Supreme Court - Daily Orders
Satya Prakash Gupta vs New Delhi Municipal Corporation on 8 September, 2017
Bench: J. Chelameswar, S. Abdul Nazeer
ITEM NO.19 COURT NO.2 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Diary No(s). 21779/2017
(Arising out of impugned final judgment and order dated 10-04-2017
in LPA No. 85/2017 passed by the High Court Of Delhi At New Delhi)
SATYA PRAKASH GUPTA & ORS. Petitioner(s)
VERSUS
NEW DELHI MUNICIPAL CORPORATION & ANR. Respondent(s)
(With appln(s) for c/delay in filing SLP, exemption from filing c/c
of the impugned judgment)
Date : 08-09-2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE J. CHELAMESWAR
HON'BLE MR. JUSTICE S. ABDUL NAZEER
For Petitioner(s) Mr. R.K. Kapoor, Adv.
Ms. Rekha Giri, Adv.
Ms. Kheyali, Adv.
Mr. Rajat Kapoor, Adv.
Mr. Anis Ahmed Khan, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
The special leave petition is dismissed. Pending applications, if any, stand disposed of.
(DEEPAK MANSUKHANI) (RAJINDER KAUR)
AR-cum-PS Court Master
Signature Not Verified
Digitally signed by
DEEPAK MANSUKHANI
Date: 2017.09.08
17:34:30 IST
Reason: