Supreme Court - Daily Orders
State (Govt.Of N.C.T.Of Delhi) vs Pankaj Choudhary on 31 January, 2019
Bench: R. Banumathi, R. Subhash Reddy
ITEM NO.7 COURT NO.8 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
M.A. No.3068 of 2018 in Crl.Appeal No.2299/2009
STATE (GOVT.OF N.C.T.OF DELHI) Petitioner(s)
VERSUS
PANKAJ CHOUDHARY & ORS. Respondent(s)
(FOR ADMISSION and IA No.163533/2018-EXTENSION OF TIME FROM
SURRENDERING)
Date : 31-01-2019 This matter was called on for hearing today.
CORAM :
HON'BLE MRS. JUSTICE R. BANUMATHI
HON'BLE MR. JUSTICE R. SUBHASH REDDY
For Petitioner(s) Ms. Pinky Anand,ASG
Ms. Kiran Suri,Sr.Adv.
Mr. P.K. Dey,Adv.
Mr. Bhuvan Mishra,Adv.
Mr. B. V. Balaram Das, AOR
For Respondent(s) Mr. Binay K. Das,AOR.
(Applicant) Ms. Priyanka Das,Adv.
Mr. Praveen Chaturvedi, AOR
UPON hearing the counsel the Court made the following
O R D E R
We do not find any ground for further extension of time from surrendering to the respondents in compliance of the Judgment of this Court dated 30th October, 2018 in Crl.Appeal NO(s).2299/2009 and 2298/2009.
Application (M.A. No.3068 of 2018) is accordingly dismissed. Pending applications, if any, shall also stand disposed of.
Signature Not Verified Digitally signed by MAHABIR SINGH Date: 2019.01.31 (MAHABIR SINGH) 16:34:48 IST Reason: (PARVEEN KUMARI PASRICHA) COURT MASTER BRANCH OFFICER