Supreme Court - Daily Orders
Nisha Sharma vs State Nct Of Delhi . on 30 March, 2015
Bench: V. Gopala Gowda, C. Nagappan
ITEM NO.19 COURT NO.9 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). 2335/2015
(Arising out of impugned final judgment and order dated 27/01/2015
in CRMM No. 2419/2013 passed by the High Court of Delhi at New
Delhi)
NISHA SHARMA & ORS. Petitioner(s)
VERSUS
STATE NCT OF DELHI & ORS. Respondent(s)
Date : 30/03/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE V. GOPALA GOWDA
HON'BLE MR. JUSTICE C. NAGAPPAN
For Petitioner(s) Ms. Nitika Sharma, Adv.
Mr. Nischal Kumar Neeraj,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioners. We are not inclined to interfere in the matter at this stage.
The special leave petition is dismissed.
(S. K. RAKHEJA) (MALA KUMARI SHARMA)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
Sushil Kumar Rakheja
Date: 2015.03.31
16:13:47 IST
Reason: