Supreme Court - Daily Orders
Parkash Chand vs State (Govt.Of Nct Delhi) on 16 January, 2015
Bench: T.S. Thakur, Adarsh Kumar Goel
ITEM NO.45 COURT NO.2 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). 6467/2014
(Arising out of impugned final judgment and order dated 18/03/2014
in CRLA No. 342/1999 passed by the High Court Of Delhi At N.
Delhi)
PARKASH CHAND Petitioner(s)
VERSUS
STATE (GOVT.OF NCT DELHI) Respondent(s)
(with appln. (s) for bail and stay and office report)
Date : 16/01/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE T.S. THAKUR
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
For Petitioner(s) Mr. R.S.Sodhi, Sr. Adv.
Mr. Mohd. Irshad Hanif,Adv.
Mr. N.A.Usmani, Adv.
For Respondent(s) Mr. Abhishek Atrey, adv.
Ms. Akansha Kaul, Adv.
Mr. D. S. Mahra,Adv.
Mr. Satish Vig, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Post on 21.01.2015 along with Criminal Appeal 824 of 2013 (Vikram Singh @ Vicky & Anr. Vs. UOI and Ors.).
(Shashi Sareen) (Veena Khera) Signature Not Verified Court Master Court Master Digitally signed by Shashi Sareen Date: 2015.05.14 08:52:26 IST Reason: