Supreme Court - Daily Orders
Chand Mohammad@ Anish Ahmed vs State Of Nct Of Delhi on 5 July, 2017
Bench: Adarsh Kumar Goel, Uday Umesh Lalit
ITEM NO.33 COURT NO.11 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
IA 841/2014, in Petition(s) for Special Leave to Appeal (Crl.)
No(s). 888/2014
(Arising out of impugned final judgment and order dated 08-11-2011
in CRLA No. 757/2009 passed by the High Court of Delhi at New
Delhi)
CHAND MOHAMMAD @ ANISH AHMED Petitioner(s)
VERSUS
STATE OF NCT OF DELHI Respondent(s)
(FOR CONDONATION OF DELAY IN FILING ON IA 841/2014)
Date : 05-07-2017 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
HON'BLE MR. JUSTICE UDAY UMESH LALIT
For Petitioner(s) Mr. Anil Shrivastav, AOR
Mr. Ritu Raj, Adv.
For Respondent(s) Mr. A.N.S. Nadkarni, ASG.
Mr. Arijit Prasad, Adv.
Mr. Sanjai Kumar Pathak, Adv.
Mr. B. Krishna Prasad, AOR
UPON hearing the counsel the Court made the following
O R D E R
Heard.
Delay condoned.
We do not find any ground to interfere with the impugned order. The special leave petition is, accordingly, dismissed.
Pending applications, if any, are also stand disposed of.
Signature Not Verified Digitally signed by SWETA DHYANI Date: 2017.07.07 (SWETA DHYANI) 15:12:37 IST Reason: (VEENA KHERA) SENIOR PERSONAL ASSISTANT ASSISTANT REGISTRAR