Supreme Court - Daily Orders
Rajeev Kapoor vs Manoj Kumar on 4 September, 2018
Bench: N.V. Ramana, Mohan M. Shantanagoudar
ITEM NO.19 COURT NO.7 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). 7113/2018
(Arising out of impugned final judgment and order dated 19-07-2018
in CRLMC No. 18/2018 passed by the High Court of Delhi at New
Delhi)
RAJEEV KAPOOR Petitioner(s)
VERSUS
MANOJ KUMAR Respondent(s)
(FOR ADMISSION and I.R. and IA No.121272/2018-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT)
Date : 04-09-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE N.V. RAMANA
HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR
For Petitioner(s)
Mr. Shiv Ram Sharma, AOR
Mr. Satyendra Km. Srivastav, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard the learned counsel appearing for the petitioner.
Taking into consideration the issue, we are not inclined to interfere with the impugned order passed by the High Court of Delhi.
The Special Leave Petition is, accordingly, dismissed. Pending application filed in the matter also stands disposed of.
Having regard to the facts and circumstances of this case, we direct the concerned Trial Court to expedite the trial and conclude the same preferably within a period of one year from the date of Signature Not Verified communication of this order.
Digitally signed by VISHAL ANAND Date: 2018.09.04 16:44:01 IST Reason: (VISHAL ANAND) (RAJ RANI NEGI)
COURT MASTER (SH) ASSISTANT REGISTRAR