Supreme Court - Daily Orders
Sanjay Bhandari vs Govt. Of Nct Of Delhi on 13 December, 2022
Bench: K.M. Joseph, B.V. Nagarathna
ITEM NO.37 COURT NO.4 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
SPECIAL LEAVE PETITION (CRIMINAL) Diary No(s). 31558/2022
(Arising out of impugned final judgment and order dated 08-09-2022
in BA No. 2394/2022 08-09-2022 in BA No. 2396/2022 passed by the
High Court Of Delhi At New Delhi)
SANJAY BHANDARI PETITIONER(S)
VERSUS
GOVT. OF NCT OF DELHI & ANR. RESPONDENT(S)
(FOR ADMISSION and I.R. and IA No.187574/2022-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.187573/2022-PERMISSION TO
FILE PETITION (SLP/TP/WP/..) and IA No.187572/2022-CONDONATION OF
DELAY IN REFILING / CURING THE DEFECTS )
Date : 13-12-2022 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE K.M. JOSEPH
HON'BLE MRS. JUSTICE B.V. NAGARATHNA
For Petitioner(s) Mr. Saurabh Soni, Adv.
Mr. Akshay Girish Ringe, AOR
Mr. Manoj L., Adv.
Mr. Sanjeet Kumar Thakur, Adv.
Ms. Mannat Singh, Adv.
Ms. Manav Bhalla, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Application seeking permission to file the special leave petition is allowed.
Delay condoned.
The special leave petitions are dismissed.
Signature Not VerifiedPending application(s), if any, stand disposed of.
Digitally signed by Jagdish Kumar Date: 2022.12.14 18:10:50 IST Reason:(JAGDISH KUMAR) (RENU KAPOOR) COURT MASTER (SH) ASSISTANT REGISTRAR