Supreme Court - Daily Orders
Lt. Governor Of Delhi, Govt. Of Nct Of ... vs Raj Kumar on 29 August, 2014
Bench: Kurian Joseph, Rohinton Fali Nariman
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ITEM NOS. 17 + 50 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)......
CC No(s). 13661/2014
(Arising out of impugned final judgment and order dated 29/04/2014
in WP No. 3049/2013 passed by the High Court Of Delhi At N. Delhi)
LT. GOVERNOR OF DELHI, GOVT. OF NCT OF DELHI Petitioner(s)
AND ORS
VERSUS
RAJ KUMAR AND ORS Respondent(s)
(with appln. (s) for c/delay in filing SLP and office report)
With
S.L.P. (Civil) No. 23002 of 2014
(with appln.(s) for exemption from filing C/C of the impugned
judgment and interim relief and office report)
S.L.P. (Civil) No. 23005 of 2014
(with appln.(s) for exemption from filing C/C of the impugned
judgment and interim relief and office report)
S.L.P. (Civil) No. 23013 of 2014
(with interim relief and office report)
S.L.P. (Civil) No. 23273 of 2014
(with appln.(s) for exemption from filing C/C of the impugned
judgment and interim relief and office report)
S.L.P. (Civil) No. 23465 of 2014
(with appln.(s) for exemption from filing C/C of the impugned
judgment and interim relief and office report)
S.L.P. (Civil) No. 23559 of 2014
(with appln.(s) for exemption from filing C/C of the impugned
judgment and interim relief and office report)
Signature Not Verified
S.L.P. (Civil) No. 23579 of 2014
Digitally signed by
(with appln.(s) for exemption from filing C/C of the impugned
Rajesh Dham
Date: 2014.08.29
17:30:23 IST
Reason:
judgment and interim relief and office report)
Date : 29/08/2014 These petitions were called on for hearing
today.
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CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Petitioner(s) Mr. L. Nageswara Rao, A.S.G.
Ms. Rachana Srivastava ,Adv.
Mr. Utkarsh Sharma, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard Mr. L. Nageswara Rao, learned Additional Solicitor General for the petitioners.
Delay in filing special leave is condoned. Special leave petitions are dismissed.
(RAJESH DHAM) (RENU DIWAN)
COURT MASTER COURT MASTER