Supreme Court - Daily Orders
Mohan vs State (G.N.C.T) Of Delhi on 19 January, 2018
Bench: N.V. Ramana, S. Abdul Nazeer
ITEM NO.28 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). 41259/2017
(Arising out of impugned final judgment and order dated 17-05-2010
in CRA No. 812/2009 passed by the High Court of Delhi at New Delhi)
MOHAN Petitioner(s)
VERSUS
STATE (G.N.C.T) OF DELHI Respondent(s)
(FOR ADMISSION and I.R. and IA No.5227/2018-CONDONATION OF DELAY IN
FILING SLP)
Date : 19-01-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE N.V. RAMANA
HON'BLE MR. JUSTICE S. ABDUL NAZEER
For Petitioner(s)
Mr. Rana Mukherjee, Sr. Adv.
Mr. Naresh Kumar, AOR(SCLSC)
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The Special Leave Petition is dismissed on the ground of delay as well as on merits.
(VISHAL ANAND) (RENUKA SADANA) COURT MASTER (SH) ASST.REGISTRAR Signature Not Verified Digitally signed by VISHAL ANAND Date: 2018.01.19 15:53:38 IST Reason: