Supreme Court - Daily Orders
Jai Narain Malik vs State (Govt. Of Nct Of Delhi) on 24 August, 2015
Bench: J. Chelameswar, Abhay Manohar Sapre
ITEM NO.47 COURT NO.6 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......./2015
CRLMP No(s). 8105/2015
(Arising out of impugned final judgment and order dated 09/05/2014
in CRLAP No. 378/2003 passed by the High Court of Delhi At New
Delhi)
JAI NARAIN MALIK Petitioner(s)
VERSUS
STATE (GOVT. OF NCT OF DELHI) Respondent(s)
CRLMP. 8105/2015(with c/delay in filing SLP and office report)
Date : 24/08/2015 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) Mr. Siddharth Luthra, Sr. Adv.
Ms. Mahipal, Adv.
Dr. (Mrs.) Vipin Gupta, Adv.
For Respondent(s) Mr. P.K. Dey, Adv.
Mr. Vijay Pal Singh, Adv.
Mr. A. Naqvi, Adv.
Mr. Ansar Ahmad Chaudhary,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
The special leave petition is dismissed.
Signature Not Verified(S. K. RAKHEJA) Digitally signed by Sushil Kumar Rakheja (INDU BALA KAPUR) Date: 2015.08.24 16:56:32 IST COURT MASTER COURT MASTER Reason: