Supreme Court - Daily Orders
Jagdish Nautiyal vs State Of Nct Of Delhi on 3 July, 2017
Bench: Adarsh Kumar Goel, Uday Umesh Lalit
ITEM NO.18 COURT NO.12 SECTION IIC
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Diary No(s). 10246/2017
(Arising out of impugned final judgment and order dated 09-11-2016
in CRLA No. 210/2015 passed by the High Court of Delhi at New
delhi)
JAGDISH NAUTIYAL Petitioner(s)
VERSUS
STATE OF NCT OF DELHI Respondent(s)
(For application for condonation of dely in filing and refiling and
exemption from filing O.T.)
Date : 03-07-2017 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
HON'BLE MR. JUSTICE UDAY UMESH LALIT
For Petitioner(s) Mr. Siddharth Luthra,Sr.Adv.
Ms. Kiran Kumar Patra, AOR
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.
We do not find any ground to interfere with the impugned order. The special leave petition is, accordingly, dismissed.
Pending application(s), if any, shall also stand disposed of.
(MADHU BALA) (VEENA KHERA) COURT MASTER ASSISTANT REGISTRAR Signature Not Verified Digitally signed by MADHU BALA Date: 2017.07.04 10:35:27 IST Reason: