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Balraj Singh Malik vs Govt. Of Nct Of Delhi on 6 April, 2015

Bench: Ranjan Gogoi, N.V. Ramana

     ITEM NO.41                              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).   9861/2015

     (Arising out of impugned final judgment and order dated 22/12/2014
     in WPC No. 8302/2014 passed by the High Court Of Delhi At New
     Delhi)

     BALRAJ SINGH MALIK                                                        Petitioner(s)

                                                        VERSUS

     GOVT. OF NCT OF DELHI AND ANR.                     Respondent(s)
     (With appln. (s) for exemption from filing c/c of the impugned
     judgment and interim relief)


     Date : 06/04/2015 This petition was called on for hearing today.

     CORAM :
                           HON'BLE MR. JUSTICE RANJAN GOGOI
                           HON'BLE MR. JUSTICE N.V. RAMANA

     For Petitioner(s)                 Mr. Sanjay Sharawat,Adv.

     For Respondent(s)


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

Heard learned counsel for the petitioner and perused the relevant material.

We do not find any legal and valid ground for interference. The special leave petition is dismissed keeping the question of application of Rule 102 (2) of the Delhi Co-operative Societies Rules, 2007 open for decision on a case to case basis.

                      (MADHU BALA)                                        (ASHA SONI)
Digitally signed by
Madhu Bala
Date: 2015.04.06
                      COURT MASTER                                        COURT MASTER
16:45:35 IST
Reason: