Supreme Court - Daily Orders
Praveen Garg vs The High Court Of Delhi on 16 January, 2023
Bench: S. Ravindra Bhat, Dipankar Datta
ITEM NO.51 COURT NO.14 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). 1377/2023
(Arising out of impugned final judgment and order dated 15-12-2022
in WP(C) No. 17131/2022 passed by the High Court Of Delhi At New
Delhi)
PRAVEEN GARG Petitioner(s)
VERSUS
THE HIGH COURT OF DELHI & ORS. Respondent(s)
(IA No.10393/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT and IA No.10396/2023-EXEMPTION FROM FILING O.T.
IA No. 10393/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT
IA No. 10396/2023 - EXEMPTION FROM FILING O.T.) Date : 16-01-2023 These matters were called on for hearing today. CORAM :
HON'BLE MR. JUSTICE S. RAVINDRA BHAT HON'BLE MR. JUSTICE DIPANKAR DATTA For Petitioner(s) Mr. Mudit Gupta , AOR For Respondent(s) UPON hearing the counsel the Court made the following O R D E R We are not inclined to interfere with the impugned order and judgment passed by the High Court.
The special leave petition is dismissed.
Pending application(s), if any, stands disposed of.Signature Not Verified
(HARSHITA UPPAL) Digitally signed by Harshita Uppal Date: 2023.01.16 (MATHEW ABRAHAM) SENIOR PERSONAL ASSISTANT 18:05:18 IST Reason: COURT MASTER (NSH)