Supreme Court - Daily Orders
State (Govt. Of Nct Of Delhi ) vs Hari Main Singh on 1 September, 2015
Bench: J. Chelameswar, Abhay Manohar Sapre
ITEM NO.18 COURT NO.6 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).
14087/2015
(Arising out of impugned final judgment and order dated 11/11/2014
in CRLLP No. 666/2014 passed by the High Court Of Delhi At New
Delhi)
STATE (GOVT. OF NCT OF DELHI ) Petitioner(s)
VERSUS
HARI MAIN SINGH Respondent(s)
(with appln. (s) for c/delay in filing slp)
Date : 01/09/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE J. CHELAMESWAR
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
For Petitioner(s) Ms. Pinky Anand,ASG
Mr. B.V. Singh,Adv.
Ms. Bharti Tyagi,Adv.
Mr. D. S. Mahra,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.
[O.P. SHARMA] [INDU BALA KAPUR] COURT MASTER COURT MASTER Signature Not Verified Digitally signed by Om Parkash Sharma Date: 2015.09.01 16:59:25 IST Reason: