Supreme Court - Daily Orders
Inal Yadav @ Shyam Sunder vs State Of Nct Of Delhi on 17 November, 2014
Bench: Madan B. Lokur, R. Banumathi
ITEM NO.36 COURT NO.10 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). 5815/2014
(Arising out of impugned final judgment and order dated 17/12/2013
in CRA No. 824/2010 passed by the High Court Of Delhi At N. Delhi)
INAL YADAV @ SHYAM SUNDER Petitioner(s)
VERSUS
STATE OF NCT OF DELHI Respondent(s)
(with appln. (s) for bail and c/delay in filing SLP and exemption
from filing O.T. and office report)
Date : 17/11/2014 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MRS. JUSTICE R. BANUMATHI
For Petitioner(s) Mr. Krishan Kumar, Adv.
Ms. Sunita Arora, Adv.
Dr. (Mrs. ) Vipin Gupta,Adv.
For Respondent(s) Mr. S.A. Siddiqui, Adv.
Ms. Madhvi Diwan, Adv.
Ms. Sunita Sharma, Adv.
Mr. S.S. Rawat, Adv.
Mr. S.K. Mishra, Adv.
Mr. D. S. Mahra,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Leave granted.
(MEENAKSHI KOHLI) (JASWINDER KAUR) COURT MASTER COURT MASTER Signature Not Verified Digitally signed by Meenakshi Kohli Date: 2014.11.17 11:57:05 IST Reason: