Supreme Court - Daily Orders
Govt. Of Nct Of Delhi vs Dinesh Gautam on 10 February, 2023
Bench: M.R. Shah, C.T. Ravikumar
ITEM NO.10 COURT NO.4 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). 29650/2022
(Arising out of impugned final judgment and order dated 23-02-2016 in WPC
No. 8375/2015 passed by the High Court Of Delhi At New Delhi)
GOVT. OF NCT OF DELHI & ANR. Petitioner(s)
VERSUS
DINESH GAUTAM & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.23108/2023-CONDONATION OF DELAY
IN FILING and IA No.23105/2023-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT and IA No.23110/2023-CONDONATION OF DELAY IN
REFILING / CURING THE DEFECTS)
Date : 10-02-2023 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE M.R. SHAH
HON'BLE MR. JUSTICE C.T. RAVIKUMAR
For Petitioner(s) Mr. Atul Kumar, AOR
Ms. Sweety Singh, Adv.
Ms. Archana Kumari, Adv.
Mr. Rahul Pandey, Adv.
Mr. Rajiv Ranjan, Adv.
Mr. Avs Kadyan, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay in re-filing is condoned.
Issue notice on the application for condonation of delay as well as on the Special Leave Petition, returnable on 10.04.2023.
Dasti, in addition, is permitted.
Respondents be served within a period of 10 days from today.
Signature Not Verified(R. NATARAJAN) Digitally signed by R Natarajan (NISHA TRIPATHI) Date: 2023.02.10 ASTT. REGISTRAR-cum-PS 16:41:43 IST Reason: ASSISTANT REGISTRAR