Supreme Court - Daily Orders
Govt. Of Nct Of Delhi vs Suraj Prakash Batra on 5 January, 2023
Bench: M.R. Shah, C.T. Ravikumar
ITEM NO.8 COURT NO.4 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). 8454/2021
(Arising out of impugned final judgment and order dated 11-01-2016
in WP(C) No. 3587/2015 passed by the High Court Of Delhi At New
Delhi)
GOVT. OF NCT OF DELHI & ANR. Petitioner(s)
VERSUS
SURAJ PRAKASH BATRA & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.199973/2022-CONDONATION OF DELAY
IN FILING and IA No.199976/2022-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT and IA No.199975/2022-CONDONATION OF DELAY IN
REFILING / CURING THE DEFECTS )
Date : 05-01-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE M.R. SHAH
HON'BLE MR. JUSTICE C.T. RAVIKUMAR
For Petitioner(s) Ms. Astha Tyagi, AOR
Mr. Dinesh Chander, Adv.
Ms. Diksha Narula, Adv.
Mr. D P Singh Yadav, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay in refiling is condoned. Issue notice on the application for condonation of delay as well as on the Special Leave Petition, making it returnable on 20.02.2023.
Dasti service, in addition, is permitted. The respondents be served within a period of one week from today.
Signature Not Verified Digitally signed by Neetu Sachdeva(NEETU SACHDEVA) Date: 2023.01.07 12:23:44 IST (NISHA TRIPATHI) Reason: ASTT. REGISTRAR-cum-PS ASSISTANT REGISTRAR