Supreme Court - Daily Orders
State Govt. Of Nct Of Delhi vs Harish @ Hunny on 9 August, 2019
Bench: N.V. Ramana, Ajay Rastogi
SLP(Crl.)……...D.No.24483/19 1
ITEM NO.27 COURT NO.3 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).24483/2019
(Arising out of impugned final judgment and order dated 22-05-2018
in CRLA No.20/2018, CRLMB No.27/2018, Crl.A.No.125/2018 & CRLMB
No.234/2018 passed by the High Court of Delhi at New Delhi)
STATE GOVT. OF NCT OF DELHI Petitioner(s)
VERSUS
HARISH @ HUNNY ETC. Respondent(s)
(FOR ADMISSION and I.R. and IA No.114352/2019-CONDONATION OF DELAY
IN FILING and IA No.114356/2019-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT and IA No.114353/2019-EXEMPTION FROM FILING O.T.)
Date : 09-08-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE N.V. RAMANA
HON'BLE MR. JUSTICE AJAY RASTOGI
For Petitioner(s) Mr.Aman Lekhi, ASG
Ms.Sonia Mathur, Sr.Adv.
Mr.Vivek Narayan Sharma, Adv.
Mr.A.K.Kaul, Adv.
Mr. B. V. Balaram Das, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned Additional Solicitor General appearing on behalf of the petitioner.
No proper explanation has been given by the learned Additional Solicitor General to condone the delay of 327 days in Signature Not Verified filing the special leave petition. The application for condonation Digitally signed by SATISH KUMAR YADAV Date: 2019.08.10 11:24:25 IST Reason: of delay is accordingly dismissed.
…………………….2/-
SLP(Crl.)……...D.No.24483/19 2Even on merits, no ground for interference is made out in exercise of our jurisdiction under Article 136 of the Constitution of India.
The special leave petition is accordingly dismissed on the ground of delay as also on merits.
As a sequel to the above, pending interlocutory applications also stand disposed of.
(SATISH KUMAR YADAV) (RAJ RANI NEGI)
AR-CUM-PS ASSISTANT REGISTRAR