Supreme Court - Daily Orders
Delhi Administration Thr. Do (Delhi ... vs Mahender Mahajan on 12 February, 2015
Bench: Fakkir Mohamed Ibrahim Kalifulla, Abhay Manohar Sapre
ITEM NO.30 COURT NO.8 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.)...... /2015
CRLMP No(s). 1798/2015
(Arising out of impugned final judgment and order dated 15/09/2014
in CRLLP No. 132/2014 passed by the High Court of Delhi at New
Delhi)
DELHI ADMINISTRATION THROUGH
DESIGNATED OFFICER/FOOD INSPECTOR Petitioner(s)
VERSUS
MAHENDER MAHAJAN Respondent(s)
(with appln. (s) for c/delay in filing SLP)
Date : 12/02/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE FAKKIR MOHAMED IBRAHIM KALIFULLA
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
For Petitioner(s) Mr. Yashank Adhyaru,Sr.Adv.
Ms. Abha R. Sharma,Adv.
Mr. D. S. Mahra,AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Issue notice.
(NARENDRA PRASAD) (SHARDA KAPOOR) COURT MASTER COURT MASTER Signature Not Verified Digitally signed by Narendra Prasad Date: 2015.02.13 18:46:56 IST Reason: