Supreme Court - Daily Orders
Mohd. Tahir Hussain (In J.C.) vs State Of Nct Of Delhi on 14 November, 2022
Bench: Ajay Rastogi, C.T. Ravikumar
1
ITEM NO.20 COURT NO.6 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
Petition(s) for Special Leave to Appeal (Crl.) No(s). 10391/2022
(Arising out of impugned final judgment and order dated 16-09-2022
in CRLMA No. 18837/2022 in Crl. M.C. 4654 of 2022 passed by the
High Court Of Delhi At New Delhi)
MOHD. TAHIR HUSSAIN (IN J.C.) Petitioner(s)
VERSUS
STATE OF NCT OF DELHI & ANR. Respondent(s)
(FOR ADMISSION and I.R. and IA No.165862/2022-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.165861/2022-EXEMPTION FROM
FILING O.T.)
Date : 14-11-2022 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE AJAY RASTOGI
HON'BLE MR. JUSTICE C.T. RAVIKUMAR
For Petitioner(s) Dr. Menaka Guruswamy, Sr. Adv.
Ms. Tara Narula, Adv.
Ms. Shivangi Sharma, Adv.
Mr. Yash S. Vijay, Adv.
Mr. Utkarsh Pratap, Adv.
Ms. Sylona Mohapatra , AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The present petition has been filed assailing the interim order passed by the High Court dated 16.09.2022.
It reveals that taking note of the submissions made by the petitioner, which prima facie persuaded the High Court to issue Signature Not Verified notice to call upon the respondents and posted for hearing on Digitally signed by Jayant Kumar Arora Date: 2022.11.15 19:47:08 IST Reason: 25.01.2023.
2After hearing learned senior counsel appearing for the petitioner, we find no reason to interfere with the interim order, as the matter is still sub-judice before the High Court. The Special Leave Petition is, accordingly, dismissed.
Pending interlocutory application(s), if any, is/are disposed of.
(JAYANT KUMAR ARORA) (VIRENDER SINGH) ASTT. REGISTRAR-cum-PS BRANCH OFFICER