Supreme Court - Daily Orders
Maya Devi vs Ramesh Bidhuri on 17 January, 2020
Bench: D.Y. Chandrachud, Hrishikesh Roy
ITEM NO.31 COURT NO.8 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
SPECIAL LEAVE PETITION (CRIMINAL) Diary No(s).46763/2019
(Arising out of impugned final judgment and order dated 14-08-2019
in CRLLP No. 459/2019 passed by the High Court of Delhi at New
Delhi)
MAYA DEVI Petitioner(s)
VERSUS
RAMESH BIDHURI & ANR. Respondent(s)
(WITH I.R. and IA No.2438/2020-CONDONATION OF DELAY IN FILING and
IA No.2440/2020-EXEMPTION FROM FILING O.T. )
Date : 17-01-2020 This petition was called on for hearing today.
CORAM :
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
HON'BLE MR. JUSTICE HRISHIKESH ROY
For Petitioner(s) Mr. Varun K Chopra, Adv.
Mr. Shubham Sharma, Adv.
For M/S. Vkc Law Offices
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
We are not inclined to entertain the Special Leave Petition under Article 136 of the Constitution of India. The Special Leave Petition is accordingly dismissed. Pending applications, if any, are disposed of.
Signature Not Verified Digitally signed by CHETAN KUMAR Date: 2020.01.18 (SANJAY KUMAR-I) (SAROJ KUMARI GAUR) 13:59:04 IST Reason: AR-CUM-PS COURT MASTER