Supreme Court - Daily Orders
Sanjay Kumar Valmiki vs State (Government Of Nct Of Delhi) on 29 March, 2019
Bench: Chief Justice, Deepak Gupta, Sanjiv Khanna
ITEM NO.35 COURT NO.1 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). 680/2019
(Arising out of impugned final judgment and order dated 24-05-2018 in CRLA No.
773/2015 passed by the High Court Of Delhi At New Delhi)
SANJAY KUMAR VALMIKI Petitioner(s)
VERSUS
STATE (GOVERNMENT OF NCT OF DELHI) Respondent(s)
(FOR ADMISSION and I.R. and IA No.46601/2019-CONDONATION OF DELAY IN FILING and
IA No.46606/2019-EXEMPTION FROM FILING O.T. and IA No.46602/2019-CONDONATION OF
DELAY IN REFILING)
Date : 29-03-2019 This petition was called on for hearing today.
CORAM : HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE DEEPAK GUPTA
HON'BLE MR. JUSTICE SANJIV KHANNA
For Petitioner(s) Mr. V. Shekhar, Sr. Adv.
Mr. C.S. Ashri, Adv.
Mr. Shashank Shekhar, Adv.
Mr. Shakti Pandey, Adv.
Mr. Prithviraj Singh, Adv.
Ms. Sheetal Rajput, Adv.
Mr. Chander Shekhar Ashri, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
We have heard the learned counsel for the petitioner and perused the relevant material.
We are not inclined to interfere with the impugned Order. The Special Leave Petition is accordingly dismissed. Pending applications, if any, stand disposed of.
Signature Not Verified Digitally signed by MANISH SETHI Date: 2019.03.29 17:04:43 IST Reason: (SUSHIL KUMAR RAKHEJA) (ANAND PRAKASH) AR CUM PS BRANCH OFFICER