Supreme Court - Daily Orders
East Delhi Municipal Corporation vs S. Harroop Singh Suri on 13 May, 2022
Bench: Indira Banerjee, C.T. Ravikumar
ITEM NO.35 COURT NO.8 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). 46004/2019
(Arising out of impugned final judgment and order dated 15-11-2016
in WP(C) No. 6140/2015 passed by the High Court of Delhi at New
Delhi)
EAST DELHI MUNICIPAL CORPORATION & ANR. Petitioner(s)
VERSUS
S. HARROOP SINGH SURI & ORS. Respondent(s)
(IA No. 10239/2020 - CONDONATION OF DELAY IN FILING
IA No. 10240/2020 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
Date : 13-05-2022 These matters were called on for hearing today.
CORAM : HON'BLE MS. JUSTICE INDIRA BANERJEE
HON'BLE MR. JUSTICE C.T. RAVIKUMAR
For Petitioner(s) Mr. Praveen Swarup, AOR
Ms. Payal Swarup, Adv.
Ms. Pareena Swarup, Adv.
Mr. Amit Singh, Adv.
Mr. K.P. Singh, Adv.
Mr. Kanishk Chaudhary, Adv.
Ms. Archana Sharma, Adv.
For Respondent(s) Mr. Prithvi Pal, AOR
Ms. Aishwarya Bhati, ASG
Mr. B.K. Satija, Adv.
Mr. O.P. Shukla, Adv.
Ms. Aakanksha Kaul, Adv.
Mr. Shiv Mangal Sharma, Adv.
Mr. Rajesh K. Singh, Adv.
Signature Not Verified
Mr. M. Singh, Adv.
Ms. Shivika Mehra, Adv.
Digitally signed by
GULSHAN KUMAR
ARORA
Date: 2022.05.13
16:51:44 IST
Reason: Mr. Aman Sharma, Adv.
Mr. BLN Shivani, Adv.
Mr. Arvind Kumar Sharma, AOR
Mr. Ashwani Kumar, AOR
2
Mr. Anshay Dhatwalia, Adv.
Ms. Kumud Nijhawan, Adv.
Ms. Astha Tyagi, AOR
Mr. Siddharth Raj Agarwal, Adv.
UPON hearing the counsel the Court made the following
O R D E R
In terms of the letter circulated by the learned counsel for the petitioner, the matter is adjourned for the day. List after the ensuing summer vacation.
(GULSHAN KUMAR ARORA) (MATHEW ABRAHAM)
AR-CUM-PS COURT MASTER (NSH)