Supreme Court - Daily Orders
Bharat Singh vs Govt. Of Nct Of Delhi . on 20 January, 2017
Bench: Adarsh Kumar Goel, Uday Umesh Lalit
ITEM NO.25 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(s) for Special Leave to Appeal (C) No(s). 1152/2017
(Arising out of impugned final judgment and order dated 30/09/2016
in LPA No. 538/2016 passed by the High Court Of Delhi At New Delhi)
BHARAT SINGH Petitioner(s)
VERSUS
GOVT. OF NCT OF DELHI AND ORS. Respondent(s)
Date : 20/01/2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
HON'BLE MR. JUSTICE UDAY UMESH LALIT
For Petitioner(s) Mr. R. D. Upadhyay,Adv.
Mr. J.P.Tripathi, Adv.
Mr. Hari Shankar Saran, Adv.
Ms. Asha Upadhayay, Adv.
Mr. Mohd. Shaahid Hussain, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard.
We do not see any ground to interfere with the impugned order. The special leave petition is accordingly dismissed.
(Shashi Sareen) (Veena Khera)
AR-cum-PS Court Master
Signature Not Verified
Digitally signed by
SHASHI SAREEN
Date: 2017.01.20
16:56:23 IST
Reason: