Supreme Court - Daily Orders
Govt. Of Nct Of Delhi vs Narinder Paul Kaushik on 23 October, 2017
Bench: J. Chelameswar, S. Abdul Nazeer
ITEM NO.27 COURT NO.2 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Diary No(s). 28403/2017
(Arising out of impugned final judgment and order dated 08-09-2015
in CM No. 10087-10088/2015 in LPA No. 337/2015 and 16-10-2015 in
LPA No. 337/2015 passed by the High Court Of Delhi at New Delhi)
GOVT. OF NCT OF DELHI & ANR. Petitioner(s)
VERSUS
NARINDER PAUL KAUSHIK Respondent(s)
(With appln(s) for c/delay in filing SLP, permission to file
lengthy synopsis and list of dates)
Date : 23-10-2017 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE J. CHELAMESWAR
HON'BLE MR. JUSTICE S. ABDUL NAZEER
For Petitioner(s) Mr. A.N.S. Nadkarni, ASG
Ms. Asha G. Nair, Adv.
Ms. Rukhmini Bobde, Adv.
Mr. B. V. Balaram Das, AOR
For Respondent(s) Mr. V.L.N.G.K. Murthy, Sr. Adv.
Mr. K.P. Sunder Rao, Adv.
Mr. Nimish Chib, Adv.
UPON hearing the counsel the Court made the following
O R D E R
We do not see any reason to interfere with the impugned order which is interlocutory in nature, filed with a delay of more than 600 days. The special leave petition(s) are dismissed on the ground of delay.
Having regard to the facts and circumstances of the case, we deem it appropriate to request the High Court to dispose of the writ petition expeditiously, preferably Signature Not Verified Digitally signed by DEEPAK MANSUKHANI within a period of two months.
Date: 2017.10.23 17:19:48 IST Reason: (DEEPAK MANSUKHANI) (RAJINDER KAUR) AR-cum-PS Court Master