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Laxmi Narain Sharma vs Govt. Of Nct Of Delhi on 1 August, 2014

l         ITEM NO.14                            COURT NO.3                   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)...... of 2014
                                                CC No(s). 10143/2014

         (Arising out of impugned final judgment and order dated 01/03/2013
         in CWP No. 1374/2013 passed by the High Court Of Delhi At N.
         Delhi)

         LAXMI NARAIN SHARMA                                                  Petitioner(s)

                                                       VERSUS

         GOVT. OF NCT OF DELHI                                                Respondent(s)

         I.A. 1/2014(with c/delay in filing slp)


         WITH
         S.L.P.(C)...CC No. 10600/2014
         (With appln.(s) for c/delay in refiling slp and c/delay in filing
         slp and Office Report)

         Date: 01/08/2014 These matters were called on for hearing today.

         CORAM :
                                    HON’BLE MR. JUSTICE T.S. THAKUR
                                    HON’BLE MR. JUSTICE ADARSH KUMAR GOEL


         For Petitioner(s)                Mr. Jasbir Singh Malik,Adv.
                                          Mr. S. K. Sabharwal,Adv.

         For Respondent(s)


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

Heard.

Delay condoned.

We do not see any merit in these special leave petitions, which are hereby dismissed.

(MAHABIR SINGH) (VEENA KHERA) COURT MASTER COURT MASTER