Supreme Court - Daily Orders
Sumer Singh vs State Of Nct Of Delhi on 4 October, 2017
Bench: A.K. Sikri, Ashok Bhushan
ITEM NO.27 COURT NO.5 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
Diary No(s). 13515/2017
(Arising out of impugned final judgment and order dated 21-12-2015
in CRLA No. 878/2011 passed by the High Court Of Delhi At New
Delhi)
SUMER SINGH Petitioner(s)
VERSUS
STATE OF NCT OF DELHI Respondent(s)
(IA No.93357/2017-CONDONATION OF DELAY IN FILING and IA
No.93360/2017-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT
and IA No.93359/2017-EXEMPTION FROM FILING O.T. and IA
No.93358/2017-CONDONATION OF DELAY IN REFILING)
Date : 04-10-2017 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE ASHOK BHUSHAN
For Petitioner(s) Dr. K.B. Sounder Rajan, Adv.
Mr. Sudarshan Rajan, AOR
Ms. Shriya Chuahan, Adv.
Mr. Chand Ghera, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Issue notice, returnable in six weeks in the application for condondation of delay, prayer for interim relief and special leave petition.
Signature Not Verified (ASHWANI KUMAR) Digitally signed by ASHWANI KUMAR Date: 2017.10.04 (MALA KUMARI SHARMA) COURT MASTER 16:08:58 IST Reason: COURT MASTER