Supreme Court - Daily Orders
Parminder Kaur vs State (Nct) Of Delhi on 18 January, 2019
Bench: Rohinton Fali Nariman, Vineet Saran
ITEM NO.30 COURT NO.5 SECTION II-C
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CRIMINAL) Diary No(s). 19608/2018
(Arising out of impugned final judgment and order dated 01-08-2014
in CRLA No. 544/2011 passed by the High Court Of Delhi At New
Delhi)
PARMINDER KAUR Petitioner(s)
VERSUS
STATE (NCT) OF DELHI Respondent(s)
(FOR ADMISSION and I.R. and IA No.4445/2019-CONDONATION OF DELAY IN
FILING and IA No.4447/2019-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT and IA No.4446/2019-CONDONATION OF DELAY IN
REFILING)
Date : 18-01-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE VINEET SARAN
For Petitioner(s) Mr. Joginder Tuli, Adv.
Mr. Ashu Kr. Sharma, Adv.
Ms. Joshini Tuli, Adv.
Mr. Harish Pant, Adv.
Mr. Anis Ahmed Khan, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The Special Leave Petition is dismissed on the ground of delay as well as on merits.
Pending applications, if any, stand disposed of.
Signature Not Verified(MANAV SHARMA) Digitally signed by R NATARAJAN Date: 2019.01.18 (TAPAN KUMAR CHAKRABORTY) COURT MASTER (SH) 16:43:18 IST Reason: ASSISTANT REGISTRAR