Supreme Court - Daily Orders
Govt. Of Nct Of Delhi vs Rajan Anand on 4 January, 2022
Bench: A.M. Khanwilkar, C.T. Ravikumar
ITEM NO.12 Court 3 (Video Conferencing) SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 29111/2021
(Arising out of impugned final judgment and order dated 03-08-2015
in WPC No. 8407/2014 passed by the High Court Of Delhi At New
Delhi)
GOVT. OF NCT OF DELHI & ANR. Petitioner(s)
VERSUS
RAJAN ANAND & ANR. Respondent(s)
( IA No.159883/2021-CONDONATION OF DELAY IN FILING and IA
No.159884/2021-EXEMPTION FROM FILING O.T. )
Date : 04-01-2022 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE MR. JUSTICE C.T. RAVIKUMAR
For Petitioner(s) Ms. Prachi Bajpai, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Issue notice on the special leave petition as well as on the application for condonation of delay in filing special leave petition, returnable in four weeks.
Status quo, as it exists today, shall be maintained by the parties.
(MEENAKSHI KOHLI) (VIDYA NEGI)
ASTT. REGISTRAR-cum-PS COURT MASTER
Signature Not Verified
Digitally signed by
DEEPAK SINGH
Date: 2022.01.05
16:27:12 IST
Reason: