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Govt. Of Nct Of Delhi vs Sukhvir Singh on 5 September, 2023

Bench: C.T. Ravikumar, Sudhanshu Dhulia

     ITEM NO.49                              COURT NO.13                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.7195/2018

     (Arising out of impugned final judgment and order dated 28-04-2015
     in WP(C) No. 8470/2014 passed by the High Court of Delhi at New
     Delhi)

     GOVT. OF NCT OF DELHI                                              Petitioner(s)

                                                    VERSUS

     SUKHVIR SINGH & ORS.                                               Respondent(s)

     (IA FOR CONDONATION OF DELAY IN FILING ON IA 43893/2018
     IA No. 43893/2018 - CONDONATION OF DELAY IN FILING)

     Date : 05-09-2023 These matters were called on for hearing today.

     CORAM :                 HON'BLE MR. JUSTICE C.T. RAVIKUMAR
                             HON'BLE MR. JUSTICE SUDHANSHU DHULIA

     For Petitioner(s)                 Mr. Atul Kumar, AOR
                                       Mr. N. Balraj, Adv.
                                       Ms. Sweety Singh, Adv.
                                       Ms. Archana Kumari, Adv.
                                       Mr. Rahul Pandey, Adv.

     For Respondent(s)                 Ms. Manika Tripathy, AOR
                                       Mr. Ishaan Sharma, Adv.
                                       Mr. Ashutosh, Adv.

                                       Mr. Harin P. Raval, Sr. Adv.
                                       Ms. Pratiksha Sharma, AOR
                                       Mr. Ankit Acharya, Adv.
                                       Ms. Ritu Chaudhary, Adv.
                                       Mr. Shivam Kunal, Adv.
                                       Ms. Shreya Bansal, Adv.
                                       Ms. Shrestha Narayan, Adv.

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

As a last chance, the petitioner is granted two weeks’ time to bring on record the legal heirs of deceased respondent No.1.

List after two weeks.

     (VIJAY KUMAR)                                                    (MATHEW ABRAHAM)
     COURT MASTER (SH)                                                COURT MASTER (NSH)