Supreme Court - Daily Orders
Amardeep vs Govt. Of Nct Of Delhi on 6 March, 2020
Bench: Mohan M. Shantanagoudar, R. Subhash Reddy
ITEM NO.24 COURT NO.12 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). 5067/2020
(Arising out of impugned final judgment and order dated 15-11-2019
in WPC No. 11940/2019 passed by the High Court Of Delhi At New
Delhi)
AMARDEEP Petitioner(s)
VERSUS
GOVT. OF NCT OF DELHI & ORS. Respondent(s)
(FOR ADMISSION and I.R. )
Date : 06-03-2020 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR
HON'BLE MR. JUSTICE R. SUBHASH REDDY
For Petitioner(s) Mr. A.K. Bhardwaj, Adv.
Mr. Yashpal Rangi, Adv.
Mr. Satish Kumar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner. The special leave petition is dismissed. Pending applications, if any, stand disposed of accordingly.
(GULSHAN KUMAR ARORA) (R.S. NARAYANAN)
AR-CUM-PS COURT MASTER
Signature Not Verified
Digitally signed by
GULSHAN KUMAR
ARORA
Date: 2020.03.06
16:02:36 IST
Reason: