Supreme Court - Daily Orders
Lalit Saini vs State (Nct Of Delhi) on 8 May, 2017
Bench: Adarsh Kumar Goel, Uday Umesh Lalit
ITEM NO.19 COURT NO.13 SECTION IIC
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).
8184/2017
(Arising out of impugned final judgment and order dated 05/12/2016
in BA No. 1129/2016 passed by the High Court Of Delhi At New Delhi)
LALIT SAINI Petitioner(s)
VERSUS
STATE (NCT OF DELHI) Respondent(s)
(With appln. (s) for c/delay in filing SLP, exemption from filing
O.T., exemption from filing certified copy of the impugned
judgment)
Date : 08/05/2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
HON'BLE MR. JUSTICE UDAY UMESH LALIT
For Petitioner(s) Dr. Manish Singhvi,Adv.
Mr. R.C. Tiwari,Adv.
Mr. Harsha Vinoy,Adv.
Mr. Milind Kumar,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner. Delay condoned.
We do not find any ground to interfere with the impugned order. The special leave petition is, accordingly, dismissed.
Pending application(s), if any, shall also stand disposed of.
Signature Not Verified Digitally signed by MADHU BALA Date: 2017.05.08 16:51:37 IST (Madhu Bala) (Madhu Narula) Court Master Court Master Reason: