Supreme Court - Daily Orders
Jagmohan Singh vs Dsgmc on 21 November, 2022
Bench: M.R. Shah, M.M. Sundresh
ITEM NO.8 COURT NO.5 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). 19640/2022
(Arising out of impugned final judgment and order dated 01-12-2021 in
CM(M) No. 601/2020 passed by the High Court Of Delhi At New Delhi)
JAGMOHAN SINGH Petitioner(s)
VERSUS
DSGMC & ORS. Respondent(s)
IA No. 133770/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT
Date : 21-11-2022 This matter was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE M.R. SHAH
HON'BLE MR. JUSTICE M.M. SUNDRESH
For Petitioner(s) Mr. Sujeet Kr. Mishra, Adv.
Mr. Anil Kumar, Adv.
Mr. Raj Kishor Choudhary, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Issue notice, returnable on 12.12.2022.
Dasti, in addition, is permitted.
(R. NATARAJAN) (NISHA TRIPATHI) ASTT. REGISTRAR-cum-PS ASSISTANT REGISTRAR Signature Not Verified Digitally signed by R Natarajan Date: 2022.11.21 16:58:12 IST Reason: