Supreme Court - Daily Orders
Madan Lal vs State (Nct Of Delhi) on 11 April, 2016
Bench: Jagdish Singh Khehar, C. Nagappan
ITEM NO.41 COURT NO.3 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). 9167/2013
(Arising out of impugned final judgment and order dated 30/01/2013
in CRLR No. 121/2011 passed by the High Court Of Delhi At New
Delhi)
MADAN LAL Petitioner(s)
VERSUS
STATE (NCT OF DELHI) & ORS Respondent(s)
(with appln. (s) for exemption from filing O.T.)
Date : 11/04/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON'BLE MR. JUSTICE C. NAGAPPAN
For Petitioner(s) Mr. Pankaj Sinha, Adv.
Ms. Nidhi Parashar, Adv.
Ms. Charu Ambani, Adv.
for Mr. Navin Chawla,AOR
For Respondent(s) Mrs. K. Sarada Devi,Adv.
Dr. R. R. Deshpande,Adv.
Dr. Abhishek Atrey, Adv.
Ms. Sadhna Sandhu, Adv.
for Mr. D. S. Mahra,AOR
UPON hearing the counsel the Court made the following
O R D E R
Since respondent no.3 is now represented through Mrs. K. Sarada Devi, Advocate, after getting 'No Objection Certificate' from the erstwhile counsel Mr. R.R.Deshpande, he is being discharged from representing respondent no.3.
Learned counsel for the petitioner states, that it is not essential to file any rejoinder affidavit in this case. Signature Not Verified
In view of the above, pleadings are complete. Digitally signed by PARVEEN KUMAR Date: 2016.04.13 16:26:43 IST Reason: Post for hearing after four weeks.
(Renuka Sadana) (Parveen Kumar)
Court Master AR-cum-PS