Supreme Court - Daily Orders
Sapan Das vs State (Nct Of Delhi) on 26 February, 2016
Bench: V. Gopala Gowda, Arun Mishra
ITEM NO.28 COURT NO.9 SECTION II
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).
3089/2016
(Arising out of impugned final judgment and order dated 17/09/2015
in BA No. 744/2015 passed by the High Court of Delhi at New Delhi)
SAPAN DAS Petitioner(s)
VERSUS
STATE (NCT OF DELHI) Respondent(s)
(with appln. (s) for c/delay in filing SLP and c/delay in refiling
SLP)
Date : 26/02/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE V. GOPALA GOWDA
HON'BLE MR. JUSTICE ARUN MISHRA
For Petitioner(s) Mr. Jaspreet S.Rai,Adv.
Mr. Rophit Nagpal,Adv.
Mr. Shyamal Kumar,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner.
Delay condoned.
No ground for interference is made out to exercise our jurisdiction under Article 136 of the Constitution of India.
The Special Leave Petition is dismissed.
Signature Not Verified Digitally signed by Suman Wadhwa Date: 2016.02.26 16:40:04 IST Reason: (SUMAN WADHWA) (MALA KUMARI SHARMA) AR-cum-PS COURT MASTER