Supreme Court - Daily Orders
Ravinder Yadav vs Govt. Of Nct Of Delhi on 10 February, 2020
Bench: N.V. Ramana, Ajay Rastogi, V. Ramasubramanian
ITEM NO.3 COURT NO.2 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).24904/2019
(Arising out of impugned final judgment and order dated 05-08-2019
in WPC No.5868/2018 passed by the High Court of Delhi at New Delhi)
RAVINDER YADAV Petitioner(s)
VERSUS
GOVT. OF NCT OF DELHI & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.159592/2019-PERMISSION TO APPEAR
AND ARGUE IN PERSON)
Date : 10-02-2020 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE N.V. RAMANA
HON'BLE MR. JUSTICE AJAY RASTOGI
HON'BLE MR. JUSTICE V. RAMASUBRAMANIAN
For Petitioner(s) Petitioner-in-person
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The application for permission to appear and argue in person is allowed.
Heard the petitioner, who has appeared in person. We are not inclined to interfere with the impugned order passed by the High Court in exercise of our jurisdiction under Article 136 of the Constitution.
The special leave petition is accordingly dismissed. However, liberty is granted to the petitioner-in-person to bring to the notice of the High Court of Delhi about the non- compliance of its order.
Signature Not Verified Digitally signed by SATISH KUMAR YADAV Date: 2020.02.11 16:36:54 IST (SATISH KUMAR YADAV) Reason: (RAJ RANI NEGI) AR-CUM-PS ASSISTANT REGISTRAR