Supreme Court - Daily Orders
Nitin Dev vs The State Of Uttarakhand on 10 December, 2018
Bench: N.V. Ramana, Mohan M. Shantanagoudar
ITEM NO.27 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
SPECIAL LEAVE PETITION (CRIMINAL) Diary No(s). 38967/2018
(Arising out of impugned final judgment and order dated 06-08-2018
in WPCRL No. 1236/2018 09-07-2018 in WPCRL No. 1236/2018 passed by
the High Court Of Uttarakhand At Nainital)
NITIN DEV Petitioner(s)
VERSUS
THE STATE OF UTTARAKHAND & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.174795/2018-CONDONATION OF DELAY
IN FILING and IA No.174798/2018-EXEMPTION FROM FILING O.T. and IA
No.174797/2018-CONDONATION OF DELAY IN REFILING and IA
No.174799/2018-PERMISSION TO FILE ADDITIONAL DOCUMENTS/
FACTS/ANNEXURES )
Date : 10-12-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE N.V. RAMANA
HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR
For Petitioner(s)
Mr. Amnit Seth, Adv.
Ms. Indra Sawhney, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
We are not inclined to interfere with the impugned orders passed by the High Court.
The special leave petition is, accordingly, dismissed. Pending applications, if any, shall remain stayed.
Signature Not Verified(SUKHBIR PAUL KAUR) Digitally signed by (RAJ RANI NEGI) SARITA PUROHIT AR CUM PS Date: 2018.12.10 16:53:23 IST ASSISTANT REGISTRAR Reason: