Supreme Court - Daily Orders
Govt. Of Nct Of Delhi vs Rahul Kumar Singh on 17 November, 2014
Bench: Vikramajit Sen, Prafulla C. Pant
ITEM NO.21 COURT NO.13 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)......CC No(s).
18129/2014
(Arising out of impugned final judgment and order dated 23/04/2014
in WPC No. 6910/2013 passed by the High Court Of Delhi At N. Delhi)
GOVT. OF NCT OF DELHI AND ORS Petitioner(s)
VERSUS
RAHUL KUMAR SINGH Respondent(s)
(with appln. (s) for c/delay in filing SLP and c/delay in refiling
SLP)
Date : 17/11/2014 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE VIKRAMAJIT SEN
HON'BLE MR. JUSTICE PRAFULLA C. PANT
For Petitioner(s) Mr. Ajit Sinha, Sr. Adv.
Ms. Rashmi Malhotra, Adv.
Mr. D. S. Mahra,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Special Leave Petition is dismissed.
(NEELAM GULATI) (SAROJ SAINI) COURT MASTER COURT MASTER Signature Not Verified Digitally signed by Usha Rani Bhardwaj Date: 2014.11.17 15:32:24 IST Reason: