Supreme Court - Daily Orders
Hemani Malhotra vs High Court Of Delhi on 13 July, 2021
Bench: Uday Umesh Lalit, Ajay Rastogi
ITEM NO.1 Court 3 (Video Conferencing) SECTION X
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Writ Petition(s)(Civil) No(s). 1310/2020
HEMANI MALHOTRA Petitioner(s)
VERSUS
HIGH COURT OF DELHI Respondent(s)
(FOR ADMISSION
IA No. 11041/2021 - INTERVENTION/IMPLEADMENT
IA No. 31820/2021 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES)
Date : 13-07-2021 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE UDAY UMESH LALIT
HON'BLE MR. JUSTICE AJAY RASTOGI
For Petitioner(S) Mr. P. S. Patwalia, Senior Advocate
Dr. Aman M. Hingorani, Aor
Mr. Himanshu Yadav, Advocate
For Respondent(S) Mr. Nidhesh Gupta, Senior Advocate
Ms. Pallavi Singh, Advocate
Mr. G. Balaji, AOR
UPON hearing the counsel the Court made the following
O R D E R
This petition under Article 32 of the Constitution of India prays for a direction to give effect to the decision dated 25.05.2016 of the Seniority Committee of the High Court of Delhi and for a further direction to consider granting to the petitioner the Selection Grade as well as Super Time Scale from such date as she would be found entitled pursuant to such decision dated 25.05.2016.
Mr. P.S. Patwalia, learned Senior Advocate appearing in support of the petition prays for and is granted liberty to withdraw the instant petition and file an appropriate petition under Article 226 of the Constitution within two weeks.
Signature Not Verified Digitally signed by The Writ Petition stands disposed of in aforesaid terms. Indu Marwah Date: 2021.07.14 16:26:57 IST Reason: (INDU MARWAH) (VIRENDER SINGH)
COURT MASTER (SH) BRANCH OFFICER