Supreme Court - Daily Orders
East Delhi Municipal Corporation vs Sardar Gurbax Singh on 12 September, 2023
Bench: Hrishikesh Roy, Sanjay Karol
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ITEM NO.31 COURT NO.9 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).45820/2019
(Arising out of impugned final judgment and order dated 19-07-2016
in WPC No. 1723/2015 passed by the High Court Of Delhi At New
Delhi)
EAST DELHI MUNICIPAL CORPORATION Petitioner(s)
VERSUS
SARDAR GURBAX SINGH & ORS. Respondent(s)
IA No. 729/2020 - CONDONATION OF DELAY IN FILING
IA No. 730/2020 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
WITH
Diary No(s). 45830/2019 (XIV)
IA No. 1345/2020 - CONDONATION OF DELAY IN FILING
IA No. 1346/2020 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
Date : 12-09-2023 These matters were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE HRISHIKESH ROY
HON'BLE MR. JUSTICE SANJAY KAROL
For Petitioner(s) Mr. Praveen Swarup, AOR
Mr. Praveen Swarup, Adv.
Mr. Ravi Kumar, Adv.
Mr. Vinod Kumar Mantoo, Adv.
Mr. Devesh Maurya, Adv.
Ms. Pratishtha Majumdar, Adv.
Mr. Lokendra Kumar, Adv.
Mr. Achintya Kumar Niyogi, Adv.
Mr. Manoj Kumar Rajput, Adv.
Ms. Rajeeta Raj, Adv.
For Respondent(s)
Signature Not Verified
Mr. S.K. Rout, Adv.
Dr. N. Pradeep Sharma, Adv.
Digitally signed by
Jayant Kumar Arora
Date: 2023.09.16
12:54:21 IST
Reason: Ms. Priyonkoo Anjan Gogoi, Adv.
Mr. Ganesh Singh, Adv.
Mr. Prithvi Pal, AOR
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Mr. Deepak Dhingra, Adv.
Ms. Sneh Somani, Adv.
Mr. Parijat Kishore, AOR
UPON hearing the counsel the Court made the following
O R D E R
In view of the letter circulated by the learned counsel for the petitioner seeking adjournment, the matters stand adjourned by four weeks.
[DEEPAK JOSHI] [KAMLESH RAWAT] COURT MASTER ASSISTANT REGISTRAR