Supreme Court - Daily Orders
Mohd. Israr Qureshi vs State (Nct Of Delhi) on 20 November, 2015
Bench: Jagdish Singh Khehar, R. Banumathi
ITEM NO.29 COURT NO.4 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.)...... CRLMP No(s).
19377/2015
(Arising out of impugned final judgment and order dated 04/02/2014
in CRLA No.1276/2010 passed by the High Court of Delhi at New
Delhi)
MOHD. ISRAR QURESHI Petitioner(s)
VERSUS
STATE (NCT OF DELHI) Respondent(s)
(With appln.(s) for c/delay in filing SLP and c/delay in refiling
SLP and office report)
Date : 20/11/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON'BLE MRS. JUSTICE R. BANUMATHI
For Petitioner(s) Mr.Anil Hooda, Adv.
Mr.Prashant Kr., Adv.
Mr.Ankit Gupta, Adv.
Mr.Ram Kishor Singh Yadav, Adv.
For Respondent(s)
Upon hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner. Delay condoned.
No ground for interference is made out in exercise of our jurisdiction under Article 136 of the Constitution of India.
The special leave petition is accordingly dismissed.
Signature Not Verified Digitally signed by Satish Kumar Yadav Date: 2015.11.21 (SATISH KUMAR YADAV) 12:38:57 IST Reason: (RENUKA SADANA) AR-CUM-PS COURT MASTER