Supreme Court - Daily Orders
State (Government Of Nct Of Delhi) vs Sompal Singh on 3 July, 2017
Bench: A.K. Sikri, Ashok Bhushan
ITEM NO.16 COURT NO.7 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).
10820/2017
(ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 29-07-2016
IN CRLP NO. 321/2013 PASSED BY THE HIGH COURT OF DELHI AT NEW
DELHI)
STATE (GOVERNMENT OF NCT OF DELHI) Petitioner(s)
VERSUS
SOMPAL SINGH AND ANR. Respondent(s)
(FOR CONDONATION OF DELAY IN FILING ON IA 39292/2017)
Date : 03-07-2017 This matter were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE ASHOK BHUSHAN
For Petitioner(s) Mr. A.N.S. Nadkarni, ASG
Ms. Abha R. Sharma, Adv.
Ms. Kiran Bhardwaj, Adv.
Mr. B. Krishna Prasad, 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.
Signature Not Verified(ASHWANI KUMAR) Digitally signed by ASHWANI KUMAR Date: 2017.07.04 (MALA KUMARI SHARMA) COURT MASTER (SH) 16:02:33 IST Reason: COURT MASTER