Supreme Court - Daily Orders
Nikku Singh vs U.O.I. Tr Cbn on 6 January, 2014
v
ITEM NO.25 COURT NO.11 SECTION IIA
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)... 2013
CRLMP.NO(s). 25098
(From the judgement and order dated 10/05/2013 in CRLA No.51/2012, of The
HIGH COURT OF M.P AT INDORE)
NIKKU SINGH Petitioner(s)
VERSUS
U.O.I. TR CBN Respondent(s)
(With appln(s) for c/delay in filing SLP and office report)
Date: 06/01/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE ANIL R. DAVE
HON’BLE MR. JUSTICE M.Y. EQBAL
For Petitioner(s) Mr. Vivek K. Tankha, Sr.Adv.
Mr. B.K.Satija,Adv.
Mr. D. Kumaran, Adv.
Mr. Karthikey Boodh, Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
Delay condoned.
The special leave petition is dismissed.
[Usha Bhardwaj] [Sneh Bala Mehra] A.R-cum-P.S. Assistant Registrar