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Supreme Court - Daily Orders

State (Govt. Of Nct Of Delhi) vs Chandrakant Jha on 11 February, 2019

Bench: D.Y. Chandrachud, Hemant Gupta

                                                  1

     ITEM NO.51                           COURT NO.9                  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.)              Nos.5324-5325/2016

     (Arising out of impugned final judgment and order dated 27-01-2016
     in CRLA No. 655/2013 and DR No. 3/2013 passed by the High Court of
     Delhi at New Delhi)

     STATE (GOVT. OF NCT OF DELHI)                                     Petitioner(s)

                                                 VERSUS

     CHANDRAKANT JHA                                                   Respondent(s)

     (WITH APPLN.(S) FOR EXEMPTION FROM FILING C/C OF THE IMPPUGNED
     JUDGMENT AND PERMISSION TO FILE SYNOPSIS AND LIST OF DATES)

     WITH
     SLP(Crl) No. 6351-6352/2016 (II-C)

     Diary No(s). 41043/2018 (II-C)
     (WITH APPLN.(S) FOR CONDONATION OF DELAY IN FILING ON IA 8361/2019
     AND FOR CONDONATION OF DELAY IN REFILING ON IA 8364/2019)

     Diary No(s). 43486/2018 (II-C)
     (WITH APPLN.(S) FOR FOR CONDONATION OF DELAY IN FILING ON IA
     8745/2019 AND FOR CONDONATION OF DELAY IN REFILING ON IA 8747/2019)

     Diary No(s). 45136/2018 (II-C)
     (WITH APPLN.(S) FOR CONDONATION OF DELAY IN FILING ON IA 18345/2019
     AND FOR CONDONATION OF DELAY IN REFILING ON IA 18348/2019
     FOR EXEMPTION FROM FILING O.T. ON IA 18350/2019)

     Date : 11-02-2019 These matters were called on for hearing today.

     CORAM :
                         HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
                         HON'BLE MR. JUSTICE HEMANT GUPTA

     For Petitioner(s)             Mr.   K.M. Nataraj, ASG
                                   Ms.   Rukhmini Bobde, Adv.
                                   Ms.   Uttara Babbar, Adv.
                                   Ms.   Bhavana Duhoon, Adv.
Signature Not Verified
                                   Mr.   B. V. Balaram Das, AOR
Digitally signed by
SANJAY KUMAR
Date: 2019.02.13
17:49:20 IST
Reason:                            Ms. Neha Kapoor, Adv.
                                   Mr. Milind Kumar, AOR

     For Respondent(s)             Ms. Neha Kapoor, Adv.
                                   Mr. Milind Kumar, AOR
                               2




 UPON hearing the counsel the Court made the following
                        O R D E R

Delay condoned.

We are not inclined to entertain these Special Leave Petitions under Article 136 of the Constitution of India. The Special Leave Petitions are accordingly dismissed.

Pending applications, if any, are disposed of.




 (SANJAY KUMAR-I)                          (SAROJ KUMARI GAUR)
    AR-CUM-PS                                 COURT MASTER