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Former Assistant Braham Pal Singh ... vs Union Of India on 18 August, 2020

Bench: L. Nageswara Rao, Hemant Gupta, S. Ravindra Bhat

     ITEM NO.4                     Court 6 (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). 9490/2020

     (Arising out of impugned final judgment and order dated 05-08-
     2019 in WPC No. 8376/2019 passed by the High Court Of Delhi At
     New Delhi)

     FORMER ASSISTANT BRAHAM PAL SINGH GAUTAM                                Petitioner(s)

                                                      VERSUS

     UNION OF INDIA & ORS.                                                   Respondent(s)

     (IA No.55328/2020-CONDONATION OF DELAY IN FILING )

     Date : 18-08-2020 This petition was called on for hearing today.

     CORAM :
                            HON'BLE MR. JUSTICE L. NAGESWARA RAO
                            HON'BLE MR. JUSTICE HEMANT GUPTA
                            HON'BLE MR. JUSTICE S. RAVINDRA BHAT


     For Petitioner(s)                  Mr. Kuber Boddh, Adv.
                                        Mr. Vikas Upadhyay, AOR

     For Respondent(s)


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

Delay condoned.

We find no ground to interfere with the impugned order(s) passed by the High Court. The Special Leave Petition is, accordingly, dismissed.

Pending interlocutory application(s), if any, Signature Not Verified shall stand disposed of.

(Geeta Ahuja) (Anand Prakash) Court Master (SH) Court Master