Supreme Court - Daily Orders
Ram Karan Pathak vs State (Nct) Of Delhi on 4 March, 2016
Bench: Ranjan Gogoi, Prafulla C. Pant
ITEM NO.29 COURT NO.7 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).
3654/2016
(ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 01/05/2015
IN CRLA NO. 155/2008 PASSED BY THE HIGH COURT OF DELHI AT NEW
DELHI)
RAM KARAN PATHAK PETITIONER(S)
VERSUS
STATE (NCT) OF DELHI RESPONDENT(S)
(WITH APPLN. (S) FOR C/DELAY IN FILING SLP AND C/DELAY IN REFILING
SLP)
Date : 04/03/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE PRAFULLA C. PANT
For Petitioner(s) Mr. Joginder Tuli, Adv.
Ms. Joshini Tuli, Adv.
Mr. Harish Pant, Adv.
Mr. Anis Ahmed Khan, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard the learned counsel for the petitioner and perused the relevant material.
Delay condoned.
Issue notice only on the quantum of sentence.
[VINOD LAKHINA] [ASHA SONI]
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
VINOD LAKHINA
Date: 2016.03.04
17:11:55 IST
Reason: