Supreme Court - Daily Orders
Arvind Yadav vs Govt. Of Nct Of Delhi on 8 March, 2022
Bench: S. Abdul Nazeer, Krishna Murari
ITEM NO.3 COURT NO.7 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). 7024/2021
(Arising out of impugned final judgment and order dated 06-07-2021
in BA No. 1416/2021 passed by the High Court of Delhi at New Delhi)
ARVIND YADAV Petitioner(s)
VERSUS
GOVT. OF NCT OF DELHI Respondent(s)
(IA No. 116719/2021 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT
IA No. 116728/2021 - EXEMPTION FROM FILING O.T. IA No. 139139/2021 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES IA No. 116729/2021 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES) Date : 08-03-2022 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S. ABDUL NAZEER HON'BLE MR. JUSTICE KRISHNA MURARI For Petitioner(s) Mr. Sidharth Dave,Sr.Adv.
Ms. Aayushi Agarwal,Adv. Ms. Susy George,Adv.
Ms. Charu Ambwani, AOR Mr. Devashish Chauhan,Adv. Ms. Shachi Mittal,Adv.
Ms. Saumya Gupta,Adv.
Mr. Aditya Vaibhav Singh,Adv. Ms. Aarushi Singh,Adv.
Ms. Jemtiben AO.,Adv.
Ms. Vidhi Thaker,Adv.
For Respondent(s) Mr. K.M.Nataraj,ASG Mr. Gurmeet Singh Makker, AOR Mr. Shailesh Madiyal,Adv. Mr. Vatsal Joshi,Adv.
Mr. Varun Chugh,Adv.Signature Not Verified
Mr. Sughosh Subramanyam,Adv.Digitally signed by Anita Malhotra Date: 2022.03.09 16:44:02 IST Reason: 1
UPON hearing the counsel the Court made the following O R D E R Heard learned counsel for the parties and perused the record of the case.
We are not inclined to interfere with the impugned order. The Special Leave Petition is, accordingly, dismissed.
However, the trial Court is directed to expedite the trial.
Pending applications also stand disposed of.
(ANITA MALHOTRA) (KAMLESH RAWAT) COURT MASTER COURT MASTER 2