Supreme Court - Daily Orders
Government Of Nct Of Delhi vs K.R. Anand on 8 April, 2022
Bench: K.M. Joseph, Hrishikesh Roy
ITEM NO.3 COURT NO.10 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petitions for Special Leave to Appeal (C) Nos. 5135-5136/2022
(Arising out of impugned final judgment and order dated 17-01-2020
in CMA No. 27370/2018 16-02-2021 in WPC No. 2047/2021 passed by the
High Court of Delhi at New Delhi)
GOVERNMENT OF NCT OF DELHI & ANR. Petitioner(s)
VERSUS
K.R. ANAND Respondent(s)
(FOR ADMISSION and I.R. and IA No.42659/2022-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT )
Date : 08-04-2022 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE K.M. JOSEPH
HON'BLE MR. JUSTICE HRISHIKESH ROY
For Petitioner(s) Mr. N Venkataraman, Ld. ASG
Ms. Manjula Gupta, Adv.
Mr. Arijit Prasad, Adv.
Mr. V Chandrashekara Bharathi, Adv.
Mr. Gurmeet Singh Makker, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The Special Leave Petitions are dismissed.
Pending applications, if any, stand disposed of.
(NEETA SAPRA) (RENU KAPOOR)
COURT MASTER (SH) BRANCH OFFICER
Signature Not Verified
Digitally signed by
Rajni Mukhi
Date: 2022.04.09
13:12:45 IST
Reason: