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Dilbag Singh vs Union Of India on 20 May, 2022

Bench: S. Abdul Nazeer, Krishna Murari

     ITEM NO.5                                COURT NO.6                    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).    9519/2022

     (Arising out of impugned final judgment and order dated 09-04-2021
     in WP(C) No. 3576/2021 passed by the High Court of Delhi at New
     Delhi)

     DILBAG SINGH & ORS.                                                      Petitioner(s)

                                                      VERSUS

     UNION OF INDIA & ORS.                                                    Respondent(s)

     (FOR ADMISSION and I.R. and IA No.76378/2022-EXEMPTION FROM FILING
     C/C OF THE IMPUGNED JUDGMENT and IA No.76379/2022-PERMISSION TO
     FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES and IA No.75628/2022-
     PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES)

     Date : 20-05-2022 This petition was called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE S. ABDUL NAZEER
                             HON'BLE MR. JUSTICE KRISHNA MURARI


     For Petitioner(s)                  Mr.   P.S.Patwalia,Sr.Adv.
                                        Mr.   Ayush Anand,Adv.
                                        Mr.   Shubhendu Anand,Adv.
                                        Ms.   Harshika Yadav,Adv.
                                        Mr.   Gopal Jha, AOR

     For Respondent(s)                  Mr.   Rupesh Kumar, AOR
                                        Mr.   Harpreet Singh,Adv.
                                        Ms.   Pankhuri Shrivastava,Adv.
                                        Ms.   Neelam Sharma,Adv.
                                        Mr.   Arunesh,Adv.


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

We are not inclined to interfere with the impugned order. The Special Leave Petition is, accordingly, Signature Not Verified dismissed.

12:33:46 IST Pending applications also stand disposed of.

Reason:




                         (ANITA MALHOTRA)                              (KAMLESH RAWAT)
                           COURT MASTER                                 COURT MASTER