Supreme Court - Daily Orders
Yogesh Kumar @ Bunty vs State (Govt Of Nct Of Delhi) on 9 May, 2016
Bench: V. Gopala Gowda, Arun Mishra
ITEM NO.32 COURT NO.9 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).
8038/2016
(Arising out of impugned final judgment and order dated 30/04/2014
in CRLAP No. 580/2010 passed by the High Court of Delhi at New
Delhi)
YOGESH KUMAR @ BUNTY Petitioner(s)
VERSUS
STATE (GOVT OF NCT OF DELHI) Respondent(s)
(With appln. (s) for c/delay in filing SLP and c/delay in refiling
SLP)
Date : 09/05/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE V. GOPALA GOWDA
HON'BLE MR. JUSTICE ARUN MISHRA
For Petitioner(s) Mr. Rohit Minocha, Adv.
Ms. Chaitanya Sahoo, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard.
Delay condoned. No ground for interference is made out to exercise our jurisdiction under Article 136 of the Constitution of India.
The special leave petition is dismissed accordingly. Pending application(s), if any, stands disposed of.
Signature Not Verified Digitally signed by SUSHIL KUMAR (S. K. RAKHEJA) (MALA KUMARI SHARMA) RAKHEJA Date: 2016.05.09 16:25:03 IST Reason: COURT MASTER COURT MASTER