Supreme Court - Daily Orders
Dharambir vs State (Government Of Nct) Of Delhi on 4 December, 2017
Bench: Ranjan Gogoi, R. Banumathi
ITEM NO.38 COURT NO.3 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
PETITION(S) FOR SPECIAL LEAVE TO APPEAL (CRL.) NO(S). 1210/2017
(ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 20-03-2012
IN CRLA NO. 783/2011 PASSED BY THE HIGH COURT OF DELHI AT NEW
DELHI)
DHARAMBIR PETITIONER(S)
VERSUS
STATE (GOVERNMENT OF NCT) OF DELHI RESPONDENT(S)
(FOR CONDONATION OF DELAY IN FILING ON IA 1932/2017
FOR CONDONATION OF DELAY IN REFILING ON IA 1933/2017)
Date : 04-12-2017 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MRS. JUSTICE R. BANUMATHI
For Petitioner(s) Mr. Braj Kishore Mishra, AOR
Ms. Aparna Jha, Adv.
Mr. Abhishek Yadav, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard the learned counsel for the petitioner and perused the relevant material.
Delay condoned.
We find no merit in the present Special Leave Petition. The Special Leave Petition is accordingly dismissed.
[VINOD LAKHINA] [ASHA SONI] AR-cum-PS BRANCH OFFICER Signature Not Verified Digitally signed by VINOD LAKHINA Date: 2017.12.04 16:23:39 IST Reason: