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Supreme Court - Daily Orders

Apex Chamber Of Commerce And Industries ... vs Government Of N.C.T. Of Delhi on 8 April, 2022

Bench: S. Abdul Nazeer, Vikram Nath

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                                    IN THE SUPREME COURT OF INDIA
                                    CIVIL APPELLATE     JURISDICTION

                                 CIVIL APPEAL      No(s). 9121 OF 2018



     APEX CHAMBER OF COMMERCE AND INDUSTRIES OF N.C.T. OF DELHI
                                                        Appellant(s)


                                                   VERSUS


     GOVERNMENT OF N.C.T. OF DELHI & ORS.                              Respondent(s)




                                             O R D E R

We have heard learned counsel for the parties and perused the record. We do not see any cogent reason to entertain the Appeal. The judgment impugned does not warrant any interference.

The Appeal is dismissed.

.............................J. ( S. ABDUL NAZEER) Signature Not Verified .............................J. Digitally signed by Anita Malhotra Date: 2022.04.11 ( VIKRAM NATH) 15:42:59 IST Reason: NEW DELHI APRIL 08, 2022 2 ITEM NO.37 COURT NO.7 SECTION XVII S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS Civil Appeal No(s). 9121/2018 APEX CHAMBER OF COMMERCE AND INDUSTRIES OF N.C.T. OF DELHI Appellant(s) VERSUS GOVERNMENT OF N.C.T. OF DELHI & ORS. Respondent(s) IA No. 124609/2018 - PERMISSION TO FILE LENGTHY LIST OF DATES IA No. 124608/2018 - STAY APPLICATION) Date : 08-04-2022 This matter was called on for hearing today.

CORAM :

HON'BLE MR. JUSTICE S. ABDUL NAZEER HON'BLE MR. JUSTICE VIKRAM NATH For Appellant(s) Mr. Monish Chauhan, Adv.
Mr. Divakar Kumar, AOR For Respondent(s) Ms. Aishwarya Bhati, ASG Mr. S. Wasim A. Qadri, Adv. Ms. Suhashini Sen, Adv. Ms. Gargi Khanna, Adv. Ms. Ruchi Kohli, Adv.
Ms. Archana Pathak Dave, Adv. Ms. A. Thanvi, Adv.
Mr. Arvind Kumar Sharma, AOR Ms. Ranjana Roy Gawai, Adv. Ms. Vasudha Sen, Adv.
Mr. Vineet Wadhwa, Adv. Mr. Shikhar Upadhyay, Adv. Ms. Divya Roy, AOR Ms. Asha Gopalan Nair, AOR Ms. Nivedita Nair, Adv. Mr. Arun Gopalan Nair, Adv.
Mr. Firdouse Qutb Wani, AOR Md. Z.j. Rizvi, Adv.
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UPON hearing the counsel the Court made the following O R D E R The appeal is dismissed in terms of the signed order.
Pending applications, if any, also stand disposed of.
(NEELAM GULATI) (KAMLESH RAWAT) ASTT. REGISTRAR-cum-PS COURT MASTER (NSH) (Signed order is placed on the file)