Supreme Court - Daily Orders
Janardan Sharma vs Gnct Of Delhi on 14 July, 2023
Bench: Abhay S. Oka, Sanjay Karol
ITEM NO.20 COURT NO.11 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). 17728/2023
(Arising out of impugned final judgment and order dated 12-01-2023
in WPC No. 6998/2021 passed by the High Court Of Delhi At New
Delhi)
JANARDAN SHARMA Petitioner(s)
VERSUS
GNCT OF DELHI & ORS. Respondent(s)
(IA No. 106702/2023 - CONDONATION OF DELAY IN FILING)
Date : 14-07-2023 This matter was called on for hearing today
CORAM :
HON'BLE MR. JUSTICE ABHAY S. OKA
HON'BLE MR. JUSTICE SANJAY KAROL
For Petitioner(s) Mr. Varun Mudgil, Adv.
Mr. Rakesh Kumar, Adv.
Mr. Vijay Kumar, Adv.
Mr. Harsh Sharma, Adv.
Mr. Anil Kumar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
No case for interference under Article 136 of the Constitution of India is made out. The Special Leave Petition is dismissed.
Pending applications, if any, also stand disposed of.
(INDU MARWAH) (AVGV RAMU) Signature Not Verified Digitally signed by COURT MASTER (SH) Indu Marwah Date: 2023.07.15 13:25:25 IST COURT MASTER (NSH) Reason: