Supreme Court - Daily Orders
State Of (Nct) Delhi vs Ashok Kumar Yadav on 11 March, 2016
Bench: Pinaki Chandra Ghose, Amitava Roy
ITEM NO.26 COURT NO.10 SECTION II
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.)...... CRLMP No(s).
4167/2016
(Arising out of impugned final judgment and order dated
13/05/2015 in CRLA No. 195/2013 passed by the High Court Of Delhi
At New Delhi)
STATE OF (NCT) DELHI Petitioner(s)
VERSUS
ASHOK KUMAR YADAV Respondent(s)
(with appln. (s) for c/delay in filing SLP and office report)
Date : 11/03/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE PINAKI CHANDRA GHOSE
HON'BLE MR. JUSTICE AMITAVA ROY
For Petitioner(s) Mr. Ranjit Kumar, SG
Mr. Ajit Sinha, Sr. Adv.
Mr. Ashok K. Srivastava, Adv.
Mr. Vibhu shankar Mishra, Adv.
Mr. Zoheb Hussain, Adv.
Mr. D. S. Mahra, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
The Special Leave Petition is dismissed. (R.NATARAJAN) (SNEH LATA SHARMA) Signature Not Verified Court Master Court Master Digitally signed by R.NATARAJAN Date: 2016.03.11 16:36:09 IST Reason: