Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 1]

Supreme Court - Daily Orders

Union Public Service Commission (Upsc) vs Grishma Goyal on 8 April, 2021

Bench: L. Nageswara Rao, Vineet Saran

     ITEM NO.4                      Court 8 (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).4403/2021

     (Arising out of impugned final judgment and order dated 16-02-2021
     in WP(C) No.1231/2021 passed by the High Court Of Delhi At New
     Delhi)

     UNION PUBLIC SERVICE COMMISSION (UPSC)                                 Petitioner(s)

                                                      VERSUS

     GRISHMA GOYAL & ANR.                               Respondent(s)
     (With applns for exemption from filing c/c of impugned judgment)

     Date : 08-04-2021 This petition was called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE L. NAGESWARA RAO
                             HON'BLE MR. JUSTICE VINEET SARAN


     For Petitioner(s)                   Mr. Naresh Kaushik Adv
                                         Mr. Vardhman Kaushik , AOR

     For Respondent(S)                   Mr. Abhay K. Behera, Sr. Adv.
                                         Mr. Sanjeev Goyal, Adv
                                         Mr Rajesh Pathak, Adv
                                         Mr. Sumit Kumar, AOR
                                         Mr Prabodha Kumar Agrawal, Adv


                            UPON hearing the counsel the Court made the following
                                                 O R D E R

In the peculiar facts and circumstances of this case, we are not inclined to interfere with the judgment passed by the High Court. The special leave petition is, accordingly, dismissed. Pending application(s), if any, shall stand disposed of.

Signature Not Verified

Digitally signed by
GEETA AHUJA
Date: 2021.04.08
16:46:18 IST
Reason:                  (Geeta Ahuja)                                (Anand Prakash)
                         Court Master                                  Court Master