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Government Of Nct Delhi vs Kusham Jain on 17 October, 2022

Bench: M.R. Shah, M.M. Sundresh

     ITEM NO.55                               COURT NO.6                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. 24880/2022

     (Arising out of impugned final judgment and order dated 10-11-2014
     in WP(C) No. 4232/2014 passed by the High Court of Delhi at New
     Delhi)

     GOVERNMENT OF NCT DELHI                                             Petitioner(s)
                                                       VERSUS

     KUSHAM JAIN & ANR.                                                  Respondent(s)

     (FOR ADMISSION and I.R. and IA No.127556/2022-CONDONATION OF DELAY
     IN FILING and IA No.127555/2022-EXEMPTION FROM FILING C/C OF THE
     IMPUGNED JUDGMENT and IA No.127558/2022-EXEMPTION FROM FILING O.T.)

     Date : 17-10-2022 This petition was called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE M.R. SHAH
                             HON'BLE MR. JUSTICE M.M. SUNDRESH

     For Petitioner(s)                 Mr.   Chandra Prakash, AOR
                                       Mr.   C. P. Rajwar, Adv.
                                       Mr.   Vivek Singh, Adv.
                                       Mr.   Pushkar Anand, Adv.

     For Respondent(s)                 Ms. Malvika Kapila, AOR
                                       Ms. Tanwangi Shukla, Adv.

                                       Mr.   S.K. Rout, Adv.
                                       Mr.   Mayank Gupta, Adv.
                                       Ms.   Srishti Jain, Adv.
                                       Mr.   Rahul Chouhan, Adv.

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

Having heard learned counsel for the respective parties, delay is condoned.

At the request of learned counsel appearing on behalf of Respondent no.1 and so as to enable respondent no.1 to file Signature Not Verified Digitally signed by NIRMALA NEGI Date: 2022.10.19 counter affidavit, put up on 07.11.2022.

     (NEETU SACHDEVA)                                                 (NISHA TRIPATHI)
     ASTT. REGISTRAR-cum-PS                                          ASSISTANT REGISTRAR