Supreme Court - Daily Orders
Prashant Mamgain vs Sushila Badola on 13 November, 2017
Bench: Ranjan Gogoi, Navin Sinha
ITEM NO.36 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). 4805/2015
(ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 22-01-2015
IN CRLMC NO. 1396/2010 PASSED BY THE HIGH COURT OF DELHI AT NEW
DELHI)
PRASHANT MAMGAIN PETITIONER(S)
VERSUS
SUSHILA BADOLA & ANR. RESPONDENT(S)
(FOR [PERMISSION TO FILE ANNEXURES] ON IA 4273/2017)
Date : 13-11-2017 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE NAVIN SINHA
For Petitioner(s) Mr. Aditya Dewan, Adv.
Mr. Chandra Prakash, AOR
For Respondent(s) Ms. Tara V. Ganju, Adv.
Ms. Preeti Gupta, Adv.
Mr. Abhishek Gusain, Adv.
Ms. Jyoti Mendiratta, AOR
UPON hearing the counsel the Court made the following
O R D E R
Heard the learned counsels for the parties and perused the relevant material.
Permission to file additional documents is granted.
We find no merit in the present Special Leave Petition. The Special Leave Petition is accordingly dismissed.
Signature Not Verified Digitally signed by VINOD LAKHINA Date: 2017.11.13 15:38:07 IST Reason: [VINOD LAKHINA] [ASHA SONI] AR-cum-PS BRANCH OFFICER