Supreme Court - Daily Orders
Govt. Of Nct Of Delhi vs Satya Dev Singh Bidhuri on 24 March, 2023
Bench: M.R. Shah, C.T. Ravikumar
ITEM NO.8 COURT NO.4 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). 4531/2023
(Arising out of impugned final judgment and order dated 07-02-2018
in WP(C) No. 9997/2017 passed by the High Court Of Delhi At New
Delhi)
GOVT. OF NCT OF DELHI & ANR. Petitioner(s)
VERSUS
SATYA DEV SINGH BIDHURI & ANR. Respondent(s)
( IA No.52847/2023-CONDONATION OF DELAY IN FILING )
Date : 24-03-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE M.R. SHAH
HON'BLE MR. JUSTICE C.T. RAVIKUMAR
For Petitioner(s) Ms. Astha Tyagi, AOR
Mr. Abhishekaran Roy, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Issue notice on application(s) for condonation of delay as well as on the Special Leave Petition(s), making it returnable on 01.05.2023.
Dasti, in addition, is also permitted. The respondents be served within a period of ten days from today.
To be notified with SLP (C) No.10948/2019, which is reported to be filed by the DDA against the very impugned Signature Not Verified judgment and order passed by the High Court. Digitally signed by Neetu Sachdeva Date: 2023.03.25 13:07:27 IST Reason: (NEETU SACHDEVA) (NISHA TRIPATHI) ASTT. REGISTRAR-cum-PS ASSISTANT REGISTRAR