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Mahender Singh Yadav vs High Court Of Delhi on 2 August, 2017

Bench: Dipak Misra, Amitava Roy, A.M. Khanwilkar

     SLP(Crl.) 3928/2017
                                                    1

     ITEM NO.5                             COURT NO.2                  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

     Petition(s) for Special Leave to Appeal (Crl.) No.3928/2017

     (Arising out of impugned final judgment and order dated 29-03-2017
     in CRLRP No. 246/2017 passed by the High Court of Delhi at New
     Delhi)

     MAHENDER SINGH YADAV                                                Petitioner(s)

                                                   VERSUS

     HIGH COURT OF DELHI                                                 Respondent(s)

(With appln.(s) for exemption from filing O.T. and exemption from filing c/c of the impugned judgment) Date : 02-08-2017 These matters were called on for hearing today.

CORAM :

HON'BLE MR. JUSTICE DIPAK MISRA HON'BLE MR. JUSTICE AMITAVA ROY HON'BLE MR. JUSTICE A.M. KHANWILKAR For Petitioner(s) Mr. K. Sultan Singh, Sr. Adv.

Mr. Samar Vijay Singh, AOR Mr. Vikram Singh Panwar, Adv. Mr. Jasbir Solanki, Adv.

For Respondent(s) Mr. Tushar Mehta, ASG Mr. P.S. Narasimha, ASG Ms. V. Mohana, Sr. Adv.

Ms. Rashmi Malhotra, Adv. Mr. B.V. Balram Das, Adv.

Mr. Sukhbeer Kour Bajwa, Adv. Mr. Jasleen Chahal, Adv.

Mr. Vijay Singh, Adv.

Mr. Gurbansh Singh, Adv.

UPON hearing the counsel the Court made the following 13:18:29 IST Reason: O R D E R Let a copy of the petition be served on Mr. B.V. Balram Das, learned counsel assisting Mr. Tushar Mehta and SLP(Crl.) 3928/2017 2 Mr. P.S. Narasimha, learned Additional Solicitor Generals.

Let the matter be listed in the first week of October, 2017.

Liberty to mention.

(Chetan Kumar) (H.S. Parasher) Court Master Assistant Registrar