Supreme Court - Daily Orders
The Vice Chairman Delhi Development ... vs Narender Kumar on 17 December, 2020
Bench: Vineet Saran, S. Ravindra Bhat
1
ITEM NO.6+39 COURT NO.4 SECTION XIV
(HEARING THROUGH VIDEO CONFERENCING)
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.12817/2020
(Arising out of impugned final judgment and order dated 09-01-2020
in WPC No.476/2019 passed by the High Court Of Delhi At New Delhi)
THE VICE CHAIRMAN
DELHI DEVELOPMENT AUTHORITY Petitioner(s)
VERSUS
NARENDER KUMAR & ORS. Respondent(s)
(FOR ADMISSION and I.R.)
WITH
SLP(C) No.12666/2020 (XIV)
(FOR ADMISSION and I.R.; and, IA No.108521/2020 – FOR EXEMPTION
FROM FILING C/C OF THE IMPUGNED JUDGMENT)
SLP(C) No.12963/2020 (XIV)
(FOR ADMISSION and I.R.; and, IA No.111540/2020 – FOR EXEMPTION
FROM FILING C/C OF THE IMPUGNED JUDGMENT)
SLP © No.12815/2020
(FOR ADMISSION and I.R.; I.A. No.110040/2020 – FOR EXEMPTION FROM
FILING C/C OF THE IMPUGNED JUDGMENT)
Date : 17-12-2020 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE VINEET SARAN
HON'BLE MR. JUSTICE S. RAVINDRA BHAT
For Petitioner(s) Mr. Kailash Vasudev, Sr. Adv.
Mr. Ashwani Kumar, AOR
Ms. Peeha Verma, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Signature Not Verified Learned counsel for the petitioners prays for and is granted Digitally signed by Dr. Mukesh Nasa Date: 2020.12.18 four weeks’ time to file additional affidavit giving details as to 11:55:29 IST Reason:
when the respondents herein were entitled to the First and Second Upgradation under the ACP Scheme.2
List these matters immediately after four weeks.
(MUKESH NASA) (PRADEEP KUMAR) COURT MASTER BRANCH OFFICER