Supreme Court - Daily Orders
Apoorva Dabas vs Govt. Of Nct Of Delhi on 2 August, 2022
Bench: Hemant Gupta, Vikram Nath
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ITEM NO.5 COURT NO.8 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). 16845/2019
(Arising out of impugned final judgment and order dated 10-04-2019
in WP(C) No. 3621/2019 passed by the High Court of Delhi at New
Delhi)
APOORVA DABAS & ORS. Petitioner(s)
VERSUS
GOVT. OF NCT OF DELHI & ORS. Respondent(s)
(IA No. 30774/2022 – CLARIFICATION/DIRECTION, IA No. 117787/2020 –
INTERVENTION/IMPLEADMENT, IA No. 111588/2020 –
INTERVENTION/IMPLEADMENT, IA No. 140911/2019 –
INTERVENTION/IMPLEADMENT, IA No. 107369/2019 - PERMISSION TO FILE
ADDITIONAL DOCUMENTS/FACTS/ANNEXURES, IA No. 105136/2019 -
PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES)
WITH
SLP(C) No. 24456/2019 (XIV)
(IA No. 151114/2019 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES)
SLP(C) No. 3356/2020 (XIV)
(IA No. 11585/2020 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
SLP(C) No. 1950/2020 (XIV)
(FOR ADMISSION and I.R.)
Date : 02-08-2022 These matters were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE HEMANT GUPTA
HON'BLE MR. JUSTICE VIKRAM NATH
For Petitioner(s) Ms. Jaikriti S. Jadeja, AOR
Mr. Prapti Allagh, Adv.
Mr. Joby P. Varghese, AOR
Mr. Kamal Kant, Adv.
Signature Not Verified
Mr. Shahid Akhtar, Adv.
Digitally signed by
SWETA BALODI
Date: 2022.08.02
For Respondent(s)
17:19:19 IST
Reason: Mr. Vikramjit Banerjee, ASG
Ms. Vaishali Verma, Adv.
Mr. O.P.Shukla, Adv
Mr. Nachiketa Joshi, Adv.
Mr. Pashupati Nath Razdan, Adv.
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Mr. Abhishek Mahajan, Adv.
Ms. Janhvi Prakash, Adv.
Mr. Gurmeet Singh Makker, AOR
Mr. B. V. Balaram Das, AOR
Mr. Praveen Swarup, AOR
Ms. Payal Swarup, Adv.
Mr. Kritgya Kumar, Adv.
Mr. Kaushal Jeet, Adv.
Mr. Dawneesh Shaktivats, Adv.
Mr. Rupesh Kumar, AOR
Ms. Pankhuri Shrivastava, Adv.
Ms. Neelam Sharma, Adv.
Mr. Raj Kishor Choudhary, AOR
UPON hearing the counsel the Court made the following
O R D E R
Application(s) for impleadment is/are allowed. We do not find any ground to interfere with the order passed by the High Court.
The special leave petitions are, accordingly, dismissed. Pending application(s), if any, also stand disposed of.
(SWETA BALODI) (RENU BALA GAMBHIR) COURT MASTER (SH) COURT MASTER (NSH)