Supreme Court - Daily Orders
Tilak Raj Alias Bannal vs State (Nct Of Delhi) on 23 January, 2017
Bench: Adarsh Kumar Goel, Uday Umesh Lalit
ITEM NO.32 COURT NO.11 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).
1071/2017
(Arising out of impugned final judgment and order dated 07/02/2013
in CRLA No. 1313/2011 passed by the High Court Of Delhi At New
Delhi)
TILAK RAJ ALIAS BANNAL Petitioner(s)
VERSUS
STATE (NCT OF DELHI) Respondent(s)
(with appln. (s) for c/delay in filing slp)
Date : 23/01/2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
HON'BLE MR. JUSTICE UDAY UMESH LALIT
For Petitioner(s) Mr. Chanchal Kumar Ganguli,Adv. (SCLSC)
Mr. Sujoy Mondal, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard.
Delay condoned.
We do not see any ground to interfere with the impugned order. The special leave petition is accordingly dismissed. (Shashi Sareen) (Veena Khera) AR-cum-PS Signature Not Verified Court Master Digitally signed by SHASHI SAREEN Date: 2017.01.24 11:24:08 IST Reason: