Supreme Court - Daily Orders
Mohd. Hashim vs The State Nct Of Delhi on 4 November, 2022
Bench: Dinesh Maheshwari, Sudhanshu Dhulia
ITEM NO.28 COURT NO.8 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 (CRIMINAL)…………... Diary No(s).28850/2022
(Arising out of impugned final judgment and order dated 14-03-2022
in BA No.1213/2021 passed by the High Court of Delhi at New Delhi)
MOHD. HASHIM Petitioner(s)
VERSUS
THE STATE NCT OF DELHI Respondent(s)
(FOR ADMISSION and I.R. and IA No.157419/2022-CONDONATION OF DELAY
IN FILING and IA No.157415/2022-CONDONATION OF DELAY IN
REFILING/CURING THE DEFECTS)
Date : 04-11-2022 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE DINESH MAHESHWARI
HON'BLE MR. JUSTICE SUDHANSHU DHULIA
For Petitioner(s) Dr. Sushil Balwada, AOR
Mr. Kaushal Yadav, Adv.
Mr. Nandlal Kumar Mishra, Adv.
Mr. Arjun Raghuvanshi, Adv.
Mr. Pramod Kumar, Adv.
Mr. Vivekanand Rana, Adv.
Ms. Yashoda Katiyar, Adv.
Ms. Apeksha Rai, Adv.
Ms. Akansha Rai, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Having heard learned counsel for the petitioner and having perused the material placed on record, we do not find any reason to Signature Not Verified entertain this petition under Article 136 of the Constitution of Digitally signed by SNEHA DAS Date: 2022.11.04 17:47:41 IST Reason: India.
The special leave petition is, accordingly, dismissed. All pending applications stand disposed of.
(GAGANDEEP SINGH CHADHA) (RANJANA SHAILEY) (SENIOR PERSONAL ASSISTANT) COURT MASTER (NSH)