Supreme Court - Daily Orders
M/S Deep Blue Xpress Limited vs Municipal Corporation Of Delhi on 27 September, 2023
Bench: A.S. Bopanna, Sudhanshu Dhulia
ITEM NO.35 COURT NO.7 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). 21173/2023
(Arising out of impugned final judgment and order dated 01-09-2023
in WP(C) No. 9612/2023 passed by the High Court Of Delhi At New
Delhi)
M/S DEEP BLUE XPRESS LIMITED Petitioner(s)
VERSUS
MUNICIPAL CORPORATION OF DELHI Respondent(s)
(IA No.193858/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
Date : 27-09-2023 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE A.S. BOPANNA
HON'BLE MR. JUSTICE SUDHANSHU DHULIA
For Petitioner(s) Dr. Manish Singhvi, Sr. Adv.
Mr. Upendra Pratap Singh, AOR
Ms. Snehal Uday Kanzarkar, Adv.
Mr. Shailja Nanda Mishra, Adv.
Mr. Harsh Singh Rawat, Adv.
Mr. Suprabh Kumar Roshan, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Having heard learned senior counsel for the petitioner, we see no reason to interfere with the impugned order.
However, taking into consideration all aspects of the matter, we waive the cost as imposed by the High Court.
The petition is, accordingly, disposed of. Signature Not Verified Pending application(s), if any, shall stand disposed of. Digitally signed by GEETA AHUJA Date: 2023.09.27 17:44:33 IST Reason:
(VARSHA MENDIRATTA) (DIPTI KHURANA)
COURT MASTER (SH) ASSISTANT REGISTRAR