Supreme Court - Daily Orders
D.S. Rawat vs Union Of India on 23 September, 2021
Bench: Ajay Rastogi, Abhay S. Oka
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ITEM NO.15 Court 14 (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). 1851/2017
(Arising out of impugned final judgment and order dated 16-08-2016
in WPC No. 9109/2015 passed by the High Court Of Delhi At New
Delhi)
D.S. RAWAT & ORS. ETC. PETITIONER(S)
VERSUS
UNION OF INDIA & ORS. ETC. RESPONDENT(S)
WITH
SLP(C) No. 6860/2017 (XIV)
(FOR IA 2/2017 PERMISSION TO FILE ANNEXURES, IA 48141/2017 FOR
STAY, IA 3470/2020 PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES, IA No. 46035/2020 - PERMISSION TO FILE
ADDITIONAL DOCUMENTS/FACTS/ANNEXURES,
SLP(C) No. 15326/2017 (XIV)
SLP(C) No. 715/2018 (XIV)
(IA No. 139161/2017 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
Date : 23-09-2021 These petitions were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE AJAY RASTOGI
HON'BLE MR. JUSTICE ABHAY S. OKA
For Petitioner(s) Mr. Deepak Goel, AOR
Mr. B. Krishna Prasad, AOR
Mr. Vikramjit Banerjee, Ld. ASG
Signature Not Verified
Mr. Akshay Amritanshu, Adv
Digitally signed by
Mr. Akhilesh Kumar, Adv
NEETU KHAJURIA
Date: 2021.09.23
17:50:27 IST
Mr. V. Balaji, Adv
Reason:
Mr. PV Yogeshwaram, Adv
Mr. Mohd. Akhil, Adv
Mr. Gurmeet Singh Makker, AOR
Mr. Ajit Sharma, AOR
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For Respondent(s) Mr. Vikramjit Banerjee, Ld. ASG
Mr. Akshay Amritanshu, Adv
Mr. Akhilesh Kumar, Adv
Mr. V. Balaji, Adv
Mr. PV Yogeshwaram, Adv
Mr. Mohd. Akhil, Adv
Mr. Gurmeet Singh Makker, AOR
Mr. Aditya Ranjan, AOR
Mr. Deepak Goel, AOR
[[
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Mr. Vikramjit Banerjee, ASG,
Mr. B.V. Balram Das, AOR,
Mr. V. Balaji, Adv.
Mr. Atulesh Kumar, Adv.
Mr. P.V. Yogeshwaran, Adv.
Mr. Mohd. Akhil, Adv.
Mr. Sushil Kumar Sharma ,Adv.
Mr. Pahlad Singh Sharma ,AOR
UPON hearing the counsel the Court made the following
O R D E R
[ SLP(C) NOS. 1851/2017 AND 15326/2017:
We have heard learned Counsel for the parties for quite some time.
We are not inclined to interfere in the judgment impugned in our jurisdiction under Article 136 of the Constitution. The Special Leave Petitions are, accordingly, dismissed.
However, the question of law is left open. Pending application(s), if any, shall stand disposed of. SLP(C) NOS. 6860/2017 AND 715/2018:
Tag these matters and list after four weeks.
(POOJA SHARMA) (BEENA JOLLY)
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COURT MASTER (SH) COURT MASTER (NSH)