Supreme Court - Daily Orders
State Nct Of Delhi vs Irshad Ahmed Malik @ Tahir Nazir Mir @ ... on 26 October, 2018
Bench: Rohinton Fali Nariman, Navin Sinha
ITEM NO.41 COURT NO.8 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 to Appeal (Crl.) No(s). 5405/2012
(Arising out of impugned final judgment and order dated 11-07-2011
in CRLLP No. 208/2011 passed by the High Court Of Delhi At New
Delhi)
STATE NCT OF DELHI Petitioner(s)
VERSUS
IRSHAD AHMED MALIK @ TAHIR NAZIR MIR @
BASHIR AHMED WANI @ RIZWAN @ ABU TALAH RIZWAN
@ ABU ABDULLAH SANI Respondent(s)
(IA No-15462/2012-ISSUANCE OF NON-BAILABLE WARRANT OF ARREST)
Date : 26-10-2018 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE NAVIN SINHA
For Petitioner(s) Mr. Aman Lekhi, ASG
Ms. Geeta Luthra, Sr.Adv.
Mr. Harish Pandey, Adv.
Mr. Ujjwal Jain, Adv.
Mr. Varun Ahuja, Adv.
Mr. B. V. Balaram Das, AOR
For Respondent(s) Mr. B. D. Sharma, AOR
UPON hearing the counsel the Court made the following
O R D E R
The Special Leave Petition is dismissed.
Pending application shall stand disposed of.
(MANAV SHARMA) (TAPAN KUMAR CHAKRABORTY) COURT MASTER (SH) BRANCH OFFICER Signature Not Verified Digitally signed by R NATARAJAN Date: 2018.10.26 16:54:59 IST Reason: