Supreme Court - Daily Orders
State Of Nct Of Delhi vs Kaushal Dahiya on 18 July, 2014
¾ ITEM NO.17 COURT NO.12 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). 4827/2014
(Arising out of impugned final judgment and order dated 14/03/2014
in CRLP No. 301/2013 passed by the High Court Of Delhi At N.
Delhi)
STATE OF NCT OF DELHI Petitioner(s)
VERSUS
KAUSHAL DAHIYA Respondent(s)
Date : 18/07/2014 This petition was called on for hearing today.
CORAM : HON’BLE MR. JUSTICE MADAN B. LOKUR
HON’BLE MR. JUSTICE C. NAGAPPAN
For Petitioner(s) Mr. Ranjit Kumar, Adv.
Ms. Binu Tamta, Adv.
Mr. D. S. Mahra ,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The special leave petition is dismissed.
(MEENAKSHI KOHLI) (JASWINDER KAUR)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
Meenakshi Kohli
Date: 2014.07.19
06:31:41 IST
Reason: