Supreme Court - Daily Orders
Km. Priyanka vs Union Of India on 8 March, 2021
Bench: Rohinton Fali Nariman, B.R. Gavai
ITEM NO.8 Court 3 (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). 3436/2021
(Arising out of impugned final judgment and order dated 21-12-2020
in WPC No. 10783/2020 passed by the High Court Of Delhi At New
Delhi)
KM. PRIYANKA Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.28520/2021-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT)
Date : 08-03-2021 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE B.R. GAVAI
For Petitioner(s) Mr. A. K. Trivedi, Adv.
Dr. Ram Sankar, Adv.
Mr. Vaibhav Trivedi, Adv.
Mr. Naveen Kumar, Adv.
Mr. S. Ram Subramanian, Adv.
Ms. Sujatha Bhagathi, Adv.
Mr. Ashish Chaubey, Adv.
Mr. M/s.Ram Sankar & Co., AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We find no ground to interfere with the impugned order passed by the High Court. The Special Leave Petition is, accordingly, dismissed.
Pending interlocutory application(s), if any, is/are disposed of.
Signature Not Verified Digitally signed by Jayant Kumar Arora Date: 2021.03.08 15:42:38 IST Reason: (JAYANT KUMAR ARORA) (NISHA TRIPATHI) COURT MASTER BRANCH OFFICER