Supreme Court - Daily Orders
Ramesh Chand Jaiswal Etc. Etc. vs State (Nct Of Delhi) on 2 July, 2015
Bench: Pinaki Chandra Ghose, Abhay Manohar Sapre
ITEM NO.19 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
Petition(s) for Special Leave to Appeal (Crl.)
No(s). 4429-4431/2015
(Arising out of impugned final judgment and order dated 28/04/2015
in BA No. 620, 623 & 625/2015 passed by the High Court Of Delhi At
New Delhi)
RAMESH CHAND JAISWAL ETC. ETC. Petitioner(s)
VERSUS
STATE (NCT OF DELHI) Respondent(s)
(With appln.(s) for exemption from filing c/c of the impugned
judgment and exemption from filing O.T. and interim relief)
Date : 02/07/2015 These petitions were called on for hearing
today.
CORAM :
HON'BLE MR. JUSTICE PINAKI CHANDRA GHOSE
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
For Petitioner(s)
Mr. Gaurav Agrawal,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The Special Leave Petitions are dismissed.
(VISHAL ANAND) (SNEH LATA SHARMA)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
Vishal Anand
Date: 2015.07.02
16:40:20 EAST
Reason: