Supreme Court - Daily Orders
Govt Of Nct Of Delhi vs Jagdeep on 2 July, 2019
Bench: Sanjay Kishan Kaul, K.M. Joseph
ITEM NO.21 COURT NO.13 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No.16098/2019
(Arising out of impugned final judgment and order dated 22-10-2018
in WP(C) No.2786/2018 passed by the High Court of Delhi at New
Delhi)
GOVT OF NCT OF DELHI & ORS. Petitioner(s)
VERSUS
JAGDEEP Respondent(s)
(FOR ADMISSION and I.R. and IA No.84878/2019-CONDONATION OF DELAY
IN FILING and IA No.84880/2019-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT )
Date : 02-07-2019 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
HON'BLE MR. JUSTICE K.M. JOSEPH
For Petitioner(s) Mrs. Pinky Anand, ASG
Mr. S. Wasim A. Quadri, Sr. Adv.
Mr. Abhishek Kumar, Adv.
Mr. Mukul Singh, Adv.
Mr. B. V. Balaram Das, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
In view of the order dated 4-07-2018 passed in Special Leave Petition (C) No.18202 of 2018, the present special leave petition also stands dismissed leaving the question of law open.
Pending application(s), if any, shall also stand Signature Not Verified Digitally signed by POOJA ARORA disposed of.
Date: 2019.07.04 17:06:57 IST Reason: (POOJA ARORA) (ANITA RANI AHUJA) COURT MASTER COURT MASTER