Supreme Court - Daily Orders
State (Govt. Of Nct Of Delhi) vs Gajender Singh on 7 August, 2015
Bench: T.S. Thakur, V. Gopala Gowda, R. Banumathi
ITEM NO.11 COURT NO.2 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.)...... of 2015
CRLMP No(s). 12461/2015
(Arising out of impugned final judgment and order dated 02/12/2014
in CRLA No. 980/2008 passed by the High Court Of Delhi At New
Delhi)
STATE (GOVT. OF NCT OF DELHI) Petitioner(s)
VERSUS
GAJENDER SINGH Respondent(s)
(with appln. (s) for c/delay in filing SLP and c/delay in refiling
SLP and office report)
Date : 07/08/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE T.S. THAKUR
HON'BLE MR. JUSTICE V. GOPALA GOWDA
HON'BLE MRS. JUSTICE R. BANUMATHI
For Petitioner(s) Mr. P.S. Patwalia,Sr.Adv.(ASG)
Mr. Bimal Roy Jad,Adv.
Ms. Sumita Hazarika,Adv.
Ms. Samita Hazarika,Adv.
Mr. D. S. Mahra,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 merit in this special leave petition, which is hereby dismissed.
(MAHABIR SINGH) Signature Not Verified (VEENA KHERA) COURT MASTER Digitally signed by COURT MASTER Mahabir Singh Date: 2015.08.07 16:30:51 IST Reason: