Supreme Court - Daily Orders
Government Of Nct Of Delhi vs Dr.Poornima Advani on 6 December, 2019
Bench: L. Nageswara Rao, Hemant Gupta
ITEM NO.9 COURT NO.9 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(s). 38661/2019
(Arising out of impugned final judgment and order dated 18-03-
2019 in LPA No. 188/2019 passed by the High Court Of Delhi At
New Delhi)
GOVERNMENT OF NCT OF DELHI & ANR. Petitioner(s)
VERSUS
DR.POORNIMA ADVANI & ANR. Respondent(s)
(IA No.179477/2019-CONDONATION OF DELAY IN FILING )
Date : 06-12-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE L. NAGESWARA RAO
HON'BLE MR. JUSTICE HEMANT GUPTA
For Petitioner(s) Mr. Shubhranshu Padhi, AOR
Mr. Ashish Yadav, Adv.
Mr. Rakshit Jain, Adv.
For Respondent(s) Mr. Abhishek Puri, Adv.
Ms. Surbhi Gupta, Adv.
Mr. P. N. Puri, AOR
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
We see no reason to interfere with the impugned order of the High Court. The Special Leave Petition is, accordingly, dismissed. However, question of law is kept open.
Signature Not Verified Pending Application(s), if any, stands Digitally signed by GEETA AHUJA Date: 2019.12.09 10:24:09 IST Reason: disposed of. (Geeta Ahuja) (Anand Prakash) Court Master Court Master