Supreme Court - Daily Orders
Government Of Nct Of Delhi vs Harkesh on 18 February, 2022
Bench: A.M. Khanwilkar, C.T. Ravikumar
1
ITEM NO.31 Court 3 (Video Conferencing) SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 28978/2021
(Arising out of impugned final judgment and order dated 01-08-2017
in WP(C) No. 4790/2015 passed by the High Court Of Delhi At New
Delhi)
GOVERNMENT OF NCT OF DELHI & ORS. Petitioner(s)
VERSUS
HARKESH & ANR. Respondent(s)
(IA No.159516/2021 - CONDONATION OF DELAY IN FILING, IA
No.159517/2021 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT
IA No. 159518/2021 - EXEMPTION FROM FILING O.T.)
Date : 18-02-2022 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE MR. JUSTICE C.T. RAVIKUMAR
For Petitioner(s) Ms. Sujeeta Srivastava, AOR
For Respondent(s) Mr. Sanjay Parikh, Sr. Adv.
Mr. Pukhrambam Ramesh Kumar, AOR
Mr. Aagney Sail, Adv.
Ms. Anupama Ngangom, Adv.
Mr. Satwik Parikh, Adv.
Mr. Karun Sharma, Adv.
UPON hearing the counsel the Court made the following
O R D E R
List this matter alongwith SLP(C) Nos. 3058-59, 3054- 55, 3041-42, 3069-70, 3063-64, 3071-72, 3056-57, 3061-62, 3065-66, 3043-44, 16349, 16351, 16352, 16353, 16348 and Signature Not Verified 16350 Digitally signed by of 2018 and SLP(C) Nos. 16015,26605, 16016 and NEETU KHAJURIA Date: 2022.02.19 13:14:32 IST Reason:
26605 of 2021 together before an appropriate Bench on 04.03.2022.2
As common question is involved in all these cases, the Registry must ensure that all the matters are listed before the same Bench.
If any matter is unready, appropriate office report be circulated for consideration. (DEEPAK SINGH) (VIDYA NEGI) COURT MASTER (SH) COURT MASTER (NSH)