Supreme Court - Daily Orders
Satnam Singh @ Satte vs State Nct Of Delhi . on 6 July, 2015
SLP(CRL) No. 4672 of 2015ETC.
ITEM NO.20 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 for Special Leave to Appeal (Crl.) No. 4672/2015
(Arising out of impugned final judgment and order dated 15/05/2015
in CRLRP No. 162/2014 passed by the High Court of Delhi at New
Delhi)
SATNAM SINGH @ SATTE & ORS. Petitioner(s)
VERSUS
STATE NCT OF DELHI AND ORS. Respondent(s)
(With application for exemption from filing certified copy of the
impugned judgment and permission to file additional documents and
prayer for interim relief and office report)
WITH
SLP(Crl) No. 4674/2015
[BHUPINDER SINGH BISHT AND ORS. V. STATE OF DELHI NCR AND ORS.]
(With application for permission to file additional documents and
application for exemption from filing certified copy of the
impugned judgment and prayer for interim relief and Office Report)
SLP(Crl) No. 4685-4686/2015
[NARENDER KUMAR AHLAWAT V. STATE NCT OF DELHI AND ORS. ETC.]
(With application for exemption from filing certified copy of the
impugned judgment and prayer for interim relief and Office Report)
SLP(Crl) No. 4689/2015
[SACHIN TYAGI (PRESENTLY IN JUDICIAL CUSTODY) V. STATE OF DELHI
NCR & ORS.]
(With application for exemption from filing certified copy of the
impugned judgment and prayer for interim relief and Office Report)
SLP(Crl) No. 4700/2015
[SUKHDEV SINGH NAMDHARI V. STATE OF DELHI NCR AND ORS.]
(With application for exemption from filing certified copy of the
impugned judgment and prayer for interim relief and Office Report)
Date : 06/07/2015 This petition was called on for hearing today.
Signature Not Verified
CORAM :
Digitally signed by
Kalyani Gupta
Date: 2015.07.07
17:15:10 IST
Reason: HON'BLE MR. JUSTICE FAKKIR MOHAMED IBRAHIM KALIFULLA
HON'BLE MR. JUSTICE UDAY UMESH LALIT
PAGE NO. 1 OF 2
SLP(CRL) No. 4672 of 2015ETC.
For Petitioner(s) Mr. kapil Sibal, Sr. Adv.
In SLP 4672 Mr. Vivek Tankha, Sr. Adv.
Mr. Ankur Saigal, Adv.
Mr. Manu Sharma, Adv.
Ms. Shally Bhasin, A.O.R.
in SLP 4674 Mr. Vivek Tankha, Sr. Adv.
Mr. Ankur Saigal, Adv.
Mr. Abhinav Agrawal, Adv.
Mr. Mahesh Agarwal, Adv.
Mr. Rishi Agrawala, Adv.
Mr. E. C. Agrawala, A.O.R.
in SLP 4685-86 Mr. Vivek Tankha, Sr. Adv.
Mr. Arun Tankha, Adv.
Mr. R.N. Karanjawala, Adv.
Mr. Sandeep Kapur, Adv.
Mr. Ravi Sharma, Adv.
Ms. Niharika Karanjawala, Adv.
Ms. Apoorva Pandey, Adv.
Mr. Mayank Dutta, Adv.
Ms. Manik Karanjawala, Adv.
For M/s. Karanjawala & Co., Advs.
In SLP 4689 Mr. Salman Khurshid, Sr. Adv.
Mr. Prashant Kumar, Adv
in SLP 4700 Mr. K.V. Vishwanathan, Sr. Adv.
Mr. Prashant Kumar, A.O.R.
Mr. Joseph Pookkatt, Adv,
Mr. Shikhar Sareen, Adv.
For M/s. AP & J Chambers, Advs.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
We find no infirmity in the orders impugned herein. The Special Leave Petitions are dismissed.
[KALYANI GUPTA] [SHARDA KAPOOR]
COURT MASTER COURT MASTER
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