Supreme Court - Daily Orders
Raman Kumar @ Rohit @ Baba vs The State Of Delhi on 15 January, 2020
Bench: A.M. Khanwilkar, Dinesh Maheshwari
ITEM NO.9 COURT NO.7 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). 165/2020
(Arising out of impugned final judgment and order dated 06-12-2019
in BA No. 1854/2019 passed by the High Court Of Delhi At New Delhi)
RAMAN KUMAR @ ROHIT @ BABA Petitioner(s)
VERSUS
THE STATE OF DELHI Respondent(s)
(FOR ADMISSION and I.R. and IA No.4762/2020-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT )
Date : 15-01-2020 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE MR. JUSTICE DINESH MAHESHWARI
For Petitioner(s) Mr. V. Elanchezhiyan, AOR
Mr. Nasim Anwar, Adv.
Mr. Mohd. Jawaid H. Khan, Adv.
Mr. Vivek Yadav, Adv.
Mr. Rashid N. Azam, Adv.
Mr. Navjot Kumar, Adv.
Mr. Karan Khanna, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We decline to interfere in this Special Leave Petition. The Special Leave Petition is accordingly dismissed.
In view of the above, pending application(s) shall stand disposed of.
Signature Not Verified Digitally signed by CHARANJEET KAUR Date: 2020.01.18 10:36:08 IST Reason: (NEETU KHAJURIA) (VIDYA NEGI) COURT MASTER COURT MASTER