Supreme Court - Daily Orders
Rajiv Chaudhary vs State Of Nct Of Delhi on 7 August, 2015
Bench: Jagdish Singh Khehar, Adarsh Kumar Goel
ITEM NO.34 COURT NO.4 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).
12499/2015
(Arising out of impugned final judgment and order dated 09/02/2015
in CRLMC No.488/2015 passed by the High Court of Delhi at New
Delhi)
RAJIV CHAUDHARY Petitioner(s)
VERSUS
STATE OF NCT OF DELHI AND ANR. Respondent(s)
(With appln.(s) for c/delay in filing SLP and c/delay in refiling
SLP)
Date : 07/08/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
For Petitioner(s) Mr.D.K.Thakur, Adv.
Mr.Devendra Jha, Adv.
Mr.J.P.Rinwa, Adv.
Mr. Nitin Kumar Thakur, 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 in exercise of our jurisdiction under Article 136 of the Constitution of India.
The special leave petition is accordingly dismissed.
Signature Not Verified (SATISH KUMAR YADAV) (RENUKA SADANA) Digitally signed by Satish Kumar Yadav Date: 2015.08.07 AR-CUM-PS 16:08:27 IST Reason: COURT MASTER