Supreme Court - Daily Orders
Union Of India vs Dr. Anjum N. Rizvi on 21 August, 2023
Author: J.K. Maheshwari
Bench: J.K. Maheshwari
ITEM NO.25 COURT NO.13 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. 27777/2023
(Arising out of impugned final judgment and order dated 24-08-2022
in WP(C) No. 5317/2018 24-08-2022 in WP(C) No. 7171/2018 passed by
the High Court of Delhi at New Delhi)
UNION OF INDIA ETC. Petitioner(s)
VERSUS
DR. ANJUM N. RIZVI ETC. Respondent(s)
(FOR ADMISSION and I.R. and IA No.153583/2023-CONDONATION OF DELAY
IN FILING and IA No.153585/2023-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT)
Date : 21-08-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE J.K. MAHESHWARI
HON'BLE MR. JUSTICE K.V. VISWANATHAN
For Petitioner(s)
Mr. K.M. Nataraj, A.S.G.
Mr. Shailesh Madiyal, Adv.
Mr. Gurmeet Singh Makker, AOR
Ms. Arunima Dwivedi, Adv.
Mr. Anuj Srinivas Udupa, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
We are not inclined to interfere with the order impugned. The special leave petitions are dismissed. Pending application stands disposed of.
However, we extend the time to comply the direction of Signature Not Verified the High Court within a further period of three months.
Digitally signed by Nidhi Ahuja Date: 2023.08.22 10:49:33 IST Reason: (NIDHI AHUJA) (VIRENDER SINGH)
AR-cum-PS BRANCH OFFICER