Inder Preet Singh vs State Nct Of Delhi on 4 May, 2016

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Inder Preet Singh vs State Nct Of Delhi on 4 May, 2016

Bench: N.V. Ramana

                                                                1


     ITEM NO.7                                    COURT NO.13                           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.)...... CRLMP                                         No(s).
     5858-5859/2016

     (Arising out of impugned final judgment and order dated 21/03/2016
     in CRLMC No. 1922/2012 and order dated 15/03/2016 in CRLMC No.
     1922/2012 passed by the High Court of Delhi at New Delhi)

     INDER PREET SINGH AND ANR.                                                            Petitioner(s)

                                                               VERSUS
     STATE NCT OF DELHI                                                                    Respondent(s)

     CRL.MP. 7693-7694/2016, 7695-7696/2016(For seeking permission to
     amend the special leave petition and appln. seeking direction to
     list for the hearing SLP without surrendering with supporting
     affidavit)
     Date : 04/05/2016 These applications were called on for hearing
     today.

     CORAM :               HON'BLE MR. JUSTICE N.V. RAMANA
                                             [IN CHAMBERS]

     For Petitioner(s)                      Mr.    Harvinder Chowdhary,Adv.
                                            Dr.    Nishesh Sharma,Adv.
                                            Mr.    Ramesh Chand, Adv.
                                            Mr.    Jagmohan Singh Khera,Adv.
                                            Ms.    Manju Jetley,Adv.
     For Respondent(s)


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

It is represented by learned counsel for the petitioners that she has filed an application seeking permission to amend the special leave petition as there is a typographical mistake in the special leave petition Signature Not Verified Digitally signed by SAPNA BISHT and, according to her, there is no need to file an Date: 2016.05.05 13:01:47 IST Reason: application for surrendering of the petitioners because the special leave petition is filed against the cancellation of the bail.

ITEM NO.7 In view of such typographical mistake, the Chamber-Judge was constrained to pass an order dated 11.04.2016 and in view of the subsequent affidavit and the statement made by the counsel for the petitioners, Crl.MP.Nos.7693-94 of 2016 and Crl.MP.Nos.7695-96 of 2016 are allowed.

List the matter before the Court.

     (SAPNA BISHT)                          (S.S.R. KRISHNA)
        SR.P.A.                           ASSISTANT REGISTRAR

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