Supreme Court - Daily Orders
Hemani Malhotra vs High Court Of Delhi on 9 September, 2024
Author: Hrishikesh Roy
Bench: Hrishikesh Roy
ITEM NO.23 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). 20356/2024
(Arising out of impugned judgment and order dated 19-07-2024 in WPC
No. 4075/2023 passed by the High Court of Delhi at New Delhi)
HEMANI MALHOTRA Petitioner(s)
VERSUS
HIGH COURT OF DELHI & ORS. Respondent(s)
(FOR ADMISSION)
Date : 09-09-2024 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE HRISHIKESH ROY
HON'BLE MR. JUSTICE R. MAHADEVAN
For Petitioner(s) Dr. Aman Hingorani, Sr. Adv.
Mr. Raj Kishor Choudhary, AOR
Ms. Vudisha Jain, Adv.
Mr. Shakeel Ahmed, Adv.
Mr. Amir Kaleem, Adv.
Ms. Pratibha Singh, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard Dr. Aman Hingorani, learned senior counsel appearing for the petitioner.
We see no reason to entertain the Special Leave Petition. Accordingly, the Special Leave Petition stands dismissed.
Pending application(s), if any, shall stand closed. (NITIN TALREJA) Signature Not Verified (KAMLESH RAWAT) ASTT. REGISTRAR-cum-PS Digitally signed by NITIN TALREJA Date: 2024.09.10 ASSISTANT REGISTRAR 15:18:30 IST Reason: