Supreme Court - Daily Orders
Narendar Kumar @ Vicky vs State Of Nct Of Delhi on 4 August, 2017
Bench: A.K. Sikri, Ashok Bhushan
ITEM NO.18 COURT NO.6 SECTION
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.)....Diary No(s).
21089/2017
(Arising out of impugned final judgment and order dated 07-02-2013
in CRLA No. 526/2012 passed by the High Court Of Delhi At New
Delhi)
NARINDAR KUMAR @ VICKY Petitioner(s)
VERSUS
STATE OF NCT OF DELHI Respondent(s)
( IA No.63305/2017-CONDONATION OF DELAY IN FILING)
Date : 04-08-2017 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE ASHOK BHUSHAN
For Petitioner(s) Mr. Ajit Sharma, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
The Special Leave Petition is dismissed.
Pending application(s), if any, stands disposed of accordingly.
(ASHWANI KUMAR) (MALA KUMARI SHARMA) COURT MASTER COURT MASTER Signature Not Verified Digitally signed by NEELAM GULATI Date: 2017.08.05 10:58:58 IST Reason: