Supreme Court - Daily Orders
Dharmendra Singh Rana vs Govt. Of Nct Of Delhi on 4 July, 2018
Bench: Ranjan Gogoi, R. Banumathi
ITEM NO.5 COURT NO.2 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 for Special Leave to Appeal (C) No.12804/2018
(Arising out of impugned final judgment and order dated 22-01-2018
in WP(C) No. 4410/2015 passed by the High Court Of Delhi at New
Delhi)
DHARMENDRA SINGH RANA & ORS. Petitioner(s)
VERSUS
GOVT. OF NCT OF DELHI & ANR. Respondent(s)
(FOR ADMISSION and I.R.)
Date : 04-07-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MRS. JUSTICE R. BANUMATHI
For Petitioner(s) Mr. Rachit Mittal, Adv.
Mr. Abhishek Choudhary, Adv.
Mr. Sudhir Naagar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioners and perused the relevant material.
We find no merit in the present Special Leave Petition. The Special Leave Petition is accordingly dismissed.
Signature Not Verified Digitally signed by NEETU KHAJURIA Date: 2018.07.05 17:50:40 IST Reason: (POOJA ARORA) (ASHA SONI) COURT MASTER BRANCH OFFICER