Supreme Court - Daily Orders
Prem Nath Malhotra vs North Delhi Municipal ... on 25 July, 2014
ITEM NO.30 COURT NO.4 SECTION XV
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)..........CC No(s).
10896/2014
(Arising out of impugned final judgment and order dated 19/08/2013
in LPA No.589/2013 passed by the High Court Of Delhi At N. Delhi)
PREM NATH MALHOTRA Petitioner(s)
VERSUS
NORTH DELHI MUNICIPAL CORPORATION(NDMC) Respondent(s)
(With appln.(s) for c/delay in filing SLP)
Date : 25/07/2014 This petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE ANIL R. DAVE
HON’BLE MR. JUSTICE VIKRAMAJIT SEN
For Petitioner(s) Mr. Ashok Agarwal,Adv.
Mr. Ashutosh Dixit,Adv.
Mr. Vipin Kumar Jai,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
We do not find any reason to entertain this petition.
The Special Leave Petition is, accordingly, dismissed.
(Sarita Purohit) (Sneh Bala Mehra) Court Master Assistant Registrar Signature Not Verified Digitally signed by Sarita Purohit Date: 2014.07.31 16:45:43 IST Reason: