Supreme Court - Daily Orders
Dr. Poornima Advani vs Government Of Nct on 22 September, 2023
Author: J.K. Maheshwari
Bench: J.K. Maheshwari
ITEM NO.61 COURT NO.13 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). 594/2020
(Arising out of impugned final judgment and order dated 27-09-2019
in LPA No. 288/2019 passed by the High Court Of Delhi At New Delhi)
DR. POORNIMA ADVANI & ANR. Petitioner(s)
VERSUS
GOVERNMENT OF NCT & ANR. Respondent(s)
Date : 22-09-2023 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE J.K. MAHESHWARI
HON'BLE MR. JUSTICE K.V. VISWANATHAN
For Petitioner(s) Mr. Abhishek Puri, Adv.
Ms. Surbhi Gupta, Adv.
Mr. Sahil Grewal, Adv.
Mr. P. N. Puri, AOR
For Respondent(s) Ms. Jyoti Mendiratta, AOR
UPON hearing the counsel the Court made the following
O R D E R
Perused the letter circulated by learned counsel for the petitioners seeking adjournment. It is reported that Petitioner No. 1 has expired. Let appropriate application for substitution of legal heirs be filed within two weeks.
Re-list after two weeks.
(JAYANT KUMAR ARORA) (VIRENDER SINGH) ASTT. REGISTRAR-cum-PS BRANCH OFFICER Signature Not Verified Digitally signed by Jayant Kumar Arora Date: 2023.09.23 12:27:01 IST Reason: