Supreme Court - Daily Orders
Anil Bhatia vs State (Govt.Of Nct Delhi) on 26 September, 2016
Bench: A.K. Sikri, N.V. Ramana
ITEM NO.26 COURT NO.9 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). 7286/2016
(Arising out of impugned final judgment and order dated 20/07/2016
in CRLMC No. 2526/2016 passed by the High Court Of Delhi At New
Delhi)
ANIL BHATIA Petitioner(s)
VERSUS
STATE (GOVT.OF NCT DELHI) Respondent(s)
(WITH APPLN. (S) FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
Date : 26/09/2016 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE N.V. RAMANA
For Petitioner(s) Mr. Pradeep Kr. Kaushik, Adv.
Dr. Sunil Kumar, Adv.
Mr. Rajiv Mangla,Adv.
Ms. Priyanka Pandey, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The Special Leave Petition is dismissed.
Application(s) pending, if any, shall stand disposed of accordingly.
Signature Not Verified(Ashwani Thakur) (Tapan Kr. Chakraborty) Digitally signed by ASHWANI KUMAR Date: 2016.09.27 COURT MASTER COURT MASTER 17:04:36 IST Reason: