Supreme Court - Daily Orders
Mr. Nipun Malhotra vs Government Of Nct Of Delhi on 16 April, 2019
Bench: Arun Mishra, Deepak Gupta
ITEM NO.302 COURT NO.4 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). 4218-4219/2019
(Arising out of impugned final judgment and order dated 22-10-2018
in WP(C) No. 9643/2017 22-10-2018 in WP(C) No. 5142/2018 passed by
the High Court Of Delhi At New Delhi)
MR. NIPUN MALHOTRA Petitioner(s)
VERSUS
GOVERNMENT OF NCT OF DELHI & ORS. Respondent(s)
WITH
SLP(C) No. 5810-5811/2019 (XIV)
Date : 16-04-2019 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ARUN MISHRA
HON'BLE MR. JUSTICE DEEPAK GUPTA
For Petitioner(s) Mr. Ranjit Kumar,Sr.Adv.
Mr. Mohit Paul, AOR
Mr. Vineet Malhotra,Adv.
Mr. Obhirup Ghosh,Adv.
Mr. Shubhendu Kaushik,Adv.
Mr. Jai Dehadrai,Adv.
Ms. Srishti Kumar,Adv.
Mr. Sidharth Arora,Adv.
Mr. Prashant Vaxish,Adv.
Ms. Manisha Ambwani, AOR
For Respondent(s) Mr. Dhruv Mehta,Sr.Adv.
Mr. Chirag M. Shroff, AOR
Ms. Neha Sangwan,Adv.
Ms. Mahima C. Shroff,Adv.
Mr. Sunil Gupta,Sr.Adv.
Mr. Sushil Dutt Salwan,Adv.
Mr. Pramod Dayal, AOR
Mr. Nikunj Dayal,Adv.
Ms. Payal Dayal,Adv.
Signature Not Verified
Mr. Aditya Garg,Adv.
Digitally signed by
NARENDRA PRASAD
Date: 2019.04.20
Mr. Arjun Garg,Adv.
11:27:14 IST
Reason:
M/s. Karanjawala & Co.,AOR
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Dr. Monika Gusain, AOR
Mr. Sandeep Narain,Adv.
Ms. Anjali Agarwal,Adv.
For M/s. S. Narain & Co.
Mr. Krishan Kumar, AOR
Mr. Rahul Raj Mishra,Adv.
Mr. Sanjay Kumar Vishen,Adv.
Mr. R.R. Rajesh,Adv.
Mr. Raj Bahadur,Adv.
Mr. Srun Kr.,Adv.
Mrs. Anil Katiyar, AOR
Mr. Somiran Sharma,Adv.
Mr. Naveen R. Nath,Adv.
Ms. Lalit Mohini Bhat,Adv.
Mr. Rahul Jain,Adv.
Mr. Siddharth Agarwal,Adv.
Mr. Ashwani Kumar,Adv.
Ms. Kumud Lata Das,Adv.
Mr. Jay Kumar,Adv.
Mr. Ravinder Nain,Adv.
Mr. Mohit Kumar Bansal,Adv.
UPON hearing the counsel the Court made the following
O R D E R
In spite of notice, reply has not been filed by the respondent(s) so far. Whereas prayer for interim relief has been seriously pressed by the learned counsel for the petitioners. In case, reply is not filed within six weeks from today this Court will have to consider the grant of interim relief. Rejoinder affidavit, if any, be filed within three weeks thereafter.
Without meaning to direct, we are compelled to observe, as far as possible let the respondents make an endeavour to look after the requirement of the disabled persons.
List in the month of July, 2019.
(NARENDRA PRASAD) (HARI SWAROOP PARASHER)
COURT MASTER ASSISTANT REGISTRAR
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