Supreme Court - Daily Orders
Vimla Dhiman vs State (Govt.Of Nct Of Delhi) on 26 September, 2014
Bench: Sudhansu Jyoti Mukhopadhaya, Prafulla Chandra Pant
ITEM NO.38 COURT NO.4 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.) No(s). 32/2014
(Arising out of impugned final judgment and order dated 23/08/2013
in CRLMC No. 3394/2013 passed by the High Court of Delhi at N.
Delhi)
VIMLA DHIMAN Petitioner(s)
VERSUS
STATE (GOVT.OF NCT OF DELHI) Respondent(s)
(With appln. (s) for stay and office report)
Date : 26/09/2014 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SUDHANSU JYOTI MUKHOPADHAYA
HON'BLE MR. JUSTICE PRAFULLA CHANDRA PANT
For Petitioner(s)
Mr. Ashwin Vaish, Adv.
Mr. Vinod Pandey, Adv.
Mr. S. Manchanda, Adv.
Mr. Nitin Kumar Thakur,Adv.
For Respondent(s)
Mr. Maninder Singh, ASG
Mr. C.K.Sharma, Adv.
Mr. S.A. Haseeb, Adv.
Mr. D. S. Mahra,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the respondent is allowed to file counter affidavit in the course of the day.
Learned counsel for the petitioner may file rejoinder affidavit within three weeks.
(Neeta) (H.S. Parasher) Signature Not Verified Digitally signed by Sr. P.A. COURT MASTER Neeta Sapra Date: 2014.09.26 17:16:12 IST Reason: