Supreme Court - Daily Orders
National Bal Bhawan vs Vandana on 26 March, 2021
Bench: Indira Banerjee, Krishna Murari
ITEM NO.9 Court 11 (Video Conferencing) 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). 4540/2021
(Arising out of impugned final judgment and order dated 20-01-2020
in LPA No. 28/2020 passed by the High Court Of Delhi At New Delhi)
NATIONAL BAL BHAWAN Petitioner(s)
VERSUS
VANDANA Respondent(s)
( IA No.39468/2021-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT )
Date : 26-03-2021 This petition was called on for hearing today.
CORAM :
HON'BLE MS. JUSTICE INDIRA BANERJEE
HON'BLE MR. JUSTICE KRISHNA MURARI
For Petitioner(s) Ms. Madhavi Divan, ASG
Mr. Gurmeet Singh Makker, AOR
Mr. Ayush Puri, Adv.
Mr. Pranaya Kr. Mohapatra, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The Special Leave Petition is dismissed. Pending application(s), if any, shall stand disposed of.
(NIRMALA NEGI) (MATHEW ABRAHAM)
COURT MASTER (SH) COURT MASTER (NSH)
Signature Not Verified
Digitally signed by
SUNIL KUMAR
Date: 2021.03.26
18:10:18 IST
Reason: