Supreme Court - Daily Orders
Govt. Of Nct. Of Delhi vs Shamim Qureshi on 9 March, 2026
ITEM NO.1702 COURT NO.15 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
MISCELLANEOUS APPLICATION Diary No(s).35257/2025
GOVT. OF NCT OF DELHI & ANR. Petitioner(s)
VERSUS
SHAMIM QURESHI & ORS. Respondent(s)
IA No. 56525/2026 - CONDONATION OF DELAY IN FILING APPLICATION FOR
RESTORATION
IA No. 56524/2026 – RESTORATION
Date : 09-03-2026 This matter was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE VIJAY BISHNOI
[IN CHAMBER]
For Petitioner(s) : Mr. Atul Kumar, AOR
Mr. Rahul Pandey, Adv.
Mr. Harsh Kumar, Adv.
For Respondent(s) :
UPON hearing the counsel the Court made the following
O R D E R
I.A. No.56525/2026 and I.A. No.56524/2026
1. Signature Not Verified Application for condonation of delay in filing the application Digitally signed by babita pandey for restoration and the Application for restoration are allowed. Date: 2026.03.10 16:43:32 IST Reason:
12. The Special Leave Petition is restored to its original number.
3. The Miscellaneous Application stands disposed of.
4. List the matter before the Court.
5. Pending application(s), if any, shall stand disposed of.
(VIJAY KUMAR) (MANOJ KUMAR)
ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)
2