Supreme Court - Daily Orders
Inderjeet Singh vs State Of Nct Of Delhi on 28 November, 2014
Bench: Dipak Misra, Uday Umesh Lalit
ITEM NO.43 COURT NO.5 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.7434/2014
(Arising out of impugned final judgment and order dated 09/05/2014
in CRA No. 544/1998 passed by the High Court of Delhi at N. Delhi)
INDERJEET SINGH Petitioner(s)
VERSUS
STATE(NCT OF DELHI) Respondent(s)
(With appln. (s) for bail and exemption from filing c/c of the
impugned judgment and office report)
Date : 28/11/2014 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE DIPAK MISRA
HON'BLE MR. JUSTICE UDAY UMESH LALIT
For Petitioner(s) Mr. Vikas Pahwa, Sr. Adv.
Mr. Rishi Malhotra, AOR
For Respondent(s) Mr. V.K. Malik, Adv.
Mr. Aftab Ali Khan, AOR
Mr. Sandeep Garausa, Adv.
Mohd. Zahid Hussain, Adv.
Mr. Rasid Khan, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Let this matter be tagged with S.L.P.(Crl.)..../2014 Crl.M.P. No.21891 of 2014 and be listed on 19 th January, 2015.
Signature Not Verified Digitally signed by Chetan Kumar Date: 2014.11.29 (Chetan Kumar) (H.S. Parasher) 12:34:49 IST Reason: Court Master Court Master