Supreme Court - Daily Orders
Govt. Of Nct Of Delhi vs Vikram Sarin on 7 August, 2023
Author: Sanjay Kumar
Bench: Sanjay Kumar
ITEM NO.1707 COURT NO.16 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Miscellaneous Application No.81/2023
GOVT. OF NCT OF DELHI & ANR. Petitioner(s)
VERSUS
VIKRAM SARIN & ANR. Respondent(s)
(IN D. NO.16289/2022, FOR ADMISSION and IA No.9546/2023-
RESTORATION)
Date : 07-08-2023 This matter was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE SANJAY KUMAR
[IN CHAMBER]
For Petitioner(s) Mr. Atul Kumar, AOR
Ms. Sweety Singh, Adv.
Ms. Archana Kumari, Adv.
Mr. Rahul Pandey, Adv.
For Respondent(s)
UPON hearing the counsel, the Court made the following
O R D E R
M.A. No. 81 of 2023 and I.A. No. 9546 of 2023 The Special Leave Petition was dismissed in the light of the earlier order dated 03.11.2022. I.A. No.9546/2023 is filed for its restoration.
These applications are accordingly ordered and the Special Leave Petition is restored to the file.
Registry is directed to take further necessary steps as per due procedure after curing of defects, if any, within two weeks.
(RAVI ARORA) (RENU BALA GAMBHIR) PS TO REGISTRAR Signature Not Verified COURT MASTER (NSH) Digitally signed by Anita Malhotra Date: 2023.08.09 09:40:23 IST Reason: 1