Supreme Court - Daily Orders
State Nct Of Delhi vs Mohd. Imran @ Chunnu on 15 December, 2014
Bench: Fakkir Mohamed Ibrahim Kalifulla, Abhay Manohar Sapre
ITEM NO.31 COURT NO.8 SECTION II
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petitions for Special Leave to Appeal (Crl.)......../2014
CRLMP Nos. 24151/2014
(Arising out of impugned final judgment and order dated 08/07/2013
in CRA No. 742/2012 passed by the High Court Of Delhi at New
Delhi)
STATE NCT OF DELHI Petitioner(s)
VERSUS
MOHD. IMRAN @ CHUNNU Respondent(s)
(With application for condonation of delay in filing SLP)
Date : 15/12/2014 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE FAKKIR MOHAMED IBRAHIM KALIFULLA
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
For Petitioner(s) Mr. Aman Sinha, Sr. Adv.
Mr. D. S. Mahra, A.O.R.
Ms. N. Annapoorani, Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
Delay condoned subject to deposit of costs of Rs. 1,000/- (Rupees One thousand) with the Supreme Court Employees' Welfare Fund within four weeks. Application seeking exemption from filing official translation is allowed.
Issue notice.
Signature Not Verified Digitally signed by Kalyani Gupta Date: 2014.12.15 17:20:14 IST Reason: [KALYANI GUPTA] [TAPAN KUMAR CHAKRABORTY] COURT MASTER COURT MASTER