Supreme Court - Daily Orders
Rajeev Bahl vs State(Nct Of Delhi) on 18 September, 2023
Bench: Aniruddha Bose, Bela M. Trivedi
ITEM NO.57 COURT NO.6 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
Petition(s) for Special Leave to Appeal (Crl.) No(s). 11623/2023
(Arising out of impugned final judgment and order dated 08-08-2023
in CRLRP No. 146/2023 passed by the High Court Of Delhi At New
Delhi)
RAJEEV BAHL Petitioner(s)
VERSUS
STATE(NCT OF DELHI) Respondent(s)
(FOR ADMISSION and I.R. )
Date : 18-09-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ANIRUDDHA BOSE
HON'BLE MS. JUSTICE BELA M. TRIVEDI
For Petitioner(s) Mr. Vairawan A.S, AOR
Mr. Dnyaneshwar N Telange Adv, .
Mr. Rahul Tokas Adv, Adv.
Ms. Jaswanthi Anbuselvan, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner.
We do not find any reason to interfere with the order impugned in this petition.
The special leave petition is, accordingly, dismissed.
Pending application(s), if any, shall stand disposed of.
Signature Not Verified(NEETU SACHDEVA) Digitally signed by Neetu Sachdeva Date: 2023.09.18 (VIDYA NEGI) ASTT. REGISTRAR-cum-PS 16:55:17 IST Reason: ASSISTANT REGISTRAR