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The Chief Secretary Government Of Nct Of ... vs J.D. Gupta (Retd.) on 10 January, 2020

Bench: Sanjay Kishan Kaul, K.M. Joseph

     ITEM NO.7                                    COURT NO.12                      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). 42511/2019

     (Arising out of impugned final judgment and order dated 23-04-2019
     in WP(C) No. 2255/2019 passed by the High Court Of Delhi At New
     Delhi)

     THE CHIEF SECRETARY
     GOVERNMENT OF NCT OF DELHI & ORS.                                             Petitioner(s)
                                     VERSUS

     J.D. GUPTA (RETD.) & ANR.                                                      Respondent(s)

     (FOR ADMISSION and I.R. and IA No.1236/2020-CONDONATION OF DELAY IN
     FILING and IA No.1237/2020-EXEMPTION FROM FILING C/C OF THE
     IMPUGNED JUDGMENT )

     Date : 10-01-2020 This petition was called on for hearing today.

     CORAM :
                              HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
                              HON'BLE MR. JUSTICE K.M. JOSEPH

     For Petitioner(s)                      Mr.   A.N.S. Nadkarni, ASG
                                            Mr.   Jay Anant D., Adv
                                            Mr.   Siddharth Arora, Adv.
                                            Ms.   Manjula Gupta, Adv.
                                            Mr.   Debashish Barukha, Adv.
                                            Mr.   Nilesh Pavani, Adv.
                                            Dr.   D.V. Rao, Adv.
                                            Mr.   B. V. Balaram Das, AOR

     For Respondent(s)

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

Delay condoned.

In the given facts of the case, we are not inclined to interfere with the impugned order under Article 136 of the Constitution.

The Special Leave Petition is dismissed leaving the question of law open.

Pending application stands disposed of.

     (ASHA SUNDRIYAL)                                                          (VIRENDER SINGH)
       COURT MASTER                                                             COURT MASTER