Supreme Court - Daily Orders
Syed Shahid Yousuf vs National Investigation Agency Through ... on 4 January, 2019
Bench: D.Y. Chandrachud, Hemant Gupta
ITEM NO.24 COURT NO.12 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). 38886/2018
(Arising out of impugned final judgment and order dated 31-05-2018
in CRLA No. 426/2018 passed by the High Court Of Delhi At New
Delhi)
SYED SHAHID YOUSUF Petitioner(s)
VERSUS
NATIONAL INVESTIGATION AGENCY
THROUGH INSPECTOR OF POLICE Respondent(s)
(IA No.182956/2018-CONDONATION OF DELAY IN FILING and IA
No.182958/2018-CONDONATION OF DELAY IN REFILING )
Date : 04-01-2019 This petition was called on for hearing today.
CORAM :
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
HON'BLE MR. JUSTICE HEMANT GUPTA
For Petitioner(s)
Mr. Rajat Kumar, Adv.
Mr. Pukhrambam Ramesh 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 entertain this petition under Article 136 of the Constitution of India.
The special leave petition is, accordingly, dismissed.
Pending application(s), if any, shall stand disposed of.
Signature Not Verified Digitally signed by SUSHIL KUMAR RAKHEJA Date: 2019.01.07(MANISH SETHI) 18:42:37 IST Reason: (SAROJ KUMARI GAUR) COURT MASTER (SH) BRANCH OFFICER