Supreme Court - Daily Orders
Government Of Nct Of Delhi vs Mukesh Kumar Yadav on 18 November, 2019
Bench: L. Nageswara Rao, Hemant Gupta
ITEM NO.37 COURT NO.11 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(s) for Special Leave to Appeal (C) No(s).14179/2019
(Arising out of impugned final judgment and order dated 08-03-2019
in WPC No.10007/2018 passed by the High Court Of Delhi At New
Delhi)
GOVERNMENT OF NCT OF DELHI & ANR. Petitioner(s)
VERSUS
MUKESH KUMAR YADAV Respondent(s)
(IA No. 155663/2019 - APPROPRIATE ORDERS/DIRECTIONS)
Date : 18-11-2019 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE L. NAGESWARA RAO
HON'BLE MR. JUSTICE HEMANT GUPTA
For Petitioner(s) Ms. Madhvi Divan,ASG
Mr. Bhakti Vardhan Singh,Adv.
Mr. Sushil Kumar Dubey,Adv.
Mr. B. V. Balaram Das, AOR
For Respondent(s) Mr. Kartik Yadav,Adv.
Mr. Kirat Singh Nagra,Adv.
Mr. Karanvir Singh Goraya,Adv.
M/S.D.S.K.Legal, AOR
UPON hearing the counsel the Court made the following
O R D E R
We find no reason to entertain this special leave petition, which is, accordingly, dismissed.
Pending application (s), if any, shall stand disposed of.
However, this order shall not be treated as Signature Not Verified Digitally signed by BALA PARVATHI Date: 2019.11.20 a precedent.
13:48:09 IST Reason: (B.Parvathi) (Sunil Kumar Rajvanshi) Court Master Court Master