Supreme Court - Daily Orders
Verinder Kaur vs Government Of Nct Of Delhi on 11 June, 2020
Bench: A.M. Khanwilkar, Dinesh Maheshwari, Sanjiv Khanna
ITEM NO.7 Virtual Court 3 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). 5384/2020
(Arising out of impugned final judgment and order dated 13-08-2019
in WP(C) No. 589/2018 passed by the High Court Of Delhi At New
Delhi)
VERINDER KAUR Petitioner(s)
VERSUS
GOVERNMENT OF NCT OF DELHI & ORS. Respondent(s)
(FOR ADMISSION )
Date : 11-06-2020 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE MR. JUSTICE DINESH MAHESHWARI
HON'BLE MR. JUSTICE SANJIV KHANNA
For Petitioner(s)
Ms. Smita Maan, AOR
Mr. Vishal Mann, Adv.
Mr. Xhitiz Agnihotri, Adv.
For Respondent(s)
Mr. Chirag M. Shroff, AOR
UPON hearing the counsel the Court made the following
O R D E R
We are not inclined to interfere in this Special Leave Petition. The Special Leave Petition is dismissed accordingly.
Pending applications, if any, stand disposed of. (DEEPAK SINGH) Signature Not Verified (VIDYA NEGI) COURT MASTER (SH) Digitally signed by DEEPAK SINGH Date: 2020.06.11 COURT MASTER (NSH) 17:24:23 IST Reason: