Supreme Court - Daily Orders
Shashi Lata Khanna vs State Of Delhi . on 22 April, 2015
Bench: Pinaki Chandra Ghose, Uday Umesh Lalit
ITEM NO.111 COURT NO.11 SECTION II
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Criminal Appeal No(s). 1999/2009
SHASHI LATA KHANNA Appellant(s)
VERSUS
STATE OF DELHI & ORS. Respondent(s)
(With office report for direction)
Date: 22/04/2015 This appeal was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE PINAKI CHANDRA GHOSE
HON'BLE MR. JUSTICE UDAY UMESH LALIT
For Appellant(s)
Mr. Arvind Varma, Sr. Adv.
Mr. Aman Vachher, Adv.
Mr. Ashutosh Dubey, Adv.
Mr. Abhishek C., Adv.
Mr. Akshay Rawal, Adv.
Ms. Sukanya Basu, Adv.
Dr. Kailash Chand,Adv.
For Respondent(s)
Mr. P.K. Dey, Adv.
Mr. M. Khairati, Adv.
Mr. Ajay Kumar Singh, Adv.
Mr. D. S. Mahra,Adv.
Mr. Rajesh Prasad Singh,Adv.
UPON hearing the counsel the Court made the following
O R D E R
The Criminal Appeal is dismissed in terms of the signed order.
(VISHAL ANAND) (MALA KUMARI SHARMA)
COURT MASTER COURT MASTER
(Signed Order is placed on the file) Signature Not Verified Digitally signed by Vishal Anand Date: 2015.04.23 16:11:05 EAST Reason: IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION Criminal Appeal No(s). 1999/2009 SHASHI LATA KHANNA Appellant(s) VERSUS STATE OF DELHI & ORS. Respondent(s) O R D E R We have heard Mr. Arvind Varma, learned Senior counsel appearing for the appellant at length today. We do not find that there is any reason to interfere with the impugned order dated 15-7-2005 so passed by the High Court of Delhi at New Delhi.
In view of that, we find no merit in the appeal filed by the appellant.
Accordingly, the Criminal Appeal is dismissed.
......................J (PINAKI CHANDRA GHOSE) ......................J (UDAY UMESH LALIT) NEW DELHI;
22ND APRIL, 2015