Supreme Court - Daily Orders
Girdhar Lal Pittie vs State Of Nct Of Delhi on 4 April, 2016
Bench: J. Chelameswar, Abhay Manohar Sapre
ITEM NO.6 COURT NO.5 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). 5863/2013
(Arising out of impugned final judgment and order dated 06/05/2013
in BA No. 1567/2012 passed by the High Court Of Delhi At New Delhi)
GIRDHAR LAL PITTIE & ANR Petitioner(s)
VERSUS
STATE OF NCT OF DELHI Respondent(s)
(with office report for direction)
Date : 04/04/2016 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. Neela Gokhale, Adv.
Mr. Anvesh Verma, Adv.
Mr. Devanshu Sharma, Adv.
Ms. Kamakshi S. Mehlwal,Adv.
For Respondent(s) Mr. P.K. Dey, Adv.
Mr. W.A. Quadri, Adv.
Mr. Harish Kr. Khinchi, Adv.
Mr. D. S. Mahra,Adv.
Mr. Varinder Kumar Sharma,Adv.
UPON hearing the counsel the Court made the following
O R D E R
The amount kept in the fixed deposit be further renewed for a period of six months.
Office report is ordered accordingly.
(DEEPAK MANSUKHANI) (INDU BALA KAPUR)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
DEEPAK MANSUKHANI
Date: 2016.04.04
16:33:46 IST
Reason: