Supreme Court - Daily Orders
Delhi Administration Thr. Do (Delhi ... vs Mahender Mahajan on 16 November, 2016
Author: Amitava Roy
Bench: Amitava Roy
ITEM NO.14 COURT NO.12 SECTION IIC
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.1328/2015
(Arising out of impugned final judgment and order dated 15/09/2014
in CRLLP No. 132/2014 passed by the High Court of Delhi at New
Delhi)
DELHI ADMINISTRATION THR. DO
(DELHI ADMIN) Petitioner(s)
VERSUS
MAHENDER MAHAJAN Respondent(s)
(Office report for directions)
Date : 16/11/2016 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE AMITAVA ROY
[IN CHAMBERS]
For Petitioner(s) Mr. Vikas Bansal, Adv.
Mr. B. K. Prasad, Adv.
Mr. D. S. Mahra, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Four weeks' time, as a last opportunity, is granted to the learned counsel for the petitioner to furnish fresh and correct address of the sole respondent, failing which, the Special Leave Petition shall stand dismissed without further reference to the Court.
(RASHI GUPTA) (RENU DIWAN)
SR.P.A. ASSISTANT REGISTRAR
Signature Not Verified
Digitally signed by
RASHI GUPTA
Date: 2016.11.17
16:23:56 IST
Reason: