Supreme Court - Daily Orders
Naina Gupta @ Kirti Sharma vs Union Of India on 27 April, 2018
Bench: S.A. Bobde, L. Nageswara Rao
ITEM NO.41 COURT NO.6 SECTION II-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition for Special Leave to Appeal (Crl.) No. 3403/2018
(Arising out of impugned final judgment and order dated
29-11-2017 in CRWP No. 4220/2016 passed by the High Court Of
Judicature At Bombay)
NAINA GUPTA @ KIRTI SHARMA Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(With appln.(s) for exemption from filing O.T.)
Date : 27-04-2018 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S.A. BOBDE
HON'BLE MR. JUSTICE L. NAGESWARA RAO
For Petitioner(s) Mr. Tarunvir Singh Khehar, Adv.
Mr. Arvind Kumar Sharma, AOR
Mr. Adhiraj Choudhary, Adv.
For Respondent(s) Mr. Prashant M., Adv.
Mr. T.V.S. Raghavendra Sreyas, AOR
Mrs. Gayatri Gulati Sreyas, Adv.
UPON hearing the counsel the Court made the following
O R D E R
We see no ground to entertain this petition. Accordingly, the special leave petition is dismissed Consequently, pending application stands disposed of.
[ Charanjeet Kaur ] [ Indu Kumari Pokhriyal ] A.R.-cum-P.S. Asstt. Registrar Signature Not Verified Digitally signed by CHARANJEET KAUR Date: 2018.04.27 17:17:33 IST Reason: