Supreme Court - Daily Orders
Tarun Dutt vs Govt. Of Nct Of Delhi on 4 February, 2022
Bench: Chief Justice, A.S. Bopanna, Hima Kohli
ITEM NO.25 Court 1 (Video Conferencing) SECTION II-C
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.) No(s). 610/2022
(Arising out of impugned final judgment and order dated 17-01-2022
in BA No. 1440/2021 passed by the High Court of Delhi at New Delhi)
TARUN DUTT Petitioner(s)
VERSUS
GOVT. OF NCT OF DELHI Respondent(s)
(FOR ADMISSION and I.R. and IA No.10792/2022-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.10791/2022-EXEMPTION FROM
FILING O.T. )
Date : 04-02-2022 This petition was called on for hearing today.
CORAM : HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE A.S. BOPANNA
HON'BLE MS. JUSTICE HIMA KOHLI
For Petitioner(s) Ms. Urfi Haider, Adv.
Mr. Ranjit Balasaheb Raut, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The Court is convened through video conferencing.
Having heard learned counsel for the petitioner and on carefully perusing the material available on record, we see no reason to interfere with the impugned order passed by the Delhi High Court.
The special leave petition is, accordingly, dismissed.
Pending applications, if any, stand disposed of accordingly.
Signature Not Verified Digitally signed by Chetan Kumar Date: 2022.02.04 16:28:16 IST Reason: (MANISH ISSRANI) (R.S. NARAYANAN)
COURT MASTER (SH) COURT MASTER (NSH)