Supreme Court - Daily Orders
Govt. Of Nct Of Delhi vs Ajit Kumar @ Ajit Kumar Chaudhary on 24 April, 2023
Bench: B.R. Gavai, Sanjay Karol
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ITEM NO.11 COURT NO.8 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). 26687/2021
(Arising out of impugned final judgment and order dated 27-02-2018
in WP(C) No. 1934/2017 passed by the High Court Of Delhi At New
Delhi)
GOVT. OF NCT OF DELHI Petitioner(s)
VERSUS
AJIT KUMAR @ AJIT KUMAR CHAUDHARY & ORS. Respondent(s)
IA No. 40499/2022 - CONDONATION OF DELAY IN FILING
IA No. 40501/2022 - EXEMPTION FROM FILING O.T.)
WITH
Diary No(s). 10284/2022 (XIV)
(IA No. 81210/2022 - CONDONATION OF DELAY IN FILING, IA No.
81212/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT, IA
No. 81214/2022 - EXEMPTION FROM FILING O.T.)
Diary No(s). 9433/2022 (XIV)
(IA No. 86078/2022 - CONDONATION OF DELAY IN FILING, IA No.
86080/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT
IA No. 86081/2022 - EXEMPTION FROM FILING O.T.)
Diary No(s). 12377/2022 (XIV)
(IA No. 86401/2022 - CONDONATION OF DELAY IN FILING, IA No.
86402/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT
IA No. 86403/2022 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES)
Diary No(s). 12203/2022 (XIV)
(IA No. 86837/2022 - CONDONATION OF DELAY IN FILING
IA No. 86838/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT AND IA No. 86839/2022 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES)
Signature Not Verified
Date : 24-04-2023 These matters were called on for hearing today.
Digitally signed by
Deepak Singh
Date: 2023.04.24
18:24:00 IST
Reason:
CORAM :
HON'BLE MR. JUSTICE B.R. GAVAI
HON'BLE MR. JUSTICE SANJAY KAROL
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For Petitioner(s)
Ms. Arti Singh, AOR
Mr. Aakashdeep Singh Roda, Adv.
Ms. Pooja Singh, Adv.
Mr. B P Singh, Adv.
Ms. Manika Tripathy, AOR
Mr. Ashutosh Kaushik, Adv.
Mr. Manish Vashist, Adv.
Mr. Shubham Hasija, Adv.
Ms. Somi Sharma, Adv.
Mr. Vivek Singh, Adv.
Mr. C.p. Rajwar, Adv.
Mr. Chandra Prakash, AOR
For Respondent(s)
Mr. Naresh Kumar, AOR
Mr. N S Vasisht, Adv.
Ms. Jyoti Kataria, Adv.
Mr. Varun Kapur, AOR
Mr. Sanjay Jain, Adv.
Mr. Shibashish Misra, AOR
Mr. K M Nataraj, A.S.G.
Mr. Vinayak Sharma, Adv.
Mr. Akshay Amritanshu, Adv.
Mr. Raghav Sharma, Adv.
Mr. Rajeev Ranjan, Adv.
Mr. Annirudh Sharma Ii, Adv.
Mr. Arvind Kumar Sharma, AOR
Ms. Astha Tyagi, AOR
Mr. Abhishekaran Roy, Adv.
Ms. Manika Tripathy, AOR
Mr. Ashutosh Kaushik, Adv.
Mr. Manish Vashist, Adv.
Mr. Shubham Hasija, Adv.
Mr. Sudhir Naagar, AOR
Mr. Vipin Chaudhary, Adv.
Mr. Mohit Singh, Adv.
Mr. Vikrant Mehta, Adv.
Ms. Arti Singh, AOR
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Mr. Aakashdeep Singh Roda, Adv.
Ms. Pooja Singh, Adv.
Mr. B P Singh, Adv.
UPON hearing the counsel the Court made the following
O R D E R
1. In view of letter circulated by the learned counsel for the petitioner seeking adjournment on the ground of personal difficulty, list the matters after two weeks, by way of a last chance.
2. The registry is directed not to entertain any further letter for adjournment at the instance of the petitioner.
(DEEPAK SINGH) (ANJU KAPOOR) COURT MASTER (SH) COURT MASTER (NSH)