Supreme Court - Daily Orders
P.P.Verma vs Chief Secy. Govt. Of Nct Of Delhi on 21 April, 2014
,ITEM NO.26 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 (Civil)....../2014
CC 6219/2014
(From the judgement and order dated 11/11/2013 in WP(C)
No.7968/2012, of The HIGH COURT OF DELHI AT N. DELHI)
P.P.VERMA Petitioner(s)
VERSUS
CHIEF SECY. GOVT. OF NCT OF DELHI & ORS Respondent(s)
(With appln(s) for c/delay in filing SLP,c/delay in refiling SLP and
office report)
Date: 21/04/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON’BLE MR. JUSTICE M.Y. EQBAL
For Petitioner(s) Mr. Atul Kumar, Adv.
Mr. Raj Kumar Sehrawat, Adv.
for Mr. S.K. Verma,AOR
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
We have heard learned counsel for the petitioner. Delay condoned.
No ground for interference is made out in exercise of our jurisdiction under Article 136 of the Constitution of India.
The special leave petition is dismissed. (Parveen Kr.Chawla) (Phoolan Wati Arora) Court Master Assistant Registrar