Supreme Court - Daily Orders
State (Govt. Of Nct Of Delhi) vs Sumit Kumar Verma on 10 November, 2014
Bench: Sudhansu Jyoti Mukhopadhaya, N.V. Ramana
ITEM NO.34 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.)...... CRLMP No(s).
No.21177/2014
(Arising out of impugned final judgment and order dated 29/01/2014
in CRLA No. 83/2008 passed by the High Court Of Delhi at N. Delhi)
STATE (GOVT. OF NCT OF DELHI) Petitioner(s)
VERSUS
SUMIT KUMAR VERMA Respondent(s)
(With appln. (s) for c/delay in filing SLP and c/delay in refiling
SLP)
Date : 10/11/2014 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SUDHANSU JYOTI MUKHOPADHAYA
HON'BLE MR. JUSTICE N.V. RAMANA
For Petitioner(s)
Ms. Pinki Anand, ASG
Mr. S.S. Rawat, Adv.
Mr. Triloki Nath Rajdan, Adv.
Mr. D. S. Mahra,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.
(Neeta) (Suman Jain) Sr. P.A. COURT MASTER Signature Not Verified Digitally signed by Neeta Sapra Date: 2014.11.12 16:42:36 IST Reason: