Supreme Court - Daily Orders
Government Of Nct Of Delhi vs Meer Singh on 29 November, 2019
Bench: A.M. Khanwilkar, Dinesh Maheshwari
1
ITEM NO.18 COURT NO.7 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). 39906/2019
(Arising out of impugned final judgment and order dated 09-10-2017
in WP(C) No. 8719/2016 passed by the High Court Of Delhi At New
Delhi)
GOVERNMENT OF NCT OF DELHI & ANR. Petitioner(s)
VERSUS
MEER SINGH & ANR. Respondent(s)
(FOR ADMISSION and I.R. and IA No.178496/2019-CONDONATION OF DELAY
IN FILING and IA No.178498/2019-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT )
Date : 29-11-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE MR. JUSTICE DINESH MAHESHWARI
For Petitioner(s) Ms. Rachana Srivastava, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Subject to payment of Rs.10,000/- (Rupees Ten Thousand only) by way of cost to the Supreme Court Secretarial Staff Welfare Association within four weeks from today, the delay in filing the special leave petition is condoned. Signature Not Verified
Issue notice.
Digitally signed byCHARANJEET KAUR Date: 2019.11.30 In the meantime, operation of the impugned 12:15:50 IST Reason:
order shall remain stayed.2
Let this special leave petition be listed for orders as soon as the Constitution Bench wjudgment is rendered in Special Leave Petition (C) Nos.9036-9038 of 2016-Indore Development Authority & Ors. Etc. v. Manohar Lal & Ors. Etc. (NEETU KHAJURIA) (VIDYA NEGI) COURT MASTER COURT MASTER