Supreme Court - Daily Orders
State Of Nct Delhi vs Shiv Kumar Yadav on 20 March, 2015
Bench: Chief Justice, M.Y. Eqbal, Arun Mishra
ITEM NO.801 COURT NO.1 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).
2215-2216/2015
(Arising out of impugned final judgment and order dated 04/03/2015
in CRLMA No. 2765/2015,04/03/2015 in CRLMC No. 725/2015 passed by
the High Court Of Delhi at New Delhi)
STATE OF NCT DELHI Petitioner(s)
VERSUS
SHIV KUMAR YADAV Respondent(s)
Date : 20/03/2015 These petitions were mentioned today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE M.Y. EQBAL
HON'BLE MR. JUSTICE ARUN MISHRA
For Petitioner(s) Mr.Mukul Rohtagi, A.G.for India
Ms.Binu Tamta, Adv.
Mr.Ajay Sharma, Adv.
Mr. D. S. Mahra,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Tag with S.L.P.(Crl.)...CRL MP Nos.3837-3838/2015, which are stated to be listed on 24.03.2015.
(G.V.Ramana) (Vinod Kulvi)
Court Master Asstt.Registrar
(Listing proforma enclosed)
Signature Not Verified
Digitally signed by
Ramana Venkata Ganti
Date: 2015.03.20
17:05:20 IST
Reason: