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Azad Singh vs Govt. Of Nct Of Delhi on 6 January, 2023

Bench: B.R. Gavai, Vikram Nath

     ITEM NO.21                              COURT NO.8                 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).   4504/2018

     (Arising out of impugned judgment and order dated 11-10-2017 in
     WPC No. 8939/2017 passed by the High Court of Delhi at New Delhi)

     AZAD SINGH                                                          Petitioner(s)
                                                    VERSUS
     GOVT. OF NCT OF DELHI & ORS.                                        Respondent(s)


     Date : 06-01-2023 This petition was called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE B.R. GAVAI
                             HON'BLE MR. JUSTICE VIKRAM NATH

     For Petitioner(s)
                                       Mr. Trideep Pias, Sr. Adv.
                                       Mr. Rupesh Kumar, AOR
                                       Mr. Devashish Chauhan, Adv.
                                       Ms. Pankhuri Shrivastava, Adv.
                                       Ms. Neelam Sharma, Adv.
                                       Mr. Rajeev Sharma, Adv.
                                       Mr. Kavin Lahiri,Adv.
                                       Ms. Susy George,Adv.
                                       Ms. Sayani Dey,Adv.

     For Respondent(s)
                                       Mr. Jayant K. Sud, A.S.G.
                                       Mr. Gurmeet Singh Makker, AOR
                                       Mr. Sanjay Kr. Tyagi, Adv.
                                       Ms. Swarupama Chaturvedi, Adv.
                                       Mr. Albhya Dhamija, Adv.
                                       Mr. Praneet Pranav, Adv.

                              UPON hearing the counsel the Court made the following
                                                 O R D E R

We are not inclined to interfere with the impugned judgment and order passed by the High Court. The special leave petition is, accordingly, dismissed.

Pending application(s), if any, shall stand disposed of.

       (NARENDRA PRASAD)                                                (ANJU KAPOOR)
     ASTT. REGISTRAR-cum-PS                                           COURT MASTER (NSH)