Supreme Court of India
Kishan Chand Chopra And Ors. vs State (Delhi Administration) And Ors. on 24 February, 2000
Equivalent citations: 84(2000)DLT288(SC), 2000(2)SCALE137, (2000)3SCC58, AIRONLINE 2000 SC 99, 2000 (3) SCC 58, (2000) 84 DLT 288, (2000) 2 CHAND CRI C 90, (2000) 1 CUR CRI R 297, (2000) 2 SCALE 137, (2000) 5 SUPREME 107, AIRONLINE 2000 SC 544, AIRONLINE 2000 SC 697
Bench: S. Rajendra Babu, S.S. Mohammed Quadri
JUDGMENT
1. On 4th February, 2000 when these matters were listed for preliminary disposal, we proposed to dismiss the same. However, at the request of Shri V.A. Mohta, the learned Senior Advocate for the petitioners, we withheld passing that order for a period of a fortnight from that day as he submitted that his clients intended to settle the matter. However, no report has been made regarding the same. In the circumstances, we dismiss the Special Leave Petitions.