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Government Of Nct Of Delhi vs Manpreet Singh on 30 September, 2022

Bench: Sanjay Kishan Kaul, Abhay S. Oka

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     ITEM NO.38                           COURT NO.3                  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). 29472/2021

     (Arising out of impugned final judgment and order dated                  30-01-2018
     in WPC No. 11230/2015 passed by the High Court Of Delhi At New
     Delhi)

     GOVERNMENT OF NCT OF DELHI & ANR.                                 Petitioner(s)

                                                 VERSUS

     MANPREET SINGH & ORS.                               Respondent(s)
     IA No. 160580/2021 - CONDONATION OF DELAY IN FILING

     Date : 30-09-2022 This petition was called on for hearing today.

     CORAM :
                         HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
                         HON'BLE MR. JUSTICE ABHAY S. OKA

     For Petitioner(s)             Ms. Sujeeta Srivastava, AOR
                                   Ms. Chambugari Abheeshna, Adv.

     For Respondent(s)             Mr.   Gopal Sankaranarayanan, Sr. Adv.
                                   Mr.   Sumeer Sodhi, AOR
                                   Mr.   Aman Nandrajog, Adv.
                                   Mr.   Devashish Tiwari, Adv.

                                   Mr. Ashwani Kumar, AOR

     R-3                           Ms.   Manika Tripathy, AOR
                                   Mr.   Ashutosh Kaushik, Adv.
                                   Mr.   Shubham Hasija, Adv.
                                   Mr.   Manish Vashist, Adv.

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

We are not satisfied with the explanation given Signature Not Verified for 737 days delay. Digitally signed by ASHA SUNDRIYAL Date: 2022.10.01 13:15:49 IST Reason: However, learned counsel for the DDA points out that the DDA has also filed a Special Leave Petition being SLP [C] No.31307/2018.

We would like to consider both the matters together.

List both the matters together after four weeks.

(ASHA SUNDRIYAL)                                      (POONAM VAID)
ASTT. REGISTRAR-cum-PS                              COURT MASTER (NSH)