Supreme Court - Daily Orders
Umesh Singh Sehrawat vs State Of Nct Of Delhi on 28 March, 2014
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ITEM NO.10 COURT NO.9 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).2248/2014
(From the judgement and order dated 06/01/2014 in CRLMC No.61/2014, of The
HIGH COURT OF DELHI AT N. DELHI)
UMESH SINGH SEHRAWAT Petitioner(s)
VERSUS
STATE OF NCT OF DELHI Respondent(s)
Date: 28/03/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE CHANDRAMAULI KR. PRASAD
HON’BLE MR. JUSTICE PINAKI CHANDRA GHOSE
For Petitioner(s) Mr. S.S. Dahiya, Adv.
Mr. L.K. Dahiya, Adv.
Mr. Debasis Misra,Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
The special leave petition is dismissed.
| (Sanjay Kumar) Court Master| (Indu Satija) |
| |Assistant Registrar |