Kondra Praveen vs Indian Coast Guard on 10 April, 2026

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Supreme Court - Daily Orders

Kondra Praveen vs Indian Coast Guard on 10 April, 2026

Bench: Sanjay Karol

     ITEM NO.50                              COURT NO.11                SECTION XIV

                                   S U P R E M E C O U R T O F     I N D I A
                                           RECORD OF PROCEEDINGS

                         Petition(s) for Special Leave to Appeal (C) No(s).180/2026

     [Arising out of impugned final judgment and order dated 04-12-2025
     in WP(C) No.17996/2025 passed by the High Court of Delhi at New
     Delhi]

     KONDRA PRAVEEN                                                     Petitioner(s)


                                                    VERSUS



     INDIAN COAST GUARD & ORS.                                          Respondent(s)

     IA No. 2181/2026 - APPLICATION FOR PERMISSION
     IA No. 6574/2026 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT

WITH SLP(C) No. 779/2026 (XIV) IA No. 7001/2026 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT IA No. 6998/2026 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES IA No. 8193/2026 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES Date : 10-04-2026 These matters were called on for hearing today.

CORAM : HON'BLE MR. JUSTICE SANJAY KAROL HON'BLE MR. JUSTICE AUGUSTINE GEORGE MASIH For Petitioner(s) : Mr. Abhinay, AOR Mr. Pooran Chand Roy, Adv. Mrs. Kirti Vyas, Adv.

For Respondent(s) : Mr. Brijender Chahar, A.S.G. Mr. Mukesh Kumar Maroria, AOR Mr. B.k Satija, Adv.

Ms. Aarushi Singh, Adv.

Ms. Seema Bengani, Adv.

Ms. Rajeshwari Shanakar, Adv.

Signature Not Verified

Mr. Raman Yadav, Adv.

Digitally signed by NEHA GUPTA Date: 2026.04.15

Ms. Pradyuma Tyagi, Adv.

16:44:48 IST
Reason:                  Ms. Shreya Jain, Adv.

UPON hearing the counsel the Court made the following 1 O R D E R SLP (C) No.180/2026:

1. Petitioner lays challenge to the judgment dated 04-12-2025 in WP(C) No.17996/2025 titled as “Kondra Praveen Vs. Indian Coast Guard Through Its Director General & Ors.” passed by the High Court of Delhi at New Delhi.

2. We have heard learned counsel for the petitioner(s).

3. Having considered the contentions made across the Bar, we do not find any reason to grant Special Leave to Appeal.

4. As such, the present Special Leave Petition is dismissed.

5. Pending application(s), if any, shall stand disposed of.

SLP(C) No.779/2026:

1. Learned counsel for the petitioner seeks permission to withdraw the special leave petition.

2. Permission is granted.

3. The special leave petition is dismissed as withdrawn.

 (NEHA GUPTA)                                        (ANU BHALLA)
COURT MASTER (SH)                                 COURT MASTER (NSH)




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