Supreme Court - Daily Orders
State(Govt Of Nct Of Delhi) vs Rajinder Prasad Sharma on 2 December, 2014
Bench: J. Chelameswar, S.A. Bobde
ITEM NO.3 COURT NO.7 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).
23148/2014
(Arising out of impugned final judgment and order dated 11/03/2014
in CRLA No. 85/2006 passed by the High Court Of Delhi At N. Delhi)
STATE (GOVT OF NCT OF DELHI) Petitioner(s)
VERSUS
RAJINDER PRASAD SHARMA Respondent(s)
(with appln. (s) for c/delay in filing SLP)
Date : 02/12/2014 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE J. CHELAMESWAR
HON'BLE MR. JUSTICE S.A. BOBDE
For Petitioner(s) Mr. P.K. Dey,Adv.
Ms. Rashmi Malhotra,Adv.
Mr. shaileinder Saini,Adv.
Mr. D. S. Mahra,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Leave granted.
[O.P. SHARMA] [JASWINDER KAUR] COURT MASTER COURT MASTER Signature Not Verified Digitally signed by Om Parkash Sharma Date: 2014.12.04 17:40:56 IST Reason: