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[Cites 1, Cited by 4]

Supreme Court - Daily Orders

Bipin Bihari Lenka vs Narcotic Control Bureau on 12 December, 2022

Author: Pamidighantam Sri Narasimha

Bench: Pamidighantam Sri Narasimha

     ITEM NO.20                                     COURT NO.1                      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

                          SPECIAL LEAVE PETITION (CRIMINAL) Diary No(s).35279/2022

     (Arising out of impugned final judgment and order dated 25-04-2022
     in BA No. 3291/2021 passed by the High Court of Delhi at New Delhi)

     BIPIN BIHARI LENKA                                                              Petitioner(s)

                                                            VERSUS

     NARCOTIC CONTROL BUREAU                                                         Respondent(s)

     (FOR ADMISSION and I.R. and IA No.190002/2022-CONDONATION OF DELAY
     IN FILING and IA No.190001/2022-EXEMPTION FROM FILING C/C OF THE
     IMPUGNED JUDGMENT)

     Date : 12-12-2022 This petition was called on for hearing today.

     CORAM :                   HON'BLE THE CHIEF JUSTICE
                               HON'BLE MR. JUSTICE PAMIDIGHANTAM SRI NARASIMHA
                               HON’BLE MR. JUSTICE DIPANKAR DATTA

     For Petitioner(s)                      Ms. Sushma Sharma, Adv.
                                            Mr. Girish Kumar Sharma, Adv.
                                            Mr. Karan Verma, Adv.
                                            Ms. Aayushi Gaur, Adv.
                                            Mr. Aldanish Rein, AOR

     For Respondent(s)

                            UPON hearing the counsel the Court made the following
                                                   O R D E R
     1                   Delay condoned.


     2                   At this stage, we are not inclined to entertain the Special Leave Petition under

Article 136 of the Constitution.

3 The Special Leave Petition is accordingly dismissed.

Signature Not Verified 4 Digitally signed by Sanjay Kumar

Pending application, if any, stands disposed of. Date: 2022.12.13 18:04:07 IST Reason:

(SANJAY KUMAR-I) (SAROJ KUMARI GAUR) DEPUTY REGISTRAR ASSISTANT REGISTRAR