Supreme Court - Daily Orders
B. Sriram And Ors ` vs Govt. Of Nct Of Delhi on 7 August, 2015
Bench: J. Chelameswar, Abhay Manohar Sapre
ITEM NO.23 COURT NO.6 SECTION II
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 (Crl.) No(s). 6199/2015
(Arising out of impugned final judgment and order dated 21/07/2015
in CRLM No. 450/2013 passed by the High Court Of Delhi At New
Delhi)
B. SRIRAM AND ORS ` Petitioner(s)
VERSUS
GOVT. OF NCT OF DELHI AND ANR. Respondent(s)
Date : 07/08/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE J. CHELAMESWAR
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
For Petitioner(s) Mr. Vikas Singh, Sr. Adv.
Mr. Anil Kumar Sangal,Adv.
Mr. Siddharth Sangal, Adv.
Mr. D.P. Mohanty, Adv.
For Respondent(s)
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. The special leave petition is dismissed. Having regard to the facts and circumstances of the case, we deem it appropriate to request the High Court to consider the petitioners' case and pass appropriate order in accordance with law expeditiously preferably within a period of four weeks.
(DEEPAK MANSUKHANI) (INDU BALA KAPUR)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
Deepak Mansukhani
Date: 2015.08.07
17:37:40 IST
Reason: