Supreme Court - Daily Orders
Aman Bhatia vs State(Gnct Of Delhi) on 26 September, 2014
Author: A.K. Sikri
Bench: A.K. Sikri
ITEM NO.31 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.)...... CRLMP No(s).
19591/2014
(Arising out of impugned final judgment and order dated 12/09/2014
in CRLA No. 348/2013 passed by the High Court Of Delhi At N. Delhi)
AMAN BHATIA Petitioner(s)
VERSUS
STATE (GNCT OF DELHI) Respondent(s)
(For exemption from surrendering and office report)
Date : 26/09/2014 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.K. SIKRI
[IN CHAMBER]
For Petitioner(s) Mr. S.K. Rungta,Sr.Adv.
Mr. Prashant Singh,Adv.
Mr. Rameshwar Prasad Goyal,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Application for exemption from surrendering is dismissed. Mr. S.K. Rungta, learned senior counsel prays six weeks time for surrendering, which is allowed.
On furnishing the proof of surrendering, the matter be listed before the appropriate Bench.
[O.P. SHARMA] [INDU BALA KAPUR] COURT MASTER Signature Not Verified COURT MASTER Digitally signed by Om Parkash Sharma Date: 2014.09.27 15:13:14 IST Reason: