Supreme Court - Daily Orders
Simran @ Meena Khan vs State Govt. Of Nct Of Delhi on 4 May, 2017
Bench: J. Chelameswar, S. Abdul Nazeer
ITEM NO.19 COURT NO.3 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.)...... CRLMP No(s).
7655/2017
(Arising out of impugned final judgment and order dated 27/05/2016
in CRLA No. 179/2011 passed by the High Court Of Delhi At New
Delhi)
SIMRAN @ MEENA KHAN Petitioner(s)
VERSUS
STATE GOVT. OF NCT OF DELHI Respondent(s)
(With appln(s) for c/delay in filing SLP)
Date : 04/05/2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE J. CHELAMESWAR
HON'BLE MR. JUSTICE S. ABDUL NAZEER
For Petitioner(s) Mr. Viraj Dattar, Adv.
Mr. Binod Kr. Jha, Adv.
Mr. Vishwa Pal Singh, 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. Pending applications, if any, stand disposed of.
(DEEPAK MANSUKHANI) (RAJINDER KAUR)
AR-cum-PS Court Master
Signature Not Verified
Digitally signed by
DEEPAK MANSUKHANI
Date: 2017.05.04
17:07:01 IST
Reason: