Supreme Court - Daily Orders
Nct Of Delhi vs Rabia @ Mamta on 12 April, 2016
Bench: Dipak Misra, Shiva Kirti Singh
SLP(Crl.) 282/2016
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ITEM NO.4 COURT NO.4 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.) No.282/2016
(Arising out of impugned final judgment and order dated 03/12/2015
in WPCRL No. 2349/2015 passed by the High Court of Delhi at New
Delhi)
NCT OF DELHI AND ORS. Petitioner(s)
VERSUS
RABIA @ MAMTA AND ORS Respondent(s)
(With appln. (s) for exemption from filing O.T.)
WITH S.L.P.(Crl) No.813/2016
(With (With appln.(s) for permission to place addl. documents on
record and appln.(s) for exemption from filing c/c of the impugned
judgment and interim relief and office report)
Date: 12/04/2016 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE DIPAK MISRA
HON'BLE MR. JUSTICE SHIVA KIRTI SINGH
For Petitioner(s) Mr. Maninder Singh, ASG
Mr. Abhishek Atrey, Adv.
Mr. P.K. Dey, Adv.
Mr. Nalin Kohli, Adv.
Mr. R. Bala, Adv.
Mr. D. S. Mahra, AOR
For Respondent(s) Dr. Rajiv Dhawan, Sr. Adv.
Mr. Chirag M. Shroff, Adv.
Ms. Richa Kapoor, Adv.
Mr. Debashish R., Adv.
Signature Not Verified Mr. Ashwin Reddy, Adv.
Digitally signed by
GULSHAN KUMAR
ARORA
Mr. Colin Gonsalves, Sr. Adv.
Date: 2016.04.12
16:51:20 IST
Reason:
Mr. Moses Raj, Adv.
Mr. Satya Mitra, AOR
SLP(Crl.) 282/2016
2
UPON hearing the counsel the Court made the following
O R D E R
We had, vide order dated 22nd February, 2016, requested the High Court to finalize the matter with regard to the interpretation of Article 239AA by the end of March, 2016. We have been told that a batch of matters is being heard together and it will take some time. Be that as it may, we would request the High Court of Delhi to finalize the matters by end of July, 2016.
Let the matters be listed on 16th August, 2016.
Needless to say, the parties shall complete the pleadings by the next date of hearing of this case.
The interim order passed on the earlier occasion shall continue till the next date of hearing.
(Chetan Kumar) (H.S. Parasher)
Court Master Court Master