Supreme Court - Daily Orders
Chander Singh Sherawat vs State (Govt. Of Nct Of Delhi) Through Sho on 10 February, 2020
Bench: L. Nageswara Rao, Hemant Gupta
ITEM NO.21 COURT NO.11 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(s).2483/2020
(Arising out of impugned final judgment and order dated 02-08-2019
in CRLMC No. 3597/2019 passed by the High Court Of Delhi At New
Delhi)
CHANDER SINGH SHERAWAT Petitioner(s)
VERSUS
STATE (GOVT. OF NCT OF DELHI) THROUGH SHO & ANR. Respondent(s)
(FOR ADMISSION and I.R. and IA No.21127/2020-CONDONATION OF DELAY
IN FILING and IA No.21131/2020-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT and IA No.21128/2020-STAY APPLICATION )
Date : 10-02-2020 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE L. NAGESWARA RAO
HON'BLE MR. JUSTICE HEMANT GUPTA
For Petitioner(s) Mr. Sushil Kr.Singh,Adv.
Mr. Praveen Aggarwal,Adv.
Mr. Sachin Kr. Shukla,Adv.
Mr. Sandeep Malik,Adv.
Mr. Pranav Kumar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
We are not inclined to interfere in the matter. The Special Leave Petition is dismissed. Pending application(s) shall stand disposed of.
Signature Not Verified Digitally signed by BALA PARVATHI Date: 2020.02.12 17:25:17 IST Reason: (B.Parvathi) (Anand Prakash) Court Master Court Master