Supreme Court - Daily Orders
Atul Kumar vs State (Govt Of Nct Of Delhi) on 18 July, 2017
Bench: Adarsh Kumar Goel, Uday Umesh Lalit
ITEM NO.10 COURT NO.11 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
Petition(s) for Special Leave to Appeal (Crl.) No(s). 4451/2017
(Arising out of impugned final judgment and order dated 23-05-2017
in CRLMC No. 177/2016 passed by the High Court Of Delhi At New
Delhi)
ATUL KUMAR Petitioner(s)
VERSUS
STATE (GOVT OF NCT OF DELHI) & ORS. Respondent(s)
(FOR EXEMPTION FROM FILING O.T. - IA 44668/2017, FOR EXEMPTION FROM
FILING C/C OF THE IMPUGNED JUDGMENT – IA 44670/2017)
Date : 18-07-2017 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
HON'BLE MR. JUSTICE UDAY UMESH LALIT
For Petitioner(s) Mr. Mohit Mathur,Sr.Adv.
Mr. Manoj Pant,Adv.
Mr. Somesh Chandra Jha, AOR
For Respondent(s) Mr. Pardeep Gupta,Adv.
Mr. Parinav Gupta,Adv.
Ms. Mansi Gupta,Adv.
Mr. Sanjay Chakrabarty,Adv.
Dr. (Mrs.) Vipin Gupta, AOR
UPON hearing the counsel the Court made the following
O R D E R
Heard.
We do not see any ground to interfere with the impugned order. The special leave petition is accordingly dismissed.
The petitioner may surrender within two weeks from today. The trial may be expedited and concluded as far as possible within six months from today.
Pending applications, if any, shall also stand disposed of.
Signature Not Verified Digitally signed by MAHABIR SINGH Date: 2017.07.19 (MAHABIR SINGH) 18:26:45 IST Reason: (VEENA KHERA) COURT MASTER ASSISTANT REGISTRAR