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East Delhi Municipal Corporation vs Gurcharan Singh on 22 November, 2019

Bench: A.M. Khanwilkar, Dinesh Maheshwari

     ITEM NO.10                                 COURT NO.7                  SECTION XIV

                                   S U P R E M E C O U R T O F       I N D I A
                                           RECORD OF PROCEEDINGS

                            SPECIAL LEAVE PETITION (CIVIL) Diary No.37095/2019

     (Arising out of impugned final judgment and order dated 01-03-2016
     in WP(C) No. 1548/2015 passed by the High Court of Delhi at New
     Delhi)

     EAST DELHI MUNICIPAL CORPORATION                                        Petitioner(s)

                                                       VERSUS

     GURCHARAN SINGH & ORS.                                                  Respondent(s)

     (FOR ADMISSION and I.R. and IA No.172510/2019-CONDONATION OF DELAY
     IN FILING SLP and IA No.172511/2019-EXEMPTION FROM FILING C/C OF
     THE IMPUGNED JUDGMENT)

     Date : 22-11-2019 This petition was called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE A.M. KHANWILKAR
                             HON'BLE MR. JUSTICE DINESH MAHESHWARI


     For Petitioner(s)
                                         Mr.   Praveen Swarup, AOR
                                         Mr.   Suresh Kumar, Adv.
                                         Mr.   Kanisk Chaudhary, Adv.
                                         Mr.   B.C. Santosh Kumar, Adv.
                                         Mr.   Chandra Pratap Singh, Adv.
     For Respondent(s)


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

Application seeking exemption from filing certified copy of the impugned Judgment is allowed.

Subject to payment of Rs.10,000/- (Rupees Ten Thousand only) by way of costs to the Supreme Court Secretarial Staff Welfare Association within four weeks from today, the delay in filing the Special Leave Petition is condoned.

Issue notice.

In the meantime, operation of the impugned order shall remain stayed.

Let this Special Leave Petition be listed for orders as soon as the Constitution Bench Judgment is rendered in Special Leave Petition (Civil) Nos.9036-9038 of 2016 – “Indore Development Authority & Ors. Etc. v. Manohar Lal & Ors.Etc.” (VISHAL ANAND) (VIDYA NEGI) COURT MASTER (SH) COURT MASTER (NSH)