Supreme Court - Daily Orders
Kush Raj Bhatia vs M/S Dlf Power And Service Ltd. on 4 July, 2023
Author: Pamidighantam Sri Narasimha
Bench: Pamidighantam Sri Narasimha
ITEM NO.5 COURT NO.1 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.12916/2023
(Arising out of impugned final judgment and order dated 12-10-2022
in ARBP No.869/2022 06-12-2022 in RP No. 298/2022 passed by the
High Court of Delhi at New Delhi)
KUSH RAJ BHATIA Petitioner(s)
VERSUS
M/S DLF POWER AND SERVICE LTD. Respondent(s)
(With IA No.108920/2023-CONDONATION OF DELAY IN FILING and IA
No.108921/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT
and IA No.108922/2023-CONDONATION OF DELAY IN REFILING/CURING THE
DEFECTS)
Date : 04-07-2023 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE PAMIDIGHANTAM SRI NARASIMHA
For Petitioner(s) Akhil Sachar, Adv.
Ms. Sunanda Tulsyan, Adv.
Ms. Jasmine Damkewala, AOR
Ms. Vaishali Sharma, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
1 Delay condoned.
2 We are not inclined to entertain the Special Leave Petitions under Article 136 of the Constitution of India.
3 The Special Leave Petitions are accordingly dismissed.
Signature Not Verified Digitally signed by 4 Pending applications, if any, stand disposed of. CHETAN KUMAR Date: 2023.07.04 16:47:25 IST Reason:(CHETAN KUMAR) (SAROJ KUMARI GAUR) A.R.-cum-P.S. Assistant Registrar