Supreme Court - Daily Orders
Devendra Kumar vs State Of Nct Delhi on 9 January, 2015
Bench: Fakkir Mohamed Ibrahim Kalifulla, Abhay Manohar Sapre
ITEM NO.17 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.)....../2014
CRLMP No(s). 25509/2014
(Arising out of impugned final judgment and order dated 04/08/2014
in CRLR No. 673/2012 passed by the High Court of Delhi at N. Delhi)
DEVENDRA KUMAR Petitioner(s)
VERSUS
STATE OF NCT DELHI & ANR. Respondent(s)
(with appln. (s) for c/delay in filing SLP)
Date : 09/01/2015 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) Ms. Sangeeta Kumar,Adv.
Ms. Vithika Garg,Adv.
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 special leave petition, which is dismissed.
(NARENDRA PRASAD) (SHARDA KAPOOR) COURT MASTER COURT MASTER Signature Not Verified Digitally signed by Narendra Prasad Date: 2015.01.10 11:00:45 IST Reason: