Supreme Court - Daily Orders
Parmod Kumar Mittal vs State (Govt. Of Nct Of Delhi) . on 28 February, 2014
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ITEM NO.29 COURT NO.3 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)... 2014
CRLMP.NO(s). 4088
(From the judgement and order dated 13/08/2013 in WPCRL No.724/2013, of
The HIGH COURT OF DELHI AT N. DELHI)
PARMOD KUMAR MITTAL Petitioner(s)
VERSUS
STATE (GOVT. OF NCT OF DELHI) & ORS. Respondent(s)
(With appln(s) for c/delay in filing SLP,c/delay in refiling SLP)
Date: 28/02/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE H.L. DATTU
HON’BLE MR. JUSTICE S.A. BOBDE
For Petitioner(s) Mr. R.P. Kaushik, Adv.
Mr. Om Prakash Mishra, Adv.
Mr. K.B. Singh, Adv.
Mr. Ghan Shyam Vasisht,Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
Delay condoned.
Dismissed.
| [ Charanjeet Kaur ] | | [ Vinod Kulvi ] | |Court Master | |Asstt. Registrar |