Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0]

Supreme Court - Daily Orders

Govt. Of Nct Of Delhi vs Prem Singh on 13 April, 2023

Bench: Abhay S. Oka, Rajesh Bindal

     ITEM NO.51                           COURT NO.16                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). 2588/2022

     (Arising out of impugned final judgment and order dated 05-12-2017
     in WP(C) No. 3304/2016 passed by the High Court of Delhi at New
     Delhi)

     GOVT. OF NCT OF DELHI                                           Petitioner(s)

                                                 VERSUS

     PREM SINGH & ORS.                                               Respondent(s)

     (IA No. 58046/2022 - CONDONATION OF DELAY IN FILING
     IA No. 58047/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT

IA No. 58048/2022 - EXEMPTION FROM FILING O.T.) Date : 13-04-2023 This matter was called on for hearing today. CORAM :

HON'BLE MR. JUSTICE ABHAY S. OKA HON'BLE MR. JUSTICE RAJESH BINDAL For Petitioner(s) Mr. Chandra Prakash, AOR Mr. Vivek Singh, Adv.
Mr. C.P Rajwar, Adv.
Ms. Somi Sharma, Adv.
For Respondent(s) Mr. Mohit Kumar Sharma,Adv.
Ms. Shauravi Shukla,Adv.
Mr. Abinash Kumar Mishra, AOR Mr. S.K.Rout,Adv.
Mr. Priyonkoo Anjan Gogoi,Adv. Mr. Nitin Mishra, AOR Mr. Ishaan Sharma, Adv.
UPON hearing the counsel the Court made the following O R D E R There were atleast three matters on today's Cause List where we found that the last order passed by this Signature Not Verified Digitally signed by Anita Malhotra Date: 2023.04.15 Court was not put on the top of the file. In this case, 13:06:19 IST Reason: 1 there is gross default. The Registry has put on the file a copy of the order dated 10th February, 2023 passed in SLP(Civil)Diary No. 2406 of 2022. We read the said order and questioned the petitioner about its non-compliance. Only after few minutes, we realised that the order is in some other SLP.
The Registrar (J-I) shall look into it. The Registry will note that if such a default is committed, the Court may end up in passing wrong orders.
Only by way of indulgence, time of two weeks is granted to the respondent No.2 and 3 to file counter affidavit.
List the matter on 11th May, 2023.



(ANITA MALHOTRA)                            (AVGV RAMU)
   AR-CUM-PS                               COURT MASTER




                              2