Kondra Praveen vs Indian Coast Guard on 9 January, 2026

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Supreme Court - Daily Orders

Kondra Praveen vs Indian Coast Guard on 9 January, 2026

Bench: Sanjay Karol

     ITEM NO.9                                   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).180/2026

     [Arising out of impugned final judgment and order dated 04-12-2025
     in WP(C) No.17996/2025 passed by the High Court of Delhi at New
     Delhi]

     KONDRA PRAVEEN                                                                PETITIONER(S)

                                                          VERSUS

     INDIAN COAST GUARD & ORS.                                                     RESPONDENT(S)

     FOR ADMISSION
     IA No. 2181/2026 - APPLICATION FOR PERMISSION

     Date : 09-01-2026 This matter was called on for hearing today.

     CORAM :
                               HON'BLE MR. JUSTICE SANJAY KAROL
                               HON'BLE MR. JUSTICE AUGUSTINE GEORGE MASIH

     For Petitioner(s) :
                                         Mr. Abhinay, AOR
                                         Ms. Sakshi Tripathi, Adv.

     For Respondent(s) :

                          Upon hearing the counsel the Court made the following
                                                  O R D E R

1. Petitioner challenges the judgment and order dated 04.12.2025 in Writ Petition (C) No.17996/2025 passed by the High Court of Delhi at New Delhi, titled “Kondra Praveen vs. Indian Coast Guard through its Director General & Ors.”.

2. Issue notice, returnable on 09.02.2026.

3. Dasti service, in addition, is permitted. Let steps for Signature Not Verified Digitally signed by NAVEEN D Date: 2026.01.10 service be taken within one week.

15:23:41 IST

Reason:

4. Learned counsel for the petitioner is permitted to 1 serve the learned standing counsel for the Union of India.

5. In the notice itself let it be mentioned that the respondents are required to file the counter affidavit and reply to the interlocutory application(s), if any, before the next date of listing.

       (D. NAVEEN)                               (ANU BHALLA)
     COURT MASTER (SH)                        COURT MASTER (NSH)




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