Supreme Court - Daily Orders
Neerja Bhargava vs State Of Nct Delhi Thr Its Chief ... on 20 November, 2015
Bench: Madan B. Lokur, S.A. Bobde
ITEM NO.15 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).9581/2015
(Arising out of impugned final judgment and order dated 28/09/2015
in CRLMC No. 3844/2015 passed by the High Court of Delhi at New
Delhi)
NEERJA BHARGAVA Petitioner(s)
VERSUS
STATE OF NCT DELHI THR ITS CHIEF SECRETARY AND ANR.Respondent(s)
(with interim relief)
Date : 20/11/2015 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) Mr. Dhruv Mehta, Sr. Adv.
Mr. Rajesh Kumar, Adv.
Mr. Gaurav Kumar Singh, Adv.
Mr. Rakesh Chaurasiya, Adv.
for M/s Mitter & Mitter Co.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The special leave petition is dismissed.
(SANJAY KUMAR-I) (JASWINDER KAUR)
AR-CUM-PS COURT MASTER
Signature Not Verified
Digitally signed by
Sanjay Kumar
Date: 2015.11.21
13:14:57 IST
Reason: