Supreme Court - Daily Orders
Arvind Kejriwal vs Arun Jaitley . on 22 November, 2016
Bench: Pinaki Chandra Ghose, Uday Umesh Lalit
ITEM NO.34 COURT NO.7 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). 8666/2016
(Arising out of impugned final judgment and order dated 19/10/2016
in CRLMC No. 2417/2016 passed by the High Court of Delhi at New
Delhi)
ARVIND KEJRIWAL Petitioner(s)
VERSUS
ARUN JAITLEY AND ORS. Respondent(s)
(with appln. (s) for exemption from filing c/c of the impugned
judgment and interim relief and office report)
Date : 22/11/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE PINAKI CHANDRA GHOSE
HON'BLE MR. JUSTICE UDAY UMESH LALIT
For Petitioner(s) Mr. Ram Jethmalani, Sr. Adv.
Mr. Shadan Farasat,Adv.
Mr. Ashwath Sitaraman, Adv.
Mr. Vibhor Jain, Adv.
For Respondent(s) Mr. Mukul Rohatgi, Sr. Adv.
Mr. Siddharth Luthra, Sr. Adv.
Mr. Manick Dogra, Adv.
Mr. Manoj Taneja, Adv.
Mr. P. V. Yogeswaran,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Heard Mr. Ram Jethmalani, learned senior counsel appearing for the petitioner at considerable length.
We do not find any reason to interfere with the impugned order.
The special leave petition is, accordingly, dismissed.
Consequent upon dismissal of the special leave
Signature Not Verified
Digitally signed by petition, pending applications shall stand disposed of.
RAJNI MUKHI
Date: 2016.11.22
15:40:49 IST
Reason:
(RAJNI MUKHI) (TAPAN KR. CHAKRABORTY)
Sr. P.A. COURT MASTER