Supreme Court - Daily Orders
Vikas Yadav vs State Of Govt. Of N.C.T Of Delhi on 4 November, 2019
Bench: Chief Justice, Surya Kant
SLP(Crl) 1901/2019
1
ITEM NO.24 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
Petition(s) for Special Leave to Appeal (Crl.) No.1901/2019
(Arising out of impugned final judgment and order dated 04-02-2019
in WPCRL No. 1711/2018 passed by the High Court of Delhi at New
Delhi)
VIKAS YADAV Petitioner(s)
VERSUS
STATE OF GOVT. OF N.C.T OF DELHI & ORS. Respondent(s)
(With appln.(s) for exemption from filing c/c of the impugned
judgment)
WITH W.P.(Crl.) No.57/2019 (X)
(With appln.(s) for release of the petitioner)
Date : 04-11-2019 These matters were called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE SURYA KANT
For Petitioner(s) Mr. Vikram Choudhary, Sr. Adv.
Mr. Nikhil Jain, AOR
For Respondent(s) Ms. Pinky Anand, ASG
Ms. Vibha Datta Makhija, Sr. Adv.
Ms. Ranjana Narayan, Adv.
Ms. Priyanshi Agarwal, Adv.
Mr. Praveen Gaur, Adv.
Ms. Adya Mishra, Adv.
Mr. Rajesh Ranjan, Adv.
Mr. B.V. Balram Das, Adv.
Mr. Arvind Kumar Sharma, Adv.
Signature Not Verified
Ms. Kamini Jaiswal, Adv.
Digitally signed by
CHETAN KUMAR
Date: 2019.11.05
Mr. P.K. Dey, Adv.
16:54:03 IST
Reason: Ms. Shreyasi Chakraborty, Adv.
Ms. Shilpi Dey Auditya, Adv.
Mr. Vijay Pal Singh, Adv.
Mr. Andleep Naqvi, Adv.
Mr. Ansar Ahmad Chaudhary, AOR
SLP(Crl) 1901/2019
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Mr. Pradyuman Goyal, Adv.
Mr. Chirag M. Shroff, AOR
Ms. Mahima C. Shroff, Adv.
Ms. Yashika Verma, Adv.
Ms. Riya Thomas, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Having heard learned counsel for the petitioner, we are not inclined to interfere with the order(s) impugned in the petitions. The same are, accordingly, dismissed.
Pending application(s), if any, stand disposed of.
(Chetan Kumar) (Anand Prakash)
A.R.-cum-P.S. Court Master