Supreme Court - Daily Orders
South Delhi Municipal Corporation vs Lal Chand Chaprana on 29 January, 2021
Bench: A.M. Khanwilkar, B.R. Gavai, Krishna Murari
1
ITEM NO.37 Court 5 (Video Conferencing) 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). 1999/2021
(Arising out of impugned final judgment and order dated 17-12-2020
in CCC No. 848/2020 passed by the High Court Of Delhi At New Delhi)
SOUTH DELHI MUNICIPAL CORPORATION Petitioner(s)
VERSUS
LAL CHAND CHAPRANA & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.12510/2021-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.12509/2021-PERMISSION TO
FILE PETITION (SLP/TP/WP/..) )
Date : 29-01-2021 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE MR. JUSTICE B.R. GAVAI
HON'BLE MR. JUSTICE KRISHNA MURARI
For Petitioner(s) Ms. Garima Prashad, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Permission to file special leave petition is granted.
Issue notice to the contesting respondents for the time being.
Dasti, in addition, is permitted. Signature Not Verified As prayed, liberty is granted to the Digitally signed by NEETU KHAJURIA Date: 2021.01.30 petitioner to file formal application for deletion 12:16:27 IST Reason:
of proforma respondents. 2 There shall be stay of operation of the Order dated 17.12.2020 passed by the High court of Delhi at New Delhi in Contempt Case (C) No.848 of 2020.
(NEETU KHAJURIA) (VIDYA NEGI) COURT MASTER COURT MASTER