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Govt. Of Nct Delhi vs Jitender Kumar Churamani on 31 January, 2023

Bench: M.R. Shah, B.V. Nagarathna

     ITEM NO.7                                   COURT NO.4                        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). 38890/2022

     (Arising out of impugned final judgment and order dated 02-03-2015
     in WPC No. 9020/2014 passed by the High Court Of Delhi At New
     Delhi)

     GOVT. OF NCT DELHI & ANR.                                                        Petitioner(s)

                                                             VERSUS

     JITENDER KUMAR CHURAMANI & ORS.                                                  Respondent(s)

     (FOR ADMISSION and I.R. and IA No.192840/2022-CONDONATION OF DELAY
     IN FILING )

     Date : 31-01-2023 This petition was called on for hearing today.

     CORAM :
                                     HON'BLE MR. JUSTICE M.R. SHAH
                                     HON'BLE MRS. JUSTICE B.V. NAGARATHNA


     For Petitioner(s)
                                           Ms. Prachi Bajpai, AOR

     For Respondent(s)


                                 UPON hearing the counsel the Court made the following

                                                        O R D E R

Issue notice on delay as well as on the special leave petition, returnable on 13th March 2023.

Dasti, in addition, is permitted.

Contesting respondents be served within a period of 10 days from today.

(DEEPAK JOSHI) (NISHA TRIPATHI) COURT MASTER (SH) ASSISTANT REGISTRAR