Supreme Court - Daily Orders
Rajesh Yadav vs State (Govt. Of Nct) Of Delhi And Anr on 27 November, 2015
Bench: Pinaki Chandra Ghose, R.K. Agrawal
ITEM NO.26 COURT NO.11 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.)
No(s). 9876-9877/2015
(Arising out of impugned final judgment and order dated 07/07/2015
in CRLMC No. 5853/2014 and CRLMA No. 19953/2014 passed by the
High Court of Delhi at New Delhi)
RAJESH YADAV AND ANR. Petitioner(s)
VERSUS
STATE (GOVT. OF NCT) OF DELHI AND ANR Respondent(s)
(With appln.(s) for exemption from filing O.T. and permission to
file additional documents and interim relief and office report)
Date: 27/11/2015 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE PINAKI CHANDRA GHOSE
HON'BLE MR. JUSTICE R.K. AGRAWAL
For Petitioner(s)
Mr. A.K. Sharma, Adv.
Mr. Dev Kumar, Adv.
Mr. T. R. B. Sivakumar,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The Special Leave Petitions are dismissed. Pending applications filed in the matters are also disposed of.
(VISHAL ANAND) (SNEH LATA SHARMA)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
Vishal Anand
Date: 2015.11.27
16:49:48 EASST
Reason: