Supreme Court - Daily Orders
Govt. Of Nct Of Delhi vs Kuldeep Singh on 5 July, 2023
Author: J.K. Maheshwari
Bench: J.K. Maheshwari
ITEM NO.21 COURT NO.14 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). 20144/2023
(Arising out of impugned final judgment and order dated 19-12-2022
in WPC No. 18/2022 passed by the High Court Of Delhi At New Delhi)
GOVT. OF NCT OF DELHI & ORS. Petitioner(s)
VERSUS
KULDEEP SINGH Respondent(s)
(IA No.114821/2023-CONDONATION OF DELAY IN FILING and IA
No.114822/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT)
Date : 05-07-2023 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE J.K. MAHESHWARI
HON'BLE MR. JUSTICE K.V. VISWANATHAN
For Petitioner(s) Mr. Vikramjit Banerjee, A.S.G.
Mr. Shreekant Neelappa Terdal, AOR
Mr. Saransh Kumar, Adv.
Mr. Bharat Sood, Adv.
Mr. Madhav Sinhal, Adv.
Mr. Vivek Sharma, Adv.
Dr. N. Visakamurthy, Adv.
For Respondent(s) Mr. Siddharth Krishna Dwivedi, AOR
Mr. Arun Panwar, Adv.
Mrs. Nidhi Singh, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
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: 2023.07.05 16:27:06 IST Reason:(JAYANT KUMAR ARORA) (VIRENDER SINGH) ASTT. REGISTRAR-cum-PS BRANCH OFFICER