Supreme Court - Daily Orders
Govt. Of Nct Of Delhi vs Naseem Ahmed on 28 April, 2023
Author: M.R. Shah
Bench: M.R. Shah
ITEM NO.45 COURT NO.4 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). 7191/2018
(Arising out of impugned final judgment and order dated 03-05-2016
in WPC No. 2680/2015 passed by the High Court Of Delhi At New
Delhi)
GOVT. OF NCT OF DELHI Petitioner(s)
VERSUS
NASEEM AHMED & ORS. Respondent(s)
IA No. 49925/2018 - CONDONATION OF DELAY IN FILING
IA No. 49926/2018 - CONDONATION OF DELAY IN REFILING / CURING THE
DEFECTS
Date : 28-04-2023 This matter was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE M.R. SHAH
HON'BLE MR. JUSTICE J.B. PARDIWALA
For Petitioner(s) Mr. Atul Kumar, AOR
Ms. Sweety Singh, Adv.
Ms. Archana Kumari, Adv.
Mr. Rahul Pandey, Adv.
For Respondent(s) Ms. Malvika Kapila, AOR
Ms. Tanwangi Shukla, Adv.
UPON hearing the counsel the Court made the following
O R D E R
As per the office report, Respondent Nos. 1 is unserved. Necessary steps be taken to serve the unserved respondent(s). List on 22.08.2023.
(R. NATARAJAN) (NISHA TRIPATHI)
ASTT. REGISTRAR-cum-PS ASSISTANT REGISTRAR
Signature Not Verified
Digitally signed by R
Natarajan
Date: 2023.04.29
12:24:20 IST
Reason: