Supreme Court - Daily Orders
Intelligence Officer vs Ateet Kelvin Gupta on 11 August, 2017
Bench: N.V. Ramana, Prafulla C. Pant
ITEM NO.4 COURT NO.10 SECTION II-C
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Special Leave Petition(Crl.)No.........(Diary No(s). 17925/2017)
(Arising out of impugned final judgment and order dated 18-08-2016
in CRLP No. 5747/2015 passed by the High Court Of Karnataka At
Bangalore)
INTELLIGENCE OFFICER Petitioner(s)
VERSUS
ATEET KELVIN GUPTA Respondent(s)
( IA No.64392/2017-CONDONATION OF DELAY IN FILING and IA
No.64400/2017-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT)
Date : 11-08-2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE N.V. RAMANA
HON'BLE MR. JUSTICE PRAFULLA C. PANT
For Petitioner(s)
Mr. Sanjai Kumar Pathak, Adv.
Ms. Prerna Kumari, Adv.
For Mr. B. Krishna Prasad, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner. Delay condoned.
We are not inclined to interfere with the impugned judgment. The special leave petition is, accordingly, dismissed.
Pending applications, if any, stand disposed of.
(SUKHBIR PAUL KAUR) (S. SIVARAMAKRISHNA) AR CUM PS Signature Not Verified ASST.REGISTRAR Digitally signed by SUKHBIR PAUL KAUR Date: 2017.08.11 11:34:13 PKT Reason: