Supreme Court - Daily Orders
Ranbir S. Arora vs State Of Nct Of Delhi on 15 December, 2014
Bench: Fakkir Mohamed Ibrahim Kalifulla, Abhay Manohar Sapre
SLP(Crl) No. 9782 of 2014
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.) No(s). 9782/2014
(Arising out of impugned final judgment and order dated 05/08/2014
in WPC No. 1775/2010 passed by the High Court of Delhi at New
Delhi)
RANBIR S. ARORA Petitioner(s)
VERSUS
STATE OF NCT OF DELHI & ANR. Respondent(s)
(With application for exemption from filing certified copy of the
impugned judgment and interim relief and office report)
Date : 15/12/2014 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. Vijay Aggawal, Adv.
Mr. Gaurav Goel, A.O.R.
For Respondent(s) Mr. Harsh Vir Pratap Sharma, Adv.
Mr. Ajay Sharma, Adv.
Mr. Pankaj Kumar, A.O.r.
UPON hearing counsel the Court made the following
O R D E R
The petitioner in this Special Leave Petition as well as the petitioner in the connected matter mentioned in the office report i.e. SLP(Crl) No. 9279 of 2014 and the private second respondent Signature Not Verified Digitally signed by Kalyani Gupta Date: 2014.12.15 17:19:59 IST shall appear before the Supreme Court Mediation Reason: Centre on 22nd December, 2014 at 10:30 A.M. at 110 PAGE NO. 1Of 2 SLP(Crl) No. 9782 of 2014 Lawyers Chambers', R.K. Jain Block, Supreme Court Compound, Tilak Marg, New Delhi - 110 201.
The Supreme Court Mediation Centre shall take necessary efforts to explore the possibility of an amicable settlement between the parties.
Tag with SLP(Crl) No.9782 of 2014.
List this matter and the connected matter on 5th January, 2015 along with the Report of the Mediation.
[KALYANI GUPTA] [TAPAN KUMAR CHAKRABORTY]
COURT MASTER COURT MASTER
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