Supreme Court - Daily Orders
State (Govt. Of Nct Of Delhi) vs Sanjay Singhal on 6 January, 2015
Bench: Sudhansu Jyoti Mukhopadhaya, N.V. Ramana
ITEM NO.14 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).
25097/2014
(Arising out of impugned final judgment and order dated 25/02/2014
in CRLP No. 617/2013 passed by the High Court of Delhi at N.
Delhi)
STATE (GOVT. OF NCT OF DELHI) Petitioner(s)
VERSUS
SANJAY SINGHAL Respondent(s)
(With appln. (s) for c/delay in filing SLP and c/delay in refiling
SLP)
Date : 06/01/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SUDHANSU JYOTI MUKHOPADHAYA
HON'BLE MR. JUSTICE N.V. RAMANA
For Petitioner(s)
Mr. Mahinder Singh, ASG
Ms. Alka Agrawal, Adv.
Ms. Vibha Datta Makhija, Adv.
Mr. D. S. Mahra,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
The special leave petition is dismissed.
(Neeta) (Suman Jain) Sr. P.A. COURT MASTER Signature Not Verified Digitally signed by Neeta Sapra Date: 2015.01.08 17:03:13 IST Reason: