Supreme Court - Daily Orders
State Of Nct Of Delhi vs Farid Ahmed on 9 January, 2015
Bench: Jagdish Singh Khehar, S.A. Bobde
ITEM NO.11 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.)...... CRLMP
No(s). 29/2015
(Arising out of impugned final judgment and order dated
13/05/2014 in CRLP No. 327/2014 passed by the High Court Of
Delhi At N. Delhi)
STATE OF NCT OF DELHI Petitioner(s)
VERSUS
FARID AHMED Respondent(s)
(with appln. (s) for c/delay in filing slp)
Date : 09/01/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON'BLE MR. JUSTICE S.A. BOBDE
For Petitioner(s) Mr. Aman Sinha, Sr. Adv.
Mr. Rohitash S. Nagar, Adv.
for Mr. D. S. Mahra,AOR(NP)
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner. Delay condoned.
No ground for interference is made out in exercise of our jurisdiction under Article 136 of the Constitution of India.
The special leave petition is dismissed. Signature Not Verified (Parveen Kr. Chawla) Digitally signed by (Renuka Sadana) Court Master Parveen Kumar Chawla Date: 2015.01.09 15:18:05 IST Court Master Reason: