Supreme Court - Daily Orders
Govt Of Nct Of Delhi vs Hc Kuldeep Singh (Now Asi) on 10 February, 2014
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ITEM NO.11 COURT NO.12 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (Civil)....../2013
CC 21584/2013
(From the judgement and order dated 06/03/2013 in WP No.5212/2012 of The
HIGH COURT OF DELHI AT N. DELHI)
GOVT OF NCT OF DELHI & ORS Petitioner(s)
VERSUS
HC KULDEEP SINGH (NOW ASI) Respondent(s)
(With appln(s) for c/delay in filing SLP and office report)
Date: 10/02/2014 This Petition was called on for hearing today.
CORAM : HON’BLE MR. JUSTICE ANIL R. DAVE
HON’BLE MR. JUSTICE JAGDISH SINGH KHEHAR
For Petitioner(s) Mr. Rakesh Kumar Khanna, ASG
Ms. Saroj Bala, Adv.
for Mr. D.S. Mahra, Adv. (Not Present)
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
Delay condoned.
We find no reason to entertain this Special Leave Petition, which is, accordingly, dismissed.
|(Jayant Kumar Arora) | |(Sneh Bala Mehra) | |Sr. P.A. | |Assistant Registrar |