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Municipal Corporation Of Delhi (West) ... vs Narender Singh on 3 October, 2019

Bench: Sanjay Kishan Kaul, K.M. Joseph

     ITEM NO.2                               COURT NO.11                    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). 33055/2019

     (Arising out of impugned final judgment and order dated 08-03-2019
     in LPA No. 483/2017 passed by the High Court of Delhi at New Delhi)

     MUNICIPAL CORPORATION OF DELHI (WEST)
     (NOW KNOWN AS SDMC)                                                     Petitioner(s)

                                                     VERSUS

     NARENDER SINGH & ANR.                                                   Respondent(s)

     (IA No.148342/2019-CONDONATION OF DELAY IN FILING and IA
     No.148343/2019-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT)

     Date : 03-10-2019 This petition was called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
                             HON'BLE MR. JUSTICE K.M. JOSEPH


     For Petitioner(s)                 Mr.   Ashwani Kumar, AOR
                                       Ms.   Iti Sharma,Adv.
                                       Mr.   Puneet Sharma,Adv.
                                       Ms.   Reeta Verma,Adv.

     For Respondent(s)                 Ms. Aruna Mehta,Adv.
                                       Ms. Manjeet Chawla, AOR


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

Delay condoned.

We are not inclined to interfere with the impugned order. The special leave petition is, accordingly, dismissed.

Pending application shall also stand disposed of.

16:48:50 IST COURT MASTER COURT MASTER Reason: