Supreme Court - Daily Orders
Dharambir Sharma vs State Of Nct Of Delhi on 9 March, 2015
Bench: Dipak Misra, Prafulla C. Pant
ITEM NO.23 COURT NO.5 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.1631/2015
(Arising out of impugned final judgment and order dated 17/11/2014
in CRLA No. 1013/2014 passed by the High Court of Delhi at New
Delhi)
DHARAMBIR SHARMA Petitioner(s)
VERSUS
STATE OF NCT OF DELHI Respondent(s)
(With interim relief)
Date : 09/03/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE DIPAK MISRA
HON'BLE MR. JUSTICE PRAFULLA C. PANT
For Petitioner(s) Ms. Vibha Datta Makhija, Sr. Adv.
Mr. Neeraj Chaudhari, Adv.
Mr. Gautam Talukdar, AOR
Mr. T. Pongener, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned senior counsel for the petitioner. The special leave petition is dismissed.
Signature Not Verified (Chetan Kumar) (Tapan Kumar Chakraborty) Digitally signed by Chetan Kumar Date: 2015.03.11 18:45:03 IST Court Master Court Master Reason: