Supreme Court - Daily Orders
North Delhi Municipal Corporation vs Devender Singh (Mali) on 10 July, 2017
Bench: Madan B. Lokur, Deepak Gupta
ITEM NO.44 COURT NO.5 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). 016639/2017
(Arising out of impugned final judgment and order dated 03-05-2017
in WPC No. 3828/2017 passed by the High Court Of Delhi At New
Delhi)
NORTH DELHI MUNICIPAL CORPORATION Petitioner(s)
VERSUS
DEVENDER SINGH (MALI) & Anr. Respondent(s)
Date : 10-07-2017 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE DEEPAK GUPTA
For Petitioner(s) Mr. Praveen Swarup, AOR
Mr. Mani Pushkarna, Adv.
Mr. Lokendra Kumar, Adv.
For Respondent(s) Mr. Anant Vijay Palli, Adv.
Ms. Garima Sachdeva, Adv.
Mr. Deepak Goel, Adv.
UPON hearing the counsel the Court made the following
O R D E R
The special leave petition is dismissed.
Pending application is disposed of.
(MEENAKSHI KOHLI) (SHARDA KAPOOR) COURT MASTER ASSISTANT REGISTRAR Signature Not Verified Digitally signed by MEENAKSHI KOHLI Date: 2017.07.12 17:08:30 IST Reason: