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Supreme Court - Daily Orders

Government Of Nct Of Delhi vs Ratani Kaul on 26 September, 2023

Bench: Hrishikesh Roy, Sanjay Karol

     ITEM NO.5                            COURT NO.9                 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). 17118/2021

     (Arising out of impugned judgment and order dated 18-01-2016 in WPC
     No. 2922/2015 passed by the High Court of Delhi at New Delhi)

     GOVERNMENT OF NCT OF DELHI & ANR.                                 Petitioner(s)

                                                  VERSUS

     RATANI KAUL & ANR.                                                Respondent(s)

     (IA No. 106005/2021 - CONDONATION OF DELAY IN FILING
     IA No. 106006/2021 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT

IA No. 106008/2021 - EXEMPTION FROM FILING O.T.) WITH Diary No(s). 11765/2022 (XIV) (FOR CONDONATION OF DELAY IN FILING ON IA 81334/2022 FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 81335/2022 IA No. 81334/2022 - CONDONATION OF DELAY IN FILING IA No. 81335/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT) Date : 26-09-2023 These matters were called on for hearing today.

CORAM : HON'BLE MR. JUSTICE HRISHIKESH ROY HON'BLE MR. JUSTICE SANJAY KAROL For Petitioner(s) Ms. Rachana Srivastava, Sr. Adv.

Ms. Sujeeta Srivastava, AOR Ms. Monika, Adv.

Ms. Manika Tripathy, AOR Mr. Ashutosh Kaushik, Adv.

Mr. Rony John, Adv.

Mr. Chirantan Saha, Adv.

For Respondent(s) Ms. Iti Sharma, Adv.

Mr. Ashwani Kumar, AOR Mr. Anshay Dhatwalia, Adv.

Signature Not Verified Digitally signed by NITIN TALREJA Date: 2023.10.03

UPON hearing the counsel the Court made the following 17:36:26 IST Reason: O R D E R 1 Ms. Iti Sharma, learned counsel for the respondents submits that respondent No.1 has died. She assures that the names of the legal heirs would be provided to the counsel for the petitioners.

Requisite steps for substitution of deceased respondent be taken within six weeks.

(NITIN TALREJA) (KAMLESH RAWAT) COURT MASTER (SH) ASSISTANT REGISTRAR 2