Supreme Court - Daily Orders
Ojasvini Agrawal vs Union Of India on 22 June, 2020
Bench: Arun Mishra, Sanjiv Khanna
ITEM NO.4 Virtual Court 1 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). 7549/2020
(Arising out of impugned final judgment and order dated 27-05-2020
in LPA No. 147/2020 passed by the High Court Of Delhi At New Delhi)
OJASVINI AGRAWAL Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.54730/2020-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.54731/2020-EXEMPTION FROM
FILING O.T.)
Date : 22-06-2020 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE ARUN MISHRA
HON'BLE MR. JUSTICE SANJIV KHANNA
For Petitioner(s) Mr. Samar Kachwaha, Adv.
Mr. Garima Bajaj, Adv.
Mr. Divyanshu Srivastava, Adv.
Mr. Raghavendra M Bajaj, Adv.
Mr. Sanskar Agarwal, Adv.
Ms. Garima Bajaj, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We find no ground to interfere with the impugned order passed by the High Court. The Special Leave Petition is, accordingly, dismissed.
Pending interlocutory application(s), if any, is/are disposed of.
(JAYANT KUMAR ARORA) Signature Not Verified (JAGDISH CHANDER) COURT MASTER Digitally signed by MUKESH KUMAR Date: 2020.06.22 ASSISTANT REGISTRAR 16:48:27 IST Reason: