Indian Kanoon - Search engine for Indian Law

Supreme Court - Daily Orders

New Delhi Municipal Council vs William Parasher on 13 December, 2022

Author: Surya Kant

Bench: Surya Kant

     ITEM NO.46                                    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 for Special Leave to Appeal (C)           No.5463/2018

     (Arising out of impugned final judgment and order dated 27­07­2017
     in WPC No. 5139/2017 passed by the High Court of Delhi at New
     Delhi)

     NEW DELHI MUNICIPAL COUNCIL                                                 Petitioner(s)

                                                         VERSUS
     WILLIAM PARASHER & ORS.                                                     Respondent(s)

     Date : 13­12­2022 This petition was called on for hearing today.

     CORAM :
                              HON'BLE MR. JUSTICE SURYA KANT
                              HON'BLE MR. JUSTICE J.B. PARDIWALA

     For Petitioner(s)
                                           Mr. Yoginder Handoo, AOR
                                           Mr. Ashwin Kataria, Adv.
                                           Mr. Garvit Solanki, Adv.
     For Respondent(s)
                                           Ms. Priyanka Mitra Bhardwaj, Adv.
                                           Ms. Alisha Saini, Adv.
                                           Ms. Ridam Arora, Adv.
                                           Mr. Sujeet Kumar, Adv.
                                           Mr. Abhaya Nath Das, Adv.
                                           Mr. Rahul Gupta, Adv.
                                           Mr. Deepak Kumar, Adv.
                                           Mr. S.S. Bandyopadhyay, Adv.,
                                           Ms. Riya Soni, Adv.
                                           Ms. Heena Naaz, Adv.
                                           Mr. Satish Kumar, AOR

                               UPON hearing the counsel the Court made the following
                                                  O R D E R

In view of letter circulated by learned counsel for the respondents seeking two weeks adjournment on the ground of ill­ health of the arguing counsel, list the matter after two weeks on a Signature Not Verified Digitally signed by non­miscellaneous day.

       (VISHAL ANAND)                                                          (PREETHI T.C.)
     ASTT. REGISTRAR­cum­PS                                                  COURT MASTER (NSH)