Supreme Court - Daily Orders
Govt. Of Nct Of Delhi vs Jyoti Devi on 19 September, 2022
Bench: M.R. Shah, Krishna Murari
ITEM NO.21 COURT NO.8 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). 19724/2022
(Arising out of impugned final judgment and order dated 13-12-2017
in WP(C) No. 11431/2016 passed by the High Court Of Delhi At New
Delhi)
GOVT. OF NCT OF DELHI Petitioner(s)
VERSUS
JYOTI DEVI & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.105308/2022-CONDONATION OF DELAY
IN FILING and IA No.105311/2022-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT)
Date : 19-09-2022 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE M.R. SHAH
HON'BLE MR. JUSTICE KRISHNA MURARI
For Petitioner(s) Ms. Aishwarya Bhati, ASG
Ms. Astha Tyagi, AOR
Mr. Dinesh Chander, Adv.
Mr. D.P. Singh Yadav, Adv.
Ms. Diksha Narula, Adv.
Ms. Poornima Singh, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Issue notice on delay as well as on the Special Leave Petition, returnable on 17.10.2022.
Dasti, in addition, is permitted.
(R. NATARAJAN) (NISHA TRIPATHI) ASTT. REGISTRAR-cum-PS Signature Not Verified ASSISTANT REGISTRAR Digitally signed by SNEHA Date: 2022.09.20 15:50:48 IST Reason: