Supreme Court - Daily Orders
State (Govt. Of Nct Of Delhi) vs Mohd. Shakir Etc on 5 December, 2014
Bench: V. Gopala Gowda, C. Nagappan
ITEM NO.29 COURT NO.11 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.)...... CRLMP No(s).
23463-23464/2014
(Arising out of impugned final judgment and order dated 24/03/2014
in CRA No. 600/2011,24/03/2014 in CRA No. 689/2011 passed by the
High Court Of Delhi At New Delhi)
STATE (GOVT. OF NCT OF DELHI) Petitioner(s)
VERSUS
MOHD. SHAKIR ETC Respondent(s)
(with appln. (s) for c/delay in filing SLP)
Date : 05/12/2014 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE V. GOPALA GOWDA
HON'BLE MR. JUSTICE C. NAGAPPAN
For Petitioner(s) Mr. A. Mariarputham, Sr. Adv.
Ms. Rekha Pandey, Adv.
Mr. D. S. Mahra,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner. Delay condoned.
No ground for interference is made out to exercise our jurisdiction under Article 136 of the Constitution of India.
The special leave petitions are dismissed. Signature Not Verified(VINOD KUMAR) (MALA KUMARI SHARMA) Digitally signed by Vinod Kumar
COURT MASTER COURT MASTER Date: 2014.12.05 17:05:32 IST Reason: