Indian Kanoon - Search engine for Indian Law

Supreme Court - Daily Orders

Govt. Of Nct Of Delhi vs Zile Singh on 6 August, 2021

Bench: Vineet Saran, Dinesh Maheshwari

     ITEM NO.4                     Court 11 (Video Conferencing)               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(s). 13962/2020

     (Arising out of impugned final judgment and order dated 11-12-2017
     in LPA No. 782/2017 passed by the High Court Of Delhi At New Delhi)

     GOVT. OF NCT OF DELHI                                                 Petitioner(s)

                                                      VERSUS

     ZILE SINGH                                                            Respondent(s)

     (FOR ADMISSION and I.R. and IA No.80490/2020-CONDONATION OF DELAY
     IN FILING and IA No.80492/2020-EXEMPTION FROM FILING C/C OF THE
     IMPUGNED JUDGMENT )

     Date : 06-08-2021 This petition was called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE VINEET SARAN
                             HON'BLE MR. JUSTICE DINESH MAHESHWARI


     For Petitioner(s)                  Mr.   Jayant K. Sud, ASG
                                        Ms.   Manjula Gupta, Adv.
                                        Ms.   Vimla Sinha, Adv.
                                        Mr.   Siddhant Kohli, Adv.
                                        Mr.   B. V. Balaram Das, AOR

     For Respondent(s)


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

Heard learned counsel for the petitioner.

The Special Leave Petition is dismissed on the ground of delay as well as on merits.

Pending application(s), if any, stands disposed of accordingly.

(ARJUN BISHT) (PRADEEP KUMAR) (ASHWANI THAKUR) (COURT MASTER (SH) (BRANCH OFFICER) AR-CUM-PS