent(s)
(FOR ADMISSION and I.R. and IA No.17452/2020-EXEMPTION FROM
FILING C/C OF THE IMPUGNED JUDGMENT)
Date :10-02-2020 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE B.R. GAVAI
HON'BLE MR. JUSTICE SURYA KANT
For Petitioner(s) Mr. Shashank Deo Sudhi, Adv.
Mr. Dinesh Kumar Dakoria, Adv.
Mr. Vijender Kumar, Adv.
Ms. Ira Gupta, Adv.
Mr. Balraj Dewan, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
List next week.
[ CHARANJEET KAUR ] [ INDU KUMARI POKHRIYAL ] A.R.-CUM-P.S. ASSTT. REGISTRAR Signature Not Verified Digitally signed by DEEPAK SINGH Date: 2020.02.10 18:51:38 IST Reason: