Supreme Court - Daily Orders
Nabi Alam @ Abbas vs State (Govt Of Nct Of Delhi) on 18 August, 2021
Bench: S. Abdul Nazeer, Krishna Murari
ITEM NO.5 Court 7 (Video Conferencing) 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). 5974/2021
(Arising out of impugned final judgment and order dated 06-07-2021
in BA No. 2641/2018 passed by the High Court of Delhi at New Delhi)
NABI ALAM @ ABBAS Petitioner(s)
VERSUS
STATE (GOVT OF NCT OF DELHI) Respondent(s)
(FOR ADMISSION and I.R. and IA No.98343/2021-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.98344/2021-EXEMPTION FROM
FILING O.T.)
Date : 18-08-2021 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S. ABDUL NAZEER
HON'BLE MR. JUSTICE KRISHNA MURARI
For Petitioner(s) Mr. Aldanish Rein, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We are not inclined to interfere with the impugned order passed by the High Court. The Special Leave Petition is, accordingly, dismissed.
Pending applications also stand disposed of.
(ANITA MALHOTRA) (KAMLESH RAWAT)
Signature Not Verified
COURT MASTER COURT MASTER
Digitally signed by
Neelam Gulati
Date: 2021.08.19
16:55:08 IST
Reason: