Supreme Court - Daily Orders
Delhi Administration Through ... vs Rattan Lal on 8 December, 2014
Bench: Pinaki Chandra Ghose, R.K. Agrawal
ITEM NO.37 COURT NO.14 SECTION II
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (Crl.)...... CRLMP
No(s). 23634/2014
(Arising out of impugned final judgment and order dated 30/07/2014
in CRLP No. 42/2014 passed by the High Court of Delhi at N. Delhi)
DELHI ADMINISTRATION THROUGH DESIGNATED OFFICER Petitioner(s)
(DELHI ADMN)
VERSUS
RATTAN LAL Respondent(s)
(With appln. (s) for c/delay in filing SLP)
Date : 08/12/2014 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE PINAKI CHANDRA GHOSE
HON'BLE MR. JUSTICE R.K. AGRAWAL
For Petitioner(s)
Ms. V.D. Makhija, Sr. Adv.
Ms. Niranjana Singh, Adv.
Mr. D. S. Mahra,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay is condoned.
The Special Leave Petition is dismissed.
(VISHAL ANAND) (SNEH LATA SHARMA) COURT MASTER COURT MASTER Signature Not Verified Digitally signed by Vishal Anand Date: 2014.12.08 16:56:18 IST Reason: