Supreme Court - Daily Orders
Shashi vs Abhishek on 8 May, 2019
Bench: Abhay Manohar Sapre, Dinesh Maheshwari
ITEM NO.25 COURT NO.6 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
SPECIAL LEAVE PETITION (CRIMINAL) Diary No(s). 4648/2019
(Arising out of impugned final judgment and order dated 11-09-2018
in BA No. 1177/2018 passed by the High Court of Delhi at New Delhi)
SHASHI Petitioner(s)
VERSUS
ABHISHEK & ANR. Respondent(s)
(FOR ADMISSION and IA No.31822/2019-EXEMPTION FROM FILING O.T.
and IA No.31821/2019-PERMISSION TO FILE PETITION (SLP/TP/WP/..)
Date : 08-05-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
HON'BLE MR. JUSTICE DINESH MAHESHWARI
For Petitioner(s) Mr. Praveen Swarup, AOR
Mr. Rajinder Singh,Adv.
Mr. Madan Mohan,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Permission is granted to file special leave petition. Application for amendment in the special leave petition is allowed.
Learned counsel for the petitioner is permitted to amend the cause title as per the prayer made by the petitioner in I.A.No.48158/2019.
Heard.
We see no reason to interfere with the impugned order passed by the High Court. The special leave petition is, Signature Not Verified Digitally signed byaccordingly, dismissed. ANITA MALHOTRA Date: 2019.05.09 17:30:32 IST Reason: Pending application shall also stand disposed of.
(ANITA MALHOTRA) (CHANDER BALA)
COURT MASTER COURT MASTER