Supreme Court - Daily Orders
Govt. Of Nct Of Delhi vs Krishna Rajauria @ Krishna Saini on 19 September, 2022
Bench: M.R. Shah, Krishna Murari
ITEM NO.18 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
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 18873/2022
(Arising out of impugned final judgment and order dated 18-03-2015
in WPC No. 9162/2014 passed by the High Court Of Delhi At New
Delhi)
GOVT. OF NCT OF DELHI & ANR. Petitioner(s)
VERSUS
KRISHNA RAJAURIA @ KRISHNA SAINI & ANR. Respondent(s)
(FOR ADMISSION and I.R. and IA No.89585/2022-CONDONATION OF DELAY
IN FILING and IA No.89589/2022-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT)
Date : 19-09-2022 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE M.R. SHAH
HON'BLE MR. JUSTICE KRISHNA MURARI
For Petitioner(s) Ms. Prachi Bajpai, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Issue notice on delay as well as on the Special Leave Petition, returnable on 17.10.2022.
Dasti, in addition, is permitted.
(R. NATARAJAN) (NISHA TRIPATHI) ASTT. REGISTRAR-cum-PS ASSISTANT REGISTRAR Signature Not Verified Digitally signed by SNEHA Date: 2022.09.20 15:50:40 IST Reason: