Supreme Court - Daily Orders
Commissioner Of Police vs Ex Ct Vinod Kumar on 30 October, 2023
Author: Hima Kohli
Bench: Hima Kohli
SLP (CIVIL) Diary No.39911/2023
ITEM NO.7 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
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 39911/2023
(Arising out of impugned final judgment and order dated 25-05-2023
in WPC No. 7276/2023 passed by the High Court Of Delhi At New
Delhi)
COMMISSIONER OF POLICE & ORS. Petitioner(s)
VERSUS
EX CT VINOD KUMAR Respondent(s)
(FOR ADMISSION and I.R. and IA No.216178/2023-CONDONATION OF DELAY
IN FILING and IA No.216179/2023-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT )
Date : 30-10-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MS. JUSTICE HIMA KOHLI
HON'BLE MR. JUSTICE AHSANUDDIN AMANULLAH
For Petitioner(s) Ms. Gargi Khanna, Adv.
Mr. Siddhartha Sinha, Adv.
Dr. N. Visakamurthy, AOR
Mr. S N Terdal, Adv.
Mr. Sanjay Kr. Tyagi, Adv.
Mr. Rajan Kr. Chourasia, Adv.
Mr. Antriksh Singh, Adv.
For Respondent(s) Mr. Ronak Karanpuria, AOR
Mr. Yogesh Kumar Mahur, Adv.
Mr. Harkesh Prashar, Adv.
UPON hearing the counsel the court made the following
O R D E R
Signature Not Verified
1. Application for exemption from filing certified copy of the Digitally signed by GEETA AHUJA Date: 2023.10.31 18:00:31 IST Reason: impugned judgment is allowed.
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2. Delay condoned.
3. Issue notice. Mr. Ronak Karanpuria, learned Advocate on Record who is on caveat accepts notice.
4. Counter affidavit, if any, be filed within four weeks. Rejoinder affidavit, if any, be filed within two weeks, thereafter.
5. List after pleadings are complete.
6. In the meantime, no coercive steps shall be taken against the petitioner seeking compliance of the impugned judgment.
(Geeta Ahuja) (Nand Kishor)
Assistant Registrar-cum-PS Court Master (NSH)
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