Indian Kanoon - Search engine for Indian Law

Supreme Court - Daily Orders

Awanish Kumar vs The Registrar General Hon Ble High Court ... on 31 January, 2020

Bench: R. Banumathi, A.S. Bopanna

     ITEM NO.34                                   COURT NO.5                     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). 2999/2020
     (Arising out of impugned final judgment and order dated 28-01-2020
     in WP(C) No. 489/2020 passed by the High Court Of Delhi At New
     Delhi)

     AWANISH KUMAR                                                                Petitioner(s)

                                                          VERSUS

     THE REGISTRAR GENERAL HON BLE HIGH COURT OF DELHI                            Respondent(s)

     (FOR ADMISSION and I.R. and IA No.18537/2020-EXEMPTION FROM FILING
     C/C OF THE IMPUGNED JUDGMENT )

     Date : 31-01-2020 This petition was called on for hearing today.

     CORAM :
                              HON'BLE MRS. JUSTICE R. BANUMATHI
                              HON'BLE MR. JUSTICE A.S. BOPANNA

     For Petitioner(s)                       Ms. S. Janani,Adv.
                                             Mr. Deepak Goel, AOR
                                             Mr. Kamal Kumar Pandey,Adv.

     For Respondent(s)                       Mr. A.D.N. Rao,AOR
                                             Mr. Annam Venkatesh,Adv.
                                             Mr. Rahul Mishra,Adv.
                                             Mrs.Sangeetha,Adv.
                                             Ms. Avni Sharma,Adv.
                                             Ms. Ananya Khandelwal,Adv.

                               UPON hearing the counsel the Court made the following
                                                  O R D E R

We have heard learned counsel appearing on behalf of the petitioner and perused the relevant material.

We do not find any good ground warranting interference with the impugned order. The special leave petition is, accordingly, dismissed.

Pending application(s), if any, shall also stand disposed of.

     (MADHU BALA)                                                              (BEENA JOLLY)
     COURT MASTER (SH)                                                          BRANCH OFFICER