Supreme Court - Daily Orders
Ajay Kumar Singh vs Crane Operator Raj Kumar on 22 July, 2019
Bench: S. Abdul Nazeer, R. Subhash Reddy
ITEM NO.24 COURT NO.15 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). 4507/2019
(Arising out of impugned final judgment and order dated 16-01-2019
in CRLMC No. 1859/2016 passed by the High Court Of Delhi At New
Delhi)
AJAY KUMAR SINGH Petitioner(s)
VERSUS
CRANE OPERATOR RAJ KUMAR & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.77959/2019-PERMISSION TO APPEAR
AND ARGUE IN PERSON
IA No. 77959/2019 - PERMISSION TO APPEAR AND ARGUE IN PERSON)
Date : 22-07-2019 These matters were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE S. ABDUL NAZEER
HON'BLE MR. JUSTICE R. SUBHASH REDDY
For Petitioner(s) Petitioner-in-person
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We do not find any good ground to entertain this Special Leave Petition against the impugned order.
The Special Leave Petition is, accordingly, dismissed. Pending applications, if any, shall also stand disposed of.
(POOJA CHOPRA) (RAJINDER KAUR)
COURT MASTER BRANCH OFFICER
Signature Not Verified
Digitally signed by
RACHNA
Date: 2019.07.23
15:22:14 IST
Reason: