Supreme Court - Daily Orders
North Delhi Municipal Corporation vs Jawahar Singh on 18 October, 2023
Author: Hima Kohli
Bench: Hima Kohli
ITEM NO.25 COURT NO.14 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).32985/2018
(Arising out of impugned final judgment and order dated 14-11-2018
in WP(C) No. 186/2018 passed by the High Court Of Delhi at New
Delhi)
NORTH DELHI MUNICIPAL CORPORATION Petitioner(s)
VERSUS
JAWAHAR SINGH & ORS. Respondent(s)
Date : 18-10-2023 This petition was called on for hearing today.
CORAM : HON'BLE MS. JUSTICE HIMA KOHLI
HON'BLE MR. JUSTICE AHSANUDDIN AMANULLAH
For Petitioner(s) Ms. Garima Prasad, Sr. Adv.
Mr. Praveen Swarup, AOR
Ms. Payal Swarup, Adv.
Mr. Ravi Kumar, Adv.
Mr. Vinod Kumar Mantoo, Adv.
Mr. Rajatdeep Sharma, Adv.
Mr. Devesh Kumar Maurya, Adv.
Mr. Shankar Prasad Tanti, Adv.
For Respondent(s) Ms. Manju Jetley, AOR
Mrs. Davinder Pal Kaur, Adv.
Mr. Avadhesh Kumar Dubey, Adv.
Mr. Sandeep, Adv.
Mr. Sunil Prakash Pandey, Adv.
Ms. Sonali Patra, Adv.
Ms. Akanksha Singh, Adv.
Mr. Chandan Mishra, Adv.
Mr. Rajesh Arora, Adv.
Ms. Preeti, Adv.
UPON hearing the counsel the Court made the following
O R D E R
1. An adjournment letter has been moved by learned counsel for the respondent on the ground that the arguing counsel is indisposed.
Signature Not Verified2. Digitally signed by GEETA AHUJA Date: 2023.10.19 List the matter on 5th December, 2023. 16:59:17 IST Reason:
(KAVITA PAHUJA) (NAND KISHOR) COURT MASTER (SH) COURT MASTER (NSH)