Supreme Court - Daily Orders
Parveen Kumar vs State Of Nct Of Delhi Ministry Of Home on 14 September, 2017
Bench: Adarsh Kumar Goel, Uday Umesh Lalit
ITEM NO.4 COURT NO.11 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
Petition(s) for Special Leave to Appeal (Crl.) No(s). 10588/2015
(Arising out of impugned final judgment and order dated 17-05-2013
in CRLA No. 1471/2010 passed by the High Court Of Delhi At New
Delhi)
PARVEEN KUMAR Petitioner(s)
VERSUS
STATE OF NCT OF DELHI MINISTRY OF HOME Respondent(s)
(FOR CONDONATION OF DELAY IN FILING - IA 19665/2015)
Date : 14-09-2017 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
HON'BLE MR. JUSTICE UDAY UMESH LALIT
For Petitioner(s) Ms. Revathy Raghavan, AOR
Mr. S. Muthu Krishnan,Adv.
Ms. Smitharani M R.,Adv.
For Respondent(s) Ms. Vibha Datta Makhija,Sr.Adv.
Ms. Prerna Kumari,Adv.
Ms. Sushma Manchanda,Adv.
Ms. Disha Vaish,Adv.
Mr. B. V. Balaram Das, AOR
UPON hearing the counsel the Court made the following
O R D E R
Heard.
Delay condoned.
We do not see any ground to interfere with the impugned order. The special leave petition is accordingly dismissed.
Pending applications, if any, shall also stand disposed of.
Signature Not Verified Digitally signed by MAHABIR SINGH Date: 2017.09.14 16:20:39 IST Reason: (MAHABIR SINGH) (PARVEEN KUMARI PASRICHA) COURT MASTER COURT MASTER