Supreme Court - Daily Orders
Shaheen Ishrat vs Government Of Nct Of Delhi on 1 June, 2021
Bench: B.R. Gavai, Krishna Murari
ITEM NO.7 Court 12 (Video Conferencing) 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). 7010/2021
(Arising out of impugned final judgment and order dated 28-04-2021
in WP(C) No. 5028/2021 passed by the High Court Of Delhi at New
Delhi)
SHAHEEN ISHRAT Petitioner(s)
VERSUS
GOVERNMENT OF NCT OF DELHI & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.62112/2021-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.62113/2021-EXEMPTION FROM
FILING AFFIDAVIT )
Date : 01-06-2021 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE B.R. GAVAI
HON'BLE MR. JUSTICE KRISHNA MURARI
(VACATION BENCH)
For Petitioner(s) Mr. Prateek Kumar, Adv.
Mr. Dipesh Sinha , AOR
Mr. Ruchir Ranjan Rai, Adv.
Mr. Ritvik Ranjan Rai, Adv.
For Respondent(s) Mr. Chirag M. Shroff, Adv.(NP)
UPON hearing the counsel the Court made the following
O R D E R
We find no grounds to interfere in this matter. Hence, the Special Leave Petition is dismissed.
Pending application(s), if any, stand disposed of.
(JAGDISH KUMAR) (NISHA TRIPATHI) COURT MASTER (SH) Signature Not Verified BRANCH OFFICER Digitally signed by JAGDISH KUMAR Date: 2021.06.02 15:43:42 IST Reason: