Supreme Court - Daily Orders
The State (Nct Of Delhi) vs Mukesh Kumar on 13 November, 2017
Bench: Kurian Joseph, R. Banumathi
ITEM NO.43 COURT NO.5 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). 217/2015
(Arising out of impugned final judgment and order dated 21-03-2014
in CRLLP No. 228/2014 passed by the High Court of Delhi at New
Delhi)
THE STATE (NCT OF DELHI) Petitioner(s)
VERSUS
MUKESH KUMAR & ANR. Respondent(s)
WITH
SLP(Crl) No. 2243/2015 (II-C)
Date : 13-11-2017 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MRS. JUSTICE R. BANUMATHI
For Petitioner(s) Ms. Kiran Suri, Sr.Adv.
Ms. Sunita Sharma, Adv.
Mr. Ajay Kumar Singh, Adv.
Mr. B. V. Balaram Das, AOR
For Respondent(s) Mr. Harinder Mohan Singh, AOR
Ns. Shabana, Adv.
Mr. Ajay Gujpta, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the parties We find no ground to interfere. The special leave petitions are dismissed. Pending application, if any, shall stand disposed of.
Signature Not Verified Digitally signed by USHA RANI BHARDWAJ Date: 2017.11.14 16:37:44 IST (USHA RANI BHARDWAJ) Reason: (RENU DIWAN) AR CUM PS ASST.REGISTRAR