Supreme Court - Daily Orders
Sanjay Jain vs State Of Nct Of Delhi on 12 May, 2015
Bench: Dipak Misra, Prafulla C. Pant
ITEM NO.4 COURT NO.5 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.3833/2015
(Arising out of impugned final judgment and order dated 24/02/2015
in CRLMC No. 723/2015,24/02/2015 in CRLMA No. 2745/2015,24/02/2015
in CRLMA No. 2746/2015 passed by the High Court of Delhi at New
Delhi)
SANJAY JAIN Petitioner(s)
VERSUS
STATE OF NCT OF DELHI AND ANR. Respondent(s)
(With interim relief)
Date : 12/05/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE DIPAK MISRA
HON'BLE MR. JUSTICE PRAFULLA C. PANT
For Petitioner(s) Mr. Vijay Aggarwal, Adv.
Mr. Ashul Agarwal, Adv.
Ms. Barkha Rastogi, Adv.
Md. Shahid Anwar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner. The special leave petition is dismissed.
Signature Not Verified Digitally signed by Chetan Kumar Date: 2015.05.13 (Chetan Kumar) (H.S. Parasher) 16:07:32 IST Reason: Court Master Court Master