Supreme Court - Daily Orders
Govt. Of Nct Delhi vs Kailash Kumar Dilwali on 16 March, 2022
Bench: A.M. Khanwilkar, C.T. Ravikumar
ITEM NO.10 Court 3 (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). 29548/2021
(Arising out of impugned final judgment and order dated 24-05-2016
in WPC No. 9368/2014 passed by the High Court Of Delhi At New
Delhi)
GOVT. OF NCT DELHI Petitioner(s)
VERSUS
KAILASH KUMAR DILWALI & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.28707/2022-CONDONATION OF DELAY
IN FILING and IA No.28709/2022-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT and IA No.28708/2022-EXEMPTION FROM FILING O.T. )
Date : 16-03-2022 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE MR. JUSTICE C.T. RAVIKUMAR
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 the application for condonation of delay as well as on the Special Leave Petition, returnable within four weeks.
Dasti, in addition, is permitted.
In the meantime, status quo as of today, shall be maintained by the parties with regard to the suit property. Signature Not Verified Digitally signed by DEEPAK SINGH Date: 2022.03.16 17:15:29 IST Reason:
(DEEPAK SINGH) (VIDYA NEGI)
COURT MASTER (SH) COURT MASTER (NSH)