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Meera Sahni vs Govt. Of Nct Of Delhi on 22 July, 2019

Bench: Arun Mishra, M.R. Shah

     ITEM NO.53                                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). 16900/2019
     (Arising out of impugned final judgment and order dated 09-07-2019
     in WPC No. 8241/2013 passed by the High Court of Delhi at New
     Delhi)
     MEERA SAHNI & ANR.                                                   Petitioner(s)
                                                      VERSUS
     GOVT. OF NCT OF DELHI & ORS.                                         Respondent(s)

     Date : 22-07-2019 This petition was called on for hearing today.
     CORAM :                  HON'BLE MR. JUSTICE ARUN MISHRA
                              HON'BLE MR. JUSTICE M.R. SHAH
     For Petitioner(s)                  Mr.   Mukul Rohatagi,Sr.Adv.
                                        Mr.   Maninder Singh,Sr.Adv.
                                        Mr.   B.S. Maan,Adv.
                                        Mr.   Mahesh Agrawal,Adv.
                                        Mr.   Abhinav Agrawal,Adv.
                                        Mr.   Anshuman Srivastava,Adv.
                                        Mr.   Vishal Maan,Adv.
                                        Mr.   Anirudh Bhatia,Adv.
                                        Mr.   Mr. Rajesh Kumar,Adv.
                                        Mr.   E.C. Agrawala, AOR
                                        Mr.   Rohan Jaitley,Adv.

     For Respondent(s)                  Mr. Amarendra Sharan,Sr.Adv.
                                        Mr. Sanjay Poddar,Sr.Adv.
                                        Ms. Sukriti Bhatnagar,Adv.
                                        Mr. Samarth Khanna,Adv.
                                        Shourya Bari,Adv.
                                        Ms. Garima Prashad, AOR

                                        Mr.   Sanjay Poddar,Sr.Adv.
                                        Ms.   Rachna Srivastava,Adv.
                                        Mr.   Sanjay Kumar Pathak,Adv.
                                        Mr.   Govind K.,Adv.
                                        Mr.   Siddharth Panda,Adv.

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

No case is made out to interfere with the impugned order(s) passed by the High Court. The special leave petition is, accordingly, dismissed.

The order of the High Court to be complied forthwith.

Reason: Pending application(s), if any, shall stand disposed of.

     (NARENDRA PRASAD)                                            (JAGDISH CHANDER)
       COURT MASTER                                                 COURT MASTER