Supreme Court - Daily Orders
Gnct Of Delhi vs Jitender Kumar on 3 July, 2014
 ITEM NO.12 COURT NO.8 SECTION XIV
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 (C)......CC No(s).
8237/2014
(Arising out of impugned final judgment and order dated
03/09/2013 in WP(C) 5534/2013 passed by the High Court Of Delhi
At N. Delhi)
GNCT OF DELHI & ANR. Petitioner(s)
VERSUS
JITENDER KUMAR Respondent(s)
(with appln. (s) for c/delay in filing SLP)
Date : 03/07/2014 This petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON’BLE MR. JUSTICE R. K. AGRAWAL
For Petitioner(s) Mr. P.S. Patwalia, ASG
Ms. Sunita Sharma, Adv.
Ms. Charul Sarin, Adv.
Mr. Veera Angrish, Adv.
For Mr. D.S. Mahra,AOR(NP)
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioners.
Delay condoned.
No ground for interference is made out in exercise of our jurisdiction under Article 136 of the Constitution of India.
The special leave petition is dismissed.
Signature Not Verified Digitally signed by Parveen Kumar Chawla Date: 2014.07.03 16:28:51 IST Reason:(Parveen Kr. Chawla) (Phoolan Wati Arora) Court Master Assistant Registrar