Supreme Court - Daily Orders
State Nct Of Delhi vs Satyapal Singh on 3 July, 2019
Bench: A.M. Khanwilkar, Dinesh Maheshwari
ITEM NO.21 COURT NO.9 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(s). 14835/2019
(Arising out of impugned final judgment and order dated 22-03-2018
in CRLA No. 943/2015 passed by the High Court Of Delhi At New
Delhi)
STATE NCT OF DELHI Petitioner(s)
VERSUS
SATYAPAL SINGH Respondent(s)
(FOR ADMISSION and I.R. and IA No.82318/2019-CONDONATION OF DELAY
IN FILING and IA No.82321/2019-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT )
Date : 03-07-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE MR. JUSTICE DINESH MAHESHWARI
For Petitioner(s) Ms. Vibha Dutta Makhija, Sr. Adv.
Ms. Vishakha, Adv.
Ms. Shubhangi Tuli, Adv.
Mr. B. V. Balaram Das, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Application for exemption from filing certified copy of the impugned order is allowed.
We are not inclined to interfere with the impugned judgment. The Special Leave Petition is Signature Not Verified accordingly dismissed.
Digitally signed by CHARANJEET KAUR Date: 2019.07.03 17:18:44 IST Reason: (NEETU KHAJURIA) (VIDYA NEGI) COURT MASTER COURT MASTER