Supreme Court - Daily Orders
Mamta vs Govt. Of Nct Of Delhi on 12 March, 2021
Bench: Sanjay Kishan Kaul, Hemant Gupta
ITEM NO.11+ 33 Court 8 (Video Conferencing) 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). 4005/2021
(Arising out of impugned final judgment and order dated
06-02-2020 in WP(C) No. 878/2020 passed by the High Court Of
Delhi At New Delhi)
MAMTA & ORS. Petitioner(s)
VERSUS
GOVT. OF NCT OF DELHI & ORS. Respondent(s)
(FOR ADMISSION and I.R.)
Item No.33
SLP (C) No.4059/2021
(FOR ADMISSION and I.R)
Date : 12-03-2021 These petitions were called on
for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
HON'BLE MR. JUSTICE HEMANT GUPTA
For Petitioner(s) Mr. M.K. Bhardwaj, Adv.
Mr. Devesh Partap Singh, Adv.
Ms. Bano Deswal, Adv.
Mr. R. C. Kaushik, AOR
For Respondent(s) Mr. Chirag M. Shroff, Adv.
Ms. Abhilasha Bharti, Adv.
Mr. Sushant DOgra, Adv.
UPON hearing the counsel the Court made the following
O R D E R
We are not inclined to interfere with the impugned orders.
Signature Not VerifiedThe Special Leave Petitions, are, accordingly Digitally signed by Charanjeet kaur Date: 2021.03.12 dismissed.
17:25:55 IST Reason:
[CHARANJEET KAUR] [POONAM VAID] ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)