Supreme Court - Daily Orders
Wg. Cd. Sanjay Kamra vs State Of Nct Of Delhi on 21 May, 2018
Bench: A.M. Khanwilkar, Navin Sinha
SLP(Crl.) 4459/2018
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ITEM NO.44 COURT NO.4 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
Petition for Special Leave to Appeal (Crl.) No. 4459/2018
(Arising out of impugned final judgment and order dated 03-05-2018
in BA No. 1189/2017 passed by the High Court Of Delhi At New Delhi)
WG. CD. SANJAY KAMRA Petitioner
VERSUS
STATE OF NCT OF DELHI Respondent
(FOR ADMISSION and I.R. and IA No.74429/2018-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT )
Date : 21-05-2018 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE MR. JUSTICE NAVIN SINHA
(Vacation Bench)
For Petitioner
Ms. Aishwarya Bhati, Adv.
Ms. Swati Ghildiyal, Adv.
Ms. Deepanwita Priyanka, AOR
For Respondent
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioner submits that even if the statement given by the petitioner as recorded in paragraph 1 of the impugned order may be accepted as it is, the petitioner did not give any concession that the amount he offered would be over and above the interim maintenance fixed by the Court.
Signature Not VerifiedThe petitioner is free to approach the High Court Digitally signed by DEEPAK GUGLANI Date: 2018.05.22 to seek appropriate modification or any other relief in 15:41:34 IST Reason:
the first instance. If an adverse order is passed, it will be open to the petitioner to question the correctness thereof, which can be considered at the SLP(Crl.) 4459/2018 2 appropriate stage.
The special leave petition is accordingly disposed of.
Pending interlocutory applications, if any, shall stand disposed of.
(Deepak Guglani) (Kailash Chander)
Court Master Court Master