Supreme Court - Daily Orders
Joginder Tuli vs State Nct Of Delhi on 18 August, 2022
Bench: Surya Kant, Abhay S. Oka
ITEM NO.13 COURT NO.15 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). 6819/2022
(Arising out of impugned final judgment and order dated 17-01-2022
in WPCRL No. 1006/2020 passed by the High Court Of Delhi At New
Delhi)
JOGINDER TULI Petitioner(s)
VERSUS
STATE NCT OF DELHI & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.101910/2022-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT )
Date : 18-08-2022 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE SURYA KANT
HON'BLE MR. JUSTICE ABHAY S. OKA
For Petitioner(s) Mrs. Gargi Khanna, AOR
Mr. Joshini Tuli, Adv.
Mr. Ishu Sharma, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the Petitioner. No case to interfere with the judgment and order dated 17.01.2022 passed by the High Court of Delhi is made out.
The Special Leave Petition is dismissed.
Signature Not VerifiedDigitally signed by NIRMALA NEGI Date: 2022.08.20 12:24:49 IST Reason: It is, however, clarified that if the Petitioner files a suit for specific performance/ other ancillary reliefs and if the same is maintainable in accordance with law, the observations made by the High Court in the impugned order shall not cause any impediment in adjudication of the said Suit on merits.
Pending application(s), if any, is/ are also disposed of.
(VIJAY KUMAR) (PREETHI T.C.) COURT MASTER (SH) COURT MASTER (NSH)