Supreme Court - Daily Orders
Jitender Kumar Chopra vs State (Govt Of Nct Of Delhi) on 20 September, 2016
Bench: Arun Mishra, Uday Umesh Lalit
ITEM NO.23 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.) No(s). 6936/2016
(Arising out of impugned final judgment and order dated 29/08/2016
in BA No. 1762/2016 passed by the High Court Of Delhi At New Delhi)
JITENDER KUMAR CHOPRA Petitioner(s)
VERSUS
STATE (GOVT OF NCT OF DELHI) Respondent(s)
(with appln. (s) for exemption from filing c/c of the impugned
judgment and permission to place addl. documents on record)
Date : 20/09/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ARUN MISHRA
HON'BLE MR. JUSTICE UDAY UMESH LALIT
For Petitioner(s) Mr. Sidharth Luthra, Sr. Adv.
Mr. Aditya Verma,Adv.
Ms. S. Lakshmi, Adv.
Mr. Anoopam Prasad, Adv.
For Respondent(s) Mr. Neeraj Jain, Sr. Adv.
Mr. Arvind Nayar, Adv.
Mr. Tanveer Ahmad, Adv.
Mr. Devesh Kumar Tripathi, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Special Leave Petition is dismissed. Observations made in the Impugned order will not be treated on reflection of merits of the case.
Interlocutory Applications, if any, shall stand disposed of.
Signature Not Verified Digitally signed by NEELAM GULATI Date: 2016.09.22 14:20:35 IST Reason:(NEELAM GULATI) (RENUKA SADANA) COURT MASTER ASSISTANT REGISTRAR