Supreme Court - Daily Orders
N.S. Hoon vs Hon'Ble Mr.Justice Jayanta ... on 9 December, 2015
Bench: Anil R. Dave, Adarsh Kumar Goel
IN THE SUPREME COURT OF INDIA
CRIMINAL ORIGINAL JURISDICTION
SUO-MOTU CONMT.PET (CRL.) No.8/2009
IN
I.A.NO.1 IN W.P.(C) NO.D16866/2009
N.S. HOON & ANR. ... PETITIONER(S)
VS.
HON.MR.JUSTICE JAYANTA K.BISWAS & ORS. ... RESPONDENT(S)
WITH
CONMT.PET (CRL.)D14089/2010
I.A. NOS.13-16 IN SLP (C) NOS.30648-30651/2010
S.L.P.(C) .../2013 (CC NO.21838/2015)
O R D E R
We have heard the learned counsel including the learned Attorney General. It has been suggested by the learned Attorney General that the case is required to be closed.
Looking at the facts of the case, in our opinion, the case is required to be closed. In view of this fact, we dismiss all these petitions.
In view of the above directions, all pending applications stand disposed of.
..............J. [ANIL R. DAVE ] Signature Not Verified Digitally signed by Sarita Purohit Date: 2015.12.16 11:55:19 IST ..................J. Reason: [ADARSH KUMAR GOEL] New Delhi;
9th December, 2015.
ITEM NO.1 COURT NO.2 SECTION X
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SUO-MOTU CONMT.PET.(Crl.) No. 8/2009 IN I.A.NO. 1 IN W.P.(C)NO. D16866/2009 N.S. HOON & ANR. Petitioner(s) VERSUS HON'BLE MR.JUSTICE JAYANTA K.BISWAS&ORS. Respondent(s) WITH CONMT.PET.(Crl.) D 14089/2010 (With Office Report) I.A.Nos.13-16 in SLP(C) No. 30648-30651/2010 (For against Registrar's orders and Office Report) S.L.P.(C)..../2015 (CC No. 21838/2013) (With appln.(s) for c/delay in filing SLP and c/delay in refiling SLP and permission to appear and argue in person) Date : 09/12/2015 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ANIL R. DAVE HON'BLE MR. JUSTICE ADARSH KUMAR GOEL For the appearing parties:
Ld. Attorney General For India Mr. P.S. Narasimha,ASG Mr. Jaideep Gupta,Sr.Adv. Ms. Sadhana Sandhu,Adv.
For Mr. B.V. Balramdas,Adv.
Mr. R.K. Kapoor (a.c.),Adv. Ms. Rekha Giri,Adv.
Petitioner-in-person (Not present) UPON hearing the counsel the Court made the following O R D E R Delay condoned.
All the matters are dismissed in terms of the signed order. All pending applications stand disposed of in terms of the signed order.
(Anita Malhotra) (Sneh Bala Mehra) Court Master Assistant Registrar (Signed order is placed on the file.)