Supreme Court - Daily Orders
The State Of Nct Of Delhi vs Manjeet Singh @ Pauwa on 30 August, 2019
Bench: N.V. Ramana, Indira Banerjee, Ajay Rastogi
ITEM NO.32 COURT NO.3 SECTION II-C
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CRIMINAL) ………….Diary No(s). 26400/2019
(Arising out of impugned final judgment and order dated 16-07-2018
in CRLA No.42/2018 passed by the High Court of Delhi at New Delhi)
THE STATE OF NCT OF DELHI Petitioner(s)
VERSUS
MANJEET SINGH @ PAUWA Respondent(s)
(FOR ADMISSION and I.R. and IA No.127897/2019-CONDONATION OF DELAY
IN FILING and IA No.127899/2019-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT and IA No.127898/2019-EXEMPTION FROM FILING O.T.)
Date : 30-08-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE N.V. RAMANA
HON'BLE MS. JUSTICE INDIRA BANERJEE
HON'BLE MR. JUSTICE AJAY RASTOGI
For Petitioner(s) Ms.Pinky Anand, ASG
Mr.Bijan Ghosh, Adv.
Mr.Puneet Taneja, Adv.
Mr.Sandeep Kr.Mahapatra, Adv.
Mr.Vikas Bansal, Adv.
Mr. B. V. Balaram Das, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned Additional Solicitor General appearing on behalf of the petitioner.
Delay condoned.
The special leave petition is dismissed.
As a sequel to the above, pending interlocutory Signature Not Verified applications also stand disposed of.
Digitally signed by SATISH KUMAR YADAV Date: 2019.08.31 12:26:33 IST Reason:(SATISH KUMAR YADAV) (RAJ RANI NEGI) AR-CUM-PS ASSISTANT REGISTRAR