Supreme Court - Daily Orders
State Govt. Of Nct, Delhi vs Virender Kumar Gupta on 26 October, 2015
Bench: Madan B. Lokur, S.A. Bobde
ITEM NO.28 COURT NO.9 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).
18035/2015
(Arising out of impugned final judgment and order dated 09/01/2015
in CRLLP No. 9/2015 passed by the High Court of Delhi at New
Delhi)
STATE GOVT. OF NCT, DELHI Petitioner(s)
VERSUS
VIRENDER KUMAR GUPTA Respondent(s)
(With appln. (s) for c/delay in filing SLP)
Date : 26/10/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE S.A. BOBDE
For Petitioner(s) Mr. P.S. Patwalia, ASG
K.L. Janjani, Adv.
Mr. Ranjit Kumar Jha, Adv.
Mr. D. S. Mahra, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The special leave petition is dismissed on the ground of delay.
(SANJAY KUMAR-I) (JASWINDER KAUR)
AR-CUM-PS COURT MASTER
Signature Not Verified
Digitally signed by
Sanjay Kumar
Date: 2015.10.27
17:13:28 IST
Reason: