Supreme Court - Daily Orders
Kundan Singh vs State Of Nct Delhi on 4 July, 2019
Bench: Sanjay Kishan Kaul, K.M. Joseph
1
ITEM NO.34 COURT NO.13 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.19260/2019
(Arising out of impugned final judgment and order dated 24-11-2015
in CRLA No.711/2014 passed by the High Court of Delhi at New Delhi)
KUNDAN SINGH Petitioner(s)
VERSUS
STATE OF NCT, DELHI Respondent(s)
(FOR ADMISSION and I.R. and IA No.87449/2019-CONDONATION OF DELAY
IN FILING )
Date : 04-07-2019 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
HON'BLE MR. JUSTICE K.M. JOSEPH
For Petitioner(s) Mr. Shikhil Suri, Adv.
Mr. Shiv Kumar Suri, AOR
Ms. Shilpa Saini, adv.
Ms. Nikita Thapar, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Despite the valiant effort of the learned counsel for the petitioner to persuade us to take a Signature Not Verified different view, we are not inclined to interfere with Digitally signed by POOJA ARORA Date: 2019.07.11 17:48:35 IST Reason: the impugned order(s). The special leave petition is accordingly dismissed.
2We, however, make it clear that it is always open to the petitioner to make an application for remission in accordance with law which should be considered expeditiously.
(POOJA ARORA) (ANITA RANI AHUJA) COURT MASTER COURT MASTER