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Union Public Service Commission vs Gaurav Singh on 8 October, 2021

Bench: Indira Banerjee, J.K. Maheshwari

     ITEM NO.44                   Court 8 (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

     Petition(s) for Special Leave to Appeal (C) No(s). 426/2021
     (Arising out of impugned final judgment and order dated 12-11-2020
     in WPC No. 8938/2020 passed by the High Court of Delhi at New
     Delhi)

     UNION PUBLIC SERVICE COMMISSION                                       Petitioner(s)

                                                     VERSUS

     GAURAV SINGH & ORS.                                                   Respondent(s)


     (IA No. 2268/2021 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT

IA No. 41491/2021 - EXEMPTION FROM FILING O.T. IA No. 2269/2021 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES) Date : 08-10-2021 These matters were called on for hearing today.

CORAM : HON'BLE MS. JUSTICE INDIRA BANERJEE HON'BLE MR. JUSTICE J.K. MAHESHWARI For Petitioner(s) Mr. Vardhman Kaushik , AOR Mr. Jayant K. Sud, ASG Mr. Tejas Patel, Adv.

Mr. Sharad Singhania, Adv.

Mr. Kush Chaturvedi, Adv.

Mr. Kamlendra Mishra, Adv.

Mr. B.V. Balramdas, AOR For Respondent(s) Mr. Shreyas Gacche, Adv.

Mr. T. R. B. Sivakumar, AOR UPON hearing the counsel the Court made the following O R D E R List the matter for final hearing on a non-miscellaneous day immediately after the Diwali Holidays.

In the meanwhile, counter affidavit, if any, may be filed by Signature Not Verified the respective parties.

(MANISH ISSRANI) (MATHEW ABRAHAM) COURT MASTER (SH) COURT MASTER (NSH)