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Delhi Sikh Gurudwara Mgmt.Commtt. vs Jathedar Kuldip Singh Bhogal on 28 March, 2016

Bench: Pinaki Chandra Ghose, Amitava Roy

                                                      1

  ITEM NO.41                               COURT NO.10                   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).   34418/2012

  (Arising out of impugned final judgment and order dated
  12/09/2012 in LPA No. 607/2010 passed by the High Court Of Delhi
  At New Delhi)

  DELHI SIKH GURUDWARA MGMT.COMMTT.& ANR                                 Petitioner(s)

                                                     VERSUS

  JATHEDAR KULDIP SINGH BHOGAL                                           Respondent(s)

  (with interim relief and office report)
  (for final disposal)

  WITH
  SLP(C) No. 34793/2012
  (With Interim Relief and Office Report)

  Date : 28/03/2016                  These petitions were called on for hearing
                                     today.
  CORAM :
                         HON'BLE MR. JUSTICE PINAKI CHANDRA GHOSE
                         HON'BLE MR. JUSTICE AMITAVA ROY

  For Petitioner(s)                  Mr. R.S. Suri, Sr. Adv.
                                     Mr. Jagjit Singh Chhabra, AOR

  For Respondent(s)                  Mr. Gurbaksh Singh, Adv.
                                     Ms. Manjeet Kaur, Adv.
                                     Mr. Saurabh Mishra, AOR

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

During the course of hearing, we have been handed over a letter dated 25.03.2016 which is kept on record. The contents of the said letter reads thus:

“The Competent Authority of DSGMC has decided to Reason: implement the Right to Information Act with immediate effect and accordingly Office Order is being sent to  2 you....

In course of submission before the Supreme Court we may request the Court to grant us 3-4 months time so that legal formalities for the appointment of Officials of DSGMC which is required under the RTI Act-2005 can be completed.” In view of the above, no further order is required to be passed and time for four months as prayed for is granted. The Special Leave Petitions are disposed of accordingly.

    (R.NATARAJAN)                             (SNEH LATA SHARMA)
     Court Master                                Court Master