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East Delhi Municipal Corporation vs Rohit Jain on 18 November, 2019

Bench: A.M. Khanwilkar, Dinesh Maheshwari

                                                   1

     ITEM NO.14                            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). 37088/2019

     (Arising out of impugned final judgment and order dated 19-07-2016
     in WP(C) No. 1721/2015 passed by the High Court Of Delhi At New
     Delhi)

     EAST DELHI MUNICIPAL CORPORATION                                   Petitioner(s)

                                                  VERSUS
     ROHIT JAIN & ORS.                                                  Respondent(s)

     (FOR ADMISSION and I.R. and IA No.171920/2019-CONDONATION OF DELAY
     IN FILING and IA No.171921/2019-EXEMPTION FROM FILING C/C OF THE
     IMPUGNED JUDGMENT )

     Date : 18-11-2019 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)              Mr.   Praveen Swarup, AOR
                                    Mr.   Suvesh Kumar, Adv.
                                    Mr.   B.C. Santosh Kumar, Adv.
                                    Mr.   Kanisk Chaudhary, Adv.
                                    Mr.   Kamlendra Pratap Singh, Adv.
     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 Digitally signed by CHARANJEET KAUR Date: 2019.11.19

Issue notice.

Reason: In the meantime, operation of the impugned order shall remain stayed.

Let this special leave petition be listed for orders as soon as the Constitution Bench judgment 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