Supreme Court - Daily Orders
State (Nct Of Delhi) vs Rajinder Kumar Narang on 8 December, 2014
Bench: V. Gopala Gowda, C. Nagappan
ITEM NO.33 COURT NO.12 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......./2014
CRLMP No(s). 23609/2014
(Arising out of impugned final judgment and order dated 21/02/2014
in CLRA No. 95/2006 passed by the High Court of Delhi At N. Delhi)
STATE (NCT OF DELHI) Petitioner(s)
VERSUS
RAJINDER KUMAR NARANG Respondent(s)
(With appln. (s) for c/delay in filing SLP)
Date : 08/12/2014 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE V. GOPALA GOWDA
HON'BLE MR. JUSTICE C. NAGAPPAN
For Petitioner(s) Ms. Indu Malhotra, Sr. Adv.
Ms. Kiran Bhardwaj, Adv.
Mr. S. Saini, 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. No ground for interference is made out to exercise our jurisdiction under Article 136 of the Constitution of India.
The special leave petition is dismissed.
(S. K. RAKHEJA) Signature Not Verified (MALA KUMARI SHARMA) COURT MASTER Digitally signed by Sushil Kumar Rakheja Date: 2014.12.09 COURT MASTER 10:35:58 IST Reason: