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Sandeep Gulati vs Divisional Commissioner Office Of The ... on 21 August, 2020

Bench: Rohinton Fali Nariman, Navin Sinha, Indira Banerjee

     ITEM NO.28                    Court 4 (Video Conferencing)             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).     9751/2020

     (Arising out of impugned final judgment and order dated 14-08-2020
     in CMA No. 19037/2020 passed by the High Court Of Delhi At New
     Delhi)

     SANDEEP GULATI                                                        Petitioner(s)

                                                     VERSUS

     DIVISIONAL COMMISSIONER OFFICE OF THE SECRETARY
     CUM DIVISIONAL COMMISSIONER & ORS.                                    Respondent(s)

     (FOR ADMISSION and I.R. and IA No.79198/2020-EXEMPTION FROM FILING
     C/C OF THE IMPUGNED JUDGMENT)

     Date : 21-08-2020 This petition was called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
                             HON'BLE MR. JUSTICE NAVIN SINHA
                             HON'BLE MS. JUSTICE INDIRA BANERJEE

     For Petitioner(s)                 Mr.   Rakesh Tiku, Sr. Adv.
                                       Mr.   Arun Kumar Vashishtha, Adv.
                                       Mr.   Rahul Kumar, Adv.
                                       Mr.   Anant Kumar Vatsya, Adv.
                                       Mr.   Devendra Singh, AOR

     For Respondent(s)                 Mr.   V.K. Bali, Sr. Adv.
                                       Mr.   Puneet Bali, Sr. Adv.
                                       Mr.   Arun Gupta, Adv.
                                       Mr.   Aditya Soni, AOR

                                       Mr. Chirag M. Shroff, Adv.
                                       Ms. Sanjana Nangia, Adv.
                                       Ms. Abhilasha Bharti, Adv.

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

The Special Leave Petition is dismissed.

Pending application stands disposed of.

(R. NATARAJAN) (NISHA TRIPATHI) ASTT. REGISTRAR-cum-PS BRANCH OFFICER