Supreme Court - Daily Orders
Vipul Gupta vs State (Nct Of Delhi) . on 9 May, 2014
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ITEM NO.32 COURT NO.5 SECTION XIV
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 (Civil)....../2014
CC 7447-7448/2014
(From the judgement and order dated 14/06/2012 in W.P.(C)
No.3470/2012 and W.P.(C) No.3471/2012 of The HIGH COURT OF DELHI AT
N. DELHI)
VIPUL GUPTA Petitioner(s)
VERSUS
STATE (NCT OF DELHI) & ORS. Respondent(s)
(With appln(s) for c/delay in filing SLP)
WITH SLP(C) NOs. 12318-12319 of 2014
(With prayer for interim relief and office report)
Date: 09/05/2014 These Petitions were called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE CHANDRAMAULI KR. PRASAD
HON’BLE MR. JUSTICE PINAKI CHANDRA GHOSE
For Petitioner(s) Mr. Mukul Rohatgi, Sr. Adv.
Mr. Gaurav Goel, Adv.
Ms. Radhika Gautam, Adv.
Mr. Mahesh Agarwal, Adv.
Mr. Rishi Agrawala, Adv.
Mr. E.C. Agrawala,Adv.
Ms. Parul Shukla, Adv.
For Respondent(s) Mr. R.F. Nariman, Sr. Adv.
Mr. Ranjit Kumar, Sr. Adv.
Mr. Ashok Kumar Sharma, Adv.
Ms. Bina Gupta, Adv.
Mr. Ranjit Rant, Adv.
Mr. Rajeev Dhavan, Sr. Adv.
Mr. Aman Lekhi, Sr. Adv.
Ms. Rakhi Ray, Adv.
Ms. Bina Gupta, Adv.
Mr. Anuj Dhir, Adv.
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UPON hearing counsel the Court made the following
O R D E R
S.L.P.(C) No....../2014 [CC No. 7447-7448/2014]:
The special leave petitions are dismissed both on the ground of delay and merits.
S.L.P.(C) Nos 12318-12319/2014:
The special leave petitions are dismissed.
(S.K. Rakheja) (Indu Satija) Court Master Assistant Registrar