Supreme Court - Daily Orders
Government Of Nct Of Delhi vs Geeta Gulati on 14 March, 2022
Bench: A.M. Khanwilkar, C.T. Ravikumar
ITEM NO.9 Court 3 (Video Conferencing) 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). 22388/2021
(Arising out of impugned final judgment and order dated 15-02-2016
in WP(C) No. 1221/2015 passed by the High Court Of Delhi At New
Delhi)
GOVERNMENT OF NCT OF DELHI & ANR. Petitioner(s)
VERSUS
GEETA GULATI & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.32519/2022-CONDONATION OF DELAY
IN FILING )
Date : 14-03-2022 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE MR. JUSTICE C.T. RAVIKUMAR
For Petitioner(s)
Mr. Atul Kumar, AOR
Ms. Sweety Singh, Adv.
Ms. Archana Kumari, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Issue notice on the application for condonation of delay as well as on the Special Leave Petition, returnable within four weeks.
Dasti, in addition, is permitted.
In the meantime, status quo as of today, shall be maintained by the parties with regard to the suit property. Signature Not Verified Digitally signed by DEEPAK SINGH Date: 2022.03.15 18:19:25 IST Reason:
(DEEPAK SINGH) (VIDYA NEGI)
COURT MASTER (SH) COURT MASTER (NSH)