Indian Kanoon - Search engine for Indian Law

Supreme Court - Daily Orders

North Delhi Municipal Corporation vs M/S R.K. Goel Abhay Kumar Jain on 4 February, 2022

Bench: Indira Banerjee, J.K. Maheshwari

     ITEM NO.10                    Court 8 (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

     Petition(s) for Special Leave to Appeal (C)                      No(s).     856-857/2022

     (Arising out of impugned final judgment and order dated 22-07-2021
     in RFA (COMM) No. 11/2021 22-11-2021 in EFA (COMM) No. 1/2021
     passed by the High Court Of Delhi At New Delhi)

     NORTH DELHI MUNICIPAL CORPORATION                                         Petitioner(s)

                                                        VERSUS

     M/S R.K. GOEL ABHAY KUMAR JAIN                                            Respondent(s)

     (FOR ADMISSION and I.R. and IA No.9167/2022-EXEMPTION FROM FILING
     C/C OF THE IMPUGNED JUDGMENT )

     Date : 04-02-2022 These petitions were called on for hearing today.

     CORAM :                 HON'BLE MS. JUSTICE INDIRA BANERJEE
                             HON'BLE MR. JUSTICE J.K. MAHESHWARI


     For Petitioner(s)                  Ms.   Madhavi Divan, ASG
                                        Mr.   Praveen Swarup, Adv.
                                        Ms.   Payal Swarup, Adv.
                                        Mr.   Chandra Pratap Singh, Adv.
                                        Mr.   Rahul Thomar, Adv.
                                        Mr.   Syed Jafar Husain, Adv.
                                        Ms.   Archana Sharma, Adv.
                                        Mr.   Praveen Swarup, AOR

     For Respondent(s)                  Mr. Avinash Trivedi, Adv.


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

Heard learned Additional Solicitor General appearing on behalf of the petitioner.

Signature Not Verified

We are not inclined to interfere with the judgment and order Digitally signed by Rachna Date: 2022.02.04 impugned 16:24:52 IST Reason: in exercise of jurisdiction under Article 136 of the Constitution of India.

The Special Leave Petitions are, accordingly, dismissed. However, this order will not prevent the petitioner from approaching the High Court for appropriate orders. We are informed that the the next date for the execution proceedings had been fixed on 25.02.2022. Accordingly, no interim relief need be granted by this Court. Pending application(s), if any, shall stand disposed of.

(GULSHAN KUMAR ARORA)                                 (MATHEW ABRAHAM)
     AR-CUM-PS                                       COURT MASTER (NSH)