Supreme Court - Daily Orders
Dr. Mitu Khurana vs State (Nct Of Delhi) on 2 May, 2016
Bench: Jagdish Singh Khehar, C. Nagappan
ITEM NO.29 COURT NO.3 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.)...... CRLMP No(s).
7533/2016
(Arising out of impugned final judgment and order dated 29/07/2015
in CRLMA No. 10716/2015 in CRMC No. 2999/2015 passed by the High
Court Of Delhi At New Delhi)
DR. MITU KHURANA Petitioner(s)
VERSUS
STATE (NCT OF DELHI) AND ANR Respondent(s)
(with appln. (s) for c/delay in filing SLP and c/delay in refiling
SLP and office report)
Date : 02/05/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON'BLE MR. JUSTICE C. NAGAPPAN
For Petitioner(s) Mr. Gagan Gupta,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner. Delay condoned.
No ground to interfere with the impugned order is made out, in exercise of our jurisdiction under Article 136 of the Constitution of India.
The special leave petition is accordingly dismissed. (Renuka Sadana) Signature Not Verified (Parveen Kumar) Court Master Digitally signed by PARVEEN KUMAR Date: 2016.05.02 AR-cum-PS 17:18:10 IST Reason: