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North Delhi Municipal Corporation vs Santosh Kumar Sharma on 26 April, 2019

Bench: L. Nageswara Rao, M.R. Shah

     ITEM NO.10               + 60           COURT NO.13                  SECTION XIV

                                 S U P R E M E C O U R T O F        I N D I A
                                         RECORD OF PROCEEDINGS
     ITEM NO.10

     SPECIAL LEAVE PETITION (CIVIL) Diary No(s).9007/2019

     (Arising out of impugned final judgment and order dated 15-11-2018
     in WP(C) No. 8704/2017 passed by the High Court Of Delhi At New
     Delhi)

     NORTH DELHI MUNICIPAL CORPORATION                                   Petitioner(s)

                                                   VERSUS
     SANTOSH KUMAR SHARMA & ORS.                        Respondent(s)
     (With appln for c/delay in filing and refiling SLP, filing c/c of
     the impugned judgment)

     ITEM NO.60:

     Diary No. 11287 of 2019
     (With appln for c/delay in filing SLP and for exemption from filing
     c/c of the impugned judgment)

     Date : 26-04-2019 These matters were called on for hearing today.

     CORAM :
                           HON'BLE MR. JUSTICE L. NAGESWARA RAO
                           HON'BLE MR. JUSTICE M.R. SHAH

     For Petitioner(s)               Mr.   Praveen Swarup, AOR
                                     Mr.   Madan Mohan,Adv.
                                     Mr.   Syed Zafar Husain,Adv.
                                     Mr.   Ajay Kumar Giri,Adv.

     For Respondent(S)               Mr. Vijay Sharma,Adv.
                                     Mr. Swagoti Batchar,Adv.


                            UPON hearing the counsel the Court made the following
                                               O R D E R

Delay condoned.

Issue notice.

Tag with SLP(C) Dy.No.11298 of 2019.

(B.Parvathi) (Kailash Chander) Court Master Assistant Registrar