Supreme Court - Daily Orders
Rambir Singh vs State Of Nct Of Delhi on 27 November, 2015
Bench: Jagdish Singh Khehar, R. Banumathi
ITEM NO.52 COURT NO.4 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). 5523/2015
(Arising out of impugned final judgment and order dated 27/05/2015
in CRLRP No. 184/2015 passed by the High Court Of Delhi At New
Delhi)
RAMBIR SINGH AND ANR. Petitioner(s)
VERSUS
STATE OF NCT OF DELHI Respondent(s)
(with interim relief and office report)
Date : 27/11/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON'BLE MRS. JUSTICE R. BANUMATHI
For Petitioner(s) Mr. R.K. Dash, Sr. Adv.
Mr. Vishal Raj Sehijpal, Adv.
Mr. Aarif Ali Khan, Adv.
for Mr. Mohd. Irshad Hanif,AOR
For Respondent(s) Mr. Neeraj Kishan Kaul, ASG
Ms. Atreyi Chatterjee, Adv.
Mr. R.S. Jena, Adv.
Ms. Chanan Parwani, Adv.
Ms. Handa Kaul, Adv.
for Mr. D. S. Mahra,AOR
UPON hearing the counsel the Court made the following
O R D E R
Learned Additional Solicitor General representing the respondent seeks an adjournment, so as to enable the respondent to file counter affidavit.
Prayer is allowed.
Counter affidavit be filed within four weeks. Signature Not Verified List thereafter.
Digitally signed byParveen Kumar Chawla Date: 2015.11.27 16:54:26 IST Reason: Interim order to continue, till further orders.
(Renuka Sadana) (Parveen Kr. Chawla)
Court Master AR-cum-PS