Supreme Court - Daily Orders
Nisha Priya Bhatia vs Union Of India on 15 March, 2019
Bench: A.M. Khanwilkar, Ajay Rastogi
1
ITEM NO.1 COURT NO.9 SECTION X
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Writ Petition(s)(Civil) No(s). 32/2011
NISHA PRIYA BHATIA Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(DECISION IS RENDERED BY THE HIGH COURT OF DELHI IN THE MATTER WC
NO. 2735 OF 2010, IA No. 3/2011 – App. For permission to file
additional documents and IA No.2/2011 -App. For permission to file
additional documents)
WITH
W.P.(Crl.) No. 1/2016 (X)
(FOR
FOR PERMISSION TO APPEAR AND ARGUE IN PERSON ON IA 9/2016
FOR ON IA 7517/2017)
SLP(C) No. 2307/2019 (XIV)
(FOR
FOR PERMISSION TO APPEAR AND ARGUE IN PERSON ON IA 13448/2019
FOR PERMISSION TO FILE LENGTHY LIST OF DATES ON IA 13449/2019)
Date : 15-03-2019 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE MR. JUSTICE AJAY RASTOGI
For Petitioner(s)
Ms. Nisha Priya Bhatia,
Petitioner-in-person
For Respondent(s)
Ms Pinky Anand, ASG
Ms. Rana Mukherjee, Adv.
Mr. Sudhir Wailia, Adv.
Ms. Sandamini Sharma, Adv.
Mr. Mukesh Kumar Maroria, AOR
Signature Not Verified
Mr. Abhishek Atrey, AOR
Mr. Arvind Kumar Sharma, AOR
Digitally signed by
DEEPAK SINGH
Date: 2019.03.16
13:10:05 IST
Reason:
UPON hearing the counsel the Court made the following
O R D E R
2 W.P. (C) No. 32 of 2011 Since the writ petition filed before the High Court has been finally disposed of vide judgment and order dated 07.01.2019, we dispose of this writ petition leaving all contentions open to the petitioner to be pursued in the Special Leave Petition filed against the stated High Court judgment. Pending applications, if any, stand disposed of. W.P. (Crl.) No. 1 of 2016 and SLP (C) No. 2307 of 2019 List the matters on 28.03.2019.
(DEEPAK SINGH) (VIDYA NEGI) COURT MASTER (SH) COURT MASTER (NSH)