Supreme Court - Daily Orders
Vijay Narain vs State Of Nct Of Delhi on 27 February, 2015
Bench: J. Chelameswar, Rohinton Fali Nariman
ITEM NO.22 COURT NO.6 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).
2949/2015
(Arising out of impugned final judgment and order dated 29/09/2014
in CRLA No. 660/2008 passed by the High Court Of Delhi At New
Delhi)
VIJAY NARAIN Petitioner(s)
VERSUS
STATE OF NCT OF DELHI Respondent(s)
(with appln. (s) for c/delay in filing SLP and c/delay in refiling
slp)
Date : 27/02/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE J. CHELAMESWAR
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Petitioner(s) Mr. Siddharth Luthra,Sr.Adv.
Ms. Supriya Juneja,Adv.
Mr. Anoopam N. Prasad,Adv.
Mrs. Priya Puri,Adv.
Mr. Biswajit Kr.Roy,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned. The special leave petition is dismissed. [O.P. SHARMA] Signature Not Verified [INDU BALA KAPUR] COURT MASTER Digitally signed by Om Parkash Sharma Date: 2015.02.28 COURT MASTER 13:16:20 IST Reason: