Supreme Court - Daily Orders
Sudhir Chaudhary Etc. Etc. vs State (Nct Of Delhi) on 13 October, 2015
Bench: T.S. Thakur, Kurian Joseph
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ITEM NO.11 COURT NO.2 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(s).3009-3010/2015
(Arising out of impugned final judgment and order dated 11/02/2015
in CRLMC No. 3904/2014,11/02/2015 in CRLMC No. 3912/2014 passed by
the High Court Of Delhi At New Delhi)
SUDHIR CHAUDHARY ETC. ETC. Petitioner(s)
VERSUS
STATE (NCT OF DELHI) Respondent(s)
Date : 13/10/2015 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE T.S. THAKUR
HON'BLE MR. JUSTICE KURIAN JOSEPH
For Petitioner(s) Mr. F.S. Nariman, Sr. Adv.
Mr. Aman Lekhi, Sr. Adv.
Mr. Shekhar Naphare, Sr. Adv.
Mr. Vijay Aggarwal, Adv.
Mr. Anurag Chawla, Adv.
Mr. Mudit Jain, Adv.
Ms. Kanika Singh, Adv.
Ms. Heena Khan, Adv.
Mr. Ashul Agarwal, Adv.
Mr. Subhash Sharma, Adv.
Mr. Sarvesh Singh Baghel,Adv.
For Respondent(s)
Mr. K.V. Vishwanathan, Sr. Adv.
Mr. Arun Bhardwaj, sr. Adv.
Mr. Rajeev Goyal, Adv.
Mr. Abhimanyu Bhandari, Adv.
Mr. Saurabh Ajay Gupta, Adv.
Mr. Gurpreet S. Parwanda, Adv.
Mr. S. Gurukrishna Kumar, Sr. Adv.
Mr. Anil Hooda, Adv.
Mr. Prashant Kumar, Adv.
Signature Not Verified
Mr. Ankit Gupta, Adv.
Ms. Sneha, Adv.
Digitally signed by
ASHOK RAJ SINGH
Date: 2015.10.29
14:08:26 IST
Reason: Mr. Zaid Ali, Adv.
Mr. S.Wasim A. Quadri, Adv.
Mr. D. S. Mahra,Adv.
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UPON hearing the counsel the Court made the following
O R D E R
Heard in part.
List for further arguments on 3rd November, 2015.
(Ashok Raj Singh) (Veena Khera) Court Master Court Master