Supreme Court - Daily Orders
Jatinder Singh Madan @ J.S. Madan vs Union Of India on 13 July, 2015
Bench: Madan B. Lokur, S.A. Bobde
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.)...... CRLMP No(s).
10812/2015
(Arising out of impugned final judgment and order dated 27/11/2014
in CRLA No. 532/2008 passed by the High Court Of Delhi At New
Delhi)
JATINDER SINGH MADAN @ J.S. MADAN Petitioner(s)
VERSUS
UNION OF INDIA & ANR. Respondent(s)
(with appln. (s) for c/delay in filing SLP)
Date : 13/07/2015 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE S.A. BOBDE
For Petitioner(s) Ms. Sangeeta Bhyana, Adv.
Mr. Amlan Kumar Ghosh,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
The special leave petition is dismissed.
(MEENAKSHI KOHLI) (JASWINDER KAUR) COURT MASTER COURT MASTER Signature Not Verified Digitally signed by Meenakshi Kohli Date: 2015.07.13 12:23:16 IST Reason: