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Govt Of Nct Of Delhi Through Secretary vs Vikram Mathur on 2 December, 2019

Bench: A.M. Khanwilkar, Dinesh Maheshwari

     ITEM NO.17                              COURT NO.7                SECTION XIV

                                   S U P R E M E C O U R T O F     I N D I A
                                           RECORD OF PROCEEDINGS

     SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 39883/2019

     (Arising out of impugned final judgment and order dated 03-08-2017
     in WPC No. 7159/2015 passed by the High Court Of Delhi At New
     Delhi)

     GOVT OF NCT OF DELHI THROUGH SECRETARY & ORS.                      Petitioner(s)

                                                     VERSUS

     VIKRAM MATHUR & ORS.                                               Respondent(s)

     (FOR ADMISSION and I.R. and IA No.178548/2019-CONDONATION OF DELAY
     IN FILING and IA No.178549/2019-EXEMPTION FROM FILING C/C OF THE
     IMPUGNED JUDGMENT )

     Date : 02-12-2019 This petition was called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE A.M. KHANWILKAR
                             HON'BLE MR. JUSTICE DINESH MAHESHWARI

     For Petitioner(s)
                                         Ms. Rachana Srivastava, AOR

     For Respondent(s)


                              UPON hearing the counsel the Court made the following
                                                 O R D E R

Subject to payment of Rs. 10,000/- (Rupees Ten Thousand Only) by way of cost to the Supreme Court Secretarial Staff Welfare Association within four weeks from today, the delay in filing the Special Leave Petition is condoned.

Issue notice.

List the matter after pronouncement of judgment in SLP(C) Nos. 9036-9038 of 2016.

In the meantime, the operation of the impugned order shall remain stayed.

     (DEEPAK SINGH)                                                   (VIDYA NEGI)
     COURT MASTER (SH)                                               COURT MASTER (NSH)