Supreme Court - Daily Orders
State (Nct Of Delhi) vs Brijesh Singh @ Arun Kumar on 9 October, 2015
Bench: Chief Justice, S.A. Bobde, Amitava Roy
ITEM NO.52 COURT NO.1 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). 5497/2015
(Arising out of impugned final judgment and order dated 16/04/2015
in CRLAP No. 358/2014 passed by the High Court Of Delhi At New
Delhi)
STATE (NCT OF DELHI) Petitioner(s)
VERSUS
BRIJESH SINGH @ ARUN KUMAR & ANR. Respondent(s)
(with appln. (s) for exemption from filing O.T. and permission to
file additional documents and permission to file lengthy list of
dates)
Date : 09/10/2015 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE S.A. BOBDE
HON'BLE MR. JUSTICE AMITAVA ROY
For Petitioner(s) Mr.Sidharth Luthra, Sr.Adv.
Mr.K.L.Janjani, Adv.
Mr.R.R.Rajesh, Adv.
Mr. D. S. Mahra,Adv.
For Respondent(s)1 Mr.Sudhir Nagar, Adv.
Mr.Mohit Singh, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Perused the letter dated 7.10.2015. In view of the request made by learned counsel for the respondent, four weeks' time is granted for filing the reply.
Signature Not Verified(G.V.Ramana) (Vinod Kulvi) Digitally signed by Ramana Venkata Ganti Date: 2015.10.10 AR-cum-PS Asstt.Registrar 09:32:09 IST Reason: