Supreme Court - Daily Orders
Himanshu Bhalla vs State Throug Govt. Of Nct Of Delhi on 20 January, 2017
Bench: Pinaki Chandra Ghose, Rohinton Fali Nariman
ITEM NO.24 COURT NO.6 SECTION IIC
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). 319/2017
(Arising out of impugned final judgment and order dated 05/10/2016
in CRLMC No. 3678/2016 passed by the High Court of Delhi at New
Delhi)
HIMANSHU BHALLA Petitioner(s)
VERSUS
STATE THROUG GOVT. OF NCT OF DELHI AND ORS Respondent(s)
(With appln.(s) for exemption from filing c/c of the impugned
Judgment and office report)
Date: 20/01/2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE PINAKI CHANDRA GHOSE
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Petitioner(s)
Ms. Aishwarya Bhati, AOR
Ms. Ritu Apurva, Adv.
Mr. Dillip Kr. Nayak, Adv.
Mr. T. Gopal, Adv.
Ms. Nishtha Khurana, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard the learned counsel appearing for the petitioner and perused the Office Report.
The Special Leave Petition is dismissed.
Consequent upon the dismissal of the Special Leave Petition, pending application filed in the matter is also disposed of.
Signature Not Verified (VISHAL ANAND) (SAROJ KUMARI GAUR) Digitally signed by VISHAL ANAND Date: 2017.01.21 COURT MASTER COURT MASTER 11:29:42 IST Reason: