Supreme Court - Daily Orders
Karan Singh vs Designated Committee Sabka Vishwas ... on 4 October, 2021
Bench: M.R. Shah, A.S. Bopanna
ITEM NO.8 Court 13 (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). 15335/2021
(Arising out of impugned final judgment and order dated 22-02-2021
in WPC No. 2408/2021 passed by the High Court Of Delhi At New
Delhi)
KARAN SINGH Petitioner(s)
VERSUS
DESIGNATED COMMITTEE SABKA VISHWAS (LEGACY
DISPUTE RESOLUTION) SCHEME & ANR. Respondent(s)
(IA No.122727/2021-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT)
Date : 04-10-2021 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE M.R. SHAH
HON'BLE MR. JUSTICE A.S. BOPANNA
For Petitioner(s) Mr. J.K. Mittal, Adv.
Ms. Vandana Mittal, Adv.
Mr. Nagarkatti Kartik Uday, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We have heard Mr. J.K. Mittal,learned counsel appearing for the petitioner.
We are in complete agreement with the view taken by the High Court.
No ground for interference is made out to exercise our jurisdiction under Article 136 of the Constitution of India.
The Special Leave Petition is, accordingly, dismissed. However, it is observed that any observations made by the High Court in the impugned order shall be treated only confined to the issue whether the petitioner shall be entitled to the benefits of the Sabka Vishwas (Legacy Dispute Resolution) Scheme or not.
Signature Not Verified Digitally signed by RPending application stands disposed of.
Natarajan Date: 2021.10.05 16:40:38 IST Reason: (R. NATARAJAN) (NISHA TRIPATHI)
ASTT. REGISTRAR-cum-PS BRANCH OFFICER