Supreme Court - Daily Orders
Iqbal Qureshi vs State Govt. (Nct Of Delhi) on 3 November, 2025
ITEM NO.1 COURT NO.13 SECTION II-D
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. 23713/2022
[Arising out of impugned final judgment and order dated 26-07-2022
in CRLRP No. 66/2022 and CRLMB No. 118/2022 passed by the High
Court of Delhi at New Delhi]
IQBAL QURESHI Petitioner(s)
VERSUS
STATE GOVT. (NCT OF DELHI) Respondent(s)
(IA No. 252648/2025 - CONDONATION OF DELAY IN REFILING / CURING
THE DEFECTS and IA No. 252650/2025 - EXEMPTION FROM FILING C/C OF
THE IMPUGNED JUDGMENT)
Date : 03-11-2025 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJAY KUMAR
HON'BLE MR. JUSTICE ALOK ARADHE
For Petitioner(s) :
Mr. Sanjay Sharma, AOR
For Respondent(s) :
UPON hearing the counsel, the Court made the following
O R D E R
Adjournment is sought, by way of a letter circulated by the learned counsel for the petitioner, on the ground of personal difficulty.
Accepting the request, the matter is adjourned. Re-list on 05.01.2026.
(DEEPAK GUGLANI) (PREETI SAXENA)
AR-cum-PS COURT MASTER (NSH)
Signature Not Verified
Digitally signed by
Deepak Guglani
Date: 2025.11.03
18:14:45 IST
Reason: