Supreme Court - Daily Orders
Gurucharan Singh vs Union Of India . on 5 January, 2017
Bench: A.K. Sikri, R.K. Agrawal
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ITEM NO.16 COURT NO.8 SECTION IIC
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.)...... CRLMP No(s).
18543/2016
(Arising out of impugned final judgment and order dated 27/04/2016
in WPCRL No. 307/2016 08/08/2016 in WPCRL No. 307/2016 passed by
the High Court Of Delhi At New Delhi)
GURUCHARAN SINGH Petitioner(s)
VERSUS
UNION OF INDIA AND ORS. Respondent(s)
CRLMP. 18543/2016(with c/delay in filing SLP and office report)
WITH
SLP(Crl.)...CRLMP No. 19020-19022/2016
(With appln.(s) for c/delay in filing SLP and Office Report)
Date : 05/01/2017 These petitions were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE R.K. AGRAWAL
For Petitioner(s) Mr. Vikram Chaudari, Sr. Adv.
Mr. Harshit Sethi, Adv.
Ms. Pragati Sharma, Adv.
Mr. Gulshan Kumar, Adv.
Mr. Nikhil Jain,Adv.
Mr. B. Krishna Prasad,Adv.
For Respondent(s) Mr. Mukul Rohatagi, AG
Mr. Maninder Singh, ASG
Mr. R. Bala Subramanian, Adv.
Ms. Binu Tamta, Adv.
Mr. Prabhas Bajaj, Adv.
Ms. Aarti Sharma, Adv.
Mr. B. Krishna Prasad,Adv.
Signature Not Verified
Digitally signed by
ASHWANI KUMAR
Date: 2017.01.05
Mr. Rajiv K. Garg, Adv.
16:43:23 IST
Reason: Mr. Gulshan Chawla, Adv.
Mr. Navin Malhotra, Adv.
Mr. Govind Singh, Adv.
Mr. T. L. Garg,Adv.
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UPON hearing the counsel the Court made the following
O R D E R
SLP(Crl.)...CRLMP No. 18543/2016 The special leave petition is dismissed as not pressed. SLP(Crl.)...CRLMP No. 19020-19022/2016 Delay condoned.
Since by the impugned order the High Court has granted bail to the respondents herein, we are not inclined to interfere with the said order. The special leave petition is accordingly dismissed. Pending application(s), if any, stands disposed of accordingly.
However, we request the High Court to decide the writ petition(s) at the earliest.
(Ashwani Thakur) (Mala Kumari Sharma)
COURT MASTER COURT MASTER