Supreme Court - Daily Orders
Praveen Kumar @ Pappu@ Puran Saxena vs State (Govt. Of Nct ) Of Delhi on 9 October, 2017
Bench: Ranjan Gogoi, Abhay Manohar Sapre, Navin Sinha
ITEM NO.10 COURT NO.2 SECTION IIC
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). /2017
Diary No(s). 27366/2017
(Arising out of impugned final judgment and order dated 14-07-2015
in CRLA No. 579/2013 passed by the High Court Of Delhi At New
Delhi)
PRAVEEN KUMAR @ PAPPU@ PURAN SAXENA Petitioner(s)
VERSUS
STATE (GOVT. OF NCT ) OF DELHI Respondent(s)
(IA No.98907/2017-CONDONATION OF DELAY IN FILING and
IA No.98910/2017-EXEMPTION FROM FILING O.T.)
Date : 09-10-2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
HON'BLE MR. JUSTICE NAVIN SINHA
For Petitioner(s) Mr. Rana Mukherjee, Sr. Adv.
Mr. Tilak Raj Pasi, Adv.
Mr. Satyapal Khushal Chand Pasi, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner and perused the relevant material.
Application for exemption from filing official translation is allowed.
Delay condoned.
We find no merit in the present Special Leave Petition. The Special Leave Petition is Signature Not Verified Digitally signed by accordingly dismissed.
NEETU KHAJURIA Date: 2017.10.09 17:03:56 IST Reason:(NEETU KHAJURIA) (ASHA SONI) COURT MASTER BRANCH OFFICER