Supreme Court - Daily Orders
Anil Bhatia vs State on 11 July, 2016
Bench: A.K. Sikri, N.V. Ramana
ITEM NO.48 COURT NO.12 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). 3308/2016
(Arising out of impugned final judgment and order dated 29/03/2016
in BA No. 2591/2015 passed by the High Court of Delhi at New Delhi)
ANIL BHATIA Petitioner(s)
VERSUS
STATE Respondent(s)
(With application (s) for impleadment and interim relief and office
report)
Date : 11/07/2016 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE N.V. RAMANA
For Petitioner(s) Mr. Pradeep Kumar Kaushik, Adv.
Dr. Sunil Kumar, Adv.
Mr. Mukesh Kumar Sharma, Adv.
For Respondent(s)/
Applicant(s) Mr. Tushar Mehta, ASG
Mr. R. K. Rathore, Adv.
Mr. R. S. Nagar, Adv.
Mr. D. S. Mahra, Adv.
Mr. Atul Kumar, Adv.
Mr. S. K. Verma, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Adjourned for two weeks.
Signature Not Verified Digitally signed by RASHI GUPTA Date: 2016.07.12 17:28:23 IST Reason: (RASHI GUPTA) (TAPAN KR.CHAKRABORTY) SR.P.A. COURT MASTER