Supreme Court - Daily Orders
Freya Kothari vs Union Of India on 25 November, 2022
Author: Hima Kohli
Bench: Hima Kohli
ITEM NO.26 COURT NO.1 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). 20241/2022
(Arising out of impugned final judgment and order dated 22-09-2022
in WP(C) No. 13668/2022 passed by the High Court of Delhi at New
Delhi)
FREYA KOTHARI Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
( IA No.169481/2022-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT and IA No.176041/2022-PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES)
Date : 25-11-2022 This petition was called on for hearing today.
CORAM : HON'BLE THE CHIEF JUSTICE
HON'BLE MS. JUSTICE HIMA KOHLI
For Petitioner(s) Ms. Rao Vishwaja, Adv.
Mr. Katubadi Ismail, Adv.
M/S. Lawyer S Knit & Co, AOR
For Respondent(s) Mr. Rupesh Kumar, AOR
Ms. Pankhuri Shrivastava, Adv.
Ms. Neelam Sharma, Adv.
Mr. Rajeev Sharma, Adv.
UPON hearing the counsel the Court made the following
O R D E R
1 Order dated 22 September 2022 is emanable to an intra-court appeal.
2 Signature Not VerifiedHence, we decline to entertain the Special Leave Petition leaving it open to the Digitally signed by GULSHAN KUMAR ARORA Date: 2022.11.26 12:35:06 IST Reason: 2petitioner to pursue the remedy available in law.
2 The Special Leave petition is accordingly dismissed.
3 Pending application, if any, stands disposed of.
(GULSHAN KUMAR ARORA) (SAROJ KUMARI GAUR)
AR-CUM-PS ASSISTANT REGISTRAR