Supreme Court - Daily Orders
Ashok Pratap Singh vs Govt. Of Nct Of Delhi on 18 April, 2022
Bench: Vineet Saran, J.K. Maheshwari
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ITEM NO.36 COURT NO.9 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). 14287/2020
(Arising out of impugned final judgment and order dated 13-01-2020
in WP(C) No. 11214/2019 passed by the High Court Of Delhi At New
Delhi)
ASHOK PRATAP SINGH & ANR. Petitioner(s)
VERSUS
GOVT. OF NCT OF DELHI & ORS. Respondent(s)
IA No. 122397/2020 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES)
WITH
SLP(C) No. 14308/2020 (XIV)
( FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA
122547/2020, FOR PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES ON IA 122548/2020, IA No. 122547/2020 -
EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT
IA No. 122548/2020 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES)
Date : 18-04-2022 These matters were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE VINEET SARAN
HON'BLE MR. JUSTICE J.K. MAHESHWARI
For Petitioner(s) Mr. Ravinder Kumar Yadav, AOR
Mr. Vinay Mohan Sharma, Adv.
Ms. Arti Anupriya, Adv.
Mr. Kartikey, Adv.
Mr. Raghav, Adv.
For Respondent(s) Mr. Atul Kumar, AOR
Ms. Sweety Singh, Adv.
Mr. Rajiv Ranjan, Adv.
Mr. V.K. Shukla Sr. Adv.
Signature Not Verified
Mr. Rohit Pandey Adv
Digitally signed by
Rachna
Date: 2022.04.18
Mrs. Shashi Kiran AOR
Dr Satish Chandra Adv
16:36:32 IST
Reason:
Mr. Varad Dwivedi Adv
Mr. Vaibhav Maheshwari Adv
Mr. Satvic Mathur Adv
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Mr. Arjun Chaudhary Adv
Mr. Prabhu Singh Adv
Mrs. Radha Gupta Adv
Mr. O.P.Kharbanda Adv
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the respondents prays for and is granted two weeks further time to file the counter affidavit. The petitioners shall have two weeks thereafter to file the rejoinder affidavit.
List immediately after four weeks on a non-miscellaneous day.
(PRADEEP KUMAR) (ASHWANI THAKUR) (BRANCH OFFICER) AR-CUM-PS