Supreme Court - Daily Orders
Pradeep Agarwal vs State Govt. Of Nct Of Delhi on 25 January, 2019
Bench: D.Y. Chandrachud, Hemant Gupta
ITEM NO.37 COURT NO.12 SECTION II-C
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). 557/2019
(Arising out of impugned final judgment and order dated 04-12-2018
in WPCRL No. 1790/2017 passed by the High Court Of Delhi at New
Delhi)
PRADEEP AGARWAL Petitioner(s)
VERSUS
STATE GOVT. OF NCT OF DELHI & ANR. Respondent(s)
(FOR ADMISSION and I.R.)
Date : 25-01-2019 This petition was called on for hearing today.
CORAM :
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
HON'BLE MR. JUSTICE HEMANT GUPTA
For Petitioner(s)
Mr. Shekhar Naphade, Sr. Adv.
Mr. Hrishikesh Baruah, AOR
Mr. Siddhant Kaushik, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We are not inclined to entertain this petition under Article 136 of the Constitution of India.
The special leave petition is, accordingly, dismissed. Pending application(s), if any, shall stand disposed of.
(MANISH SETHI) (SAROJ KUMARI GAUR)
COURT MASTER (SH) BRANCH OFFICER
Signature Not Verified
Digitally signed by
MANISH SETHI
Date: 2019.01.29
18:04:49 IST
Reason: