Supreme Court - Daily Orders
Naveen Bareja vs State Of Nct Delhi on 2 May, 2014
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ITEM NO.12 COURT NO.13 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) No(s).3269/2014
(From the judgement and order dated 14/03/2014 in CRLMC
No.1281/2014, of The HIGH COURT OF DELHI AT N. DELHI)
NAVEEN BAREJA Petitioner(s)
VERSUS
STATE OF NCT DELHI & ANR Respondent(s)
(With appln(s) for ex-Parte stay)
Date: 02/05/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE DIPAK MISRA
HON’BLE MR. JUSTICE V. GOPALA GOWDA
For Petitioner(s) Mr. D.P. Singh, Adv.
Mr. R.P. Vyas, Adv.
Ms. Sonam Gupta, Adv.
Mr. Salil Bhattacharya, Adv.
Mr. Raj Kiran Vats, Adv.
Mr. Sanjay Jain,Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
Issue notice.
In the meantime, the operation of the impugned order shall remain stayed.
(Usha Bhardwaj) [Sneh Lata Sharma] A.R.-cum-P.S. Court Master