Supreme Court - Daily Orders
Mithilesh Kumar Kushwaha vs State Of Nct Of Delhi on 17 July, 2018
Bench: Ranjan Gogoi, R. Banumathi, Navin Sinha
ITEM NO.12 COURT NO.2 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
SPECIAL LEAVE PETITION (CRIMINAL) Diary No.16621/2018
(Arising out of impugned final judgment and order dated 21-09-2015
in CRLA No. 249/2011 passed by the High Court Of Delhi at New
Delhi)
MITHILESH KUMAR KUSHWAHA Petitioner(s)
VERSUS
STATE OF NCT OF DELHI Respondent(s)
(FOR ADMISSION and I.R. and IA No.85750/2018-CONDONATION OF DELAY
IN FILING and IA No.85753/2018-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT )
Date : 17-07-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MRS. JUSTICE R. BANUMATHI
HON'BLE MR. JUSTICE NAVIN SINHA
For Petitioner(s) Mr. A. Venayagam Balan, AOR
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.
Application for exemption from filing Certified Copy of the impugned judgment is allowed.
We do not find any legal and valid ground for interference. The Special Leave Petition is dismissed.
Signature Not Verified Digitally signed by NEETU KHAJURIA Date: 2018.07.17 17:57:14 IST Reason: (POOJA ARORA) (ASHA SONI)
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