Supreme Court - Daily Orders
Sudhir Chaudhary Etc. Etc. vs State (Nct Of Delhi) on 22 September, 2015
Bench: T.S. Thakur, Adarsh Kumar Goel
ITEM NO.17 COURT NO.2 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). 3009-3010/2015
(Arising out of impugned final judgment and order dated 11/02/2015
in CRLMC No. 3904/2014,11/02/2015 in CRLMC No. 3912/2014 passed by
the High Court Of Delhi at New Delhi)
SUDHIR CHAUDHARY ETC. ETC. Petitioner(s)
VERSUS
STATE (NCT OF DELHI) Respondent(s)
(with appln. (s) for exemption from filing c/c of the impugned judgment)
Date : 22/09/2015 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE T.S. THAKUR
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
For Petitioner(s)
Ms. Kanika Singh, Adv.
Mr. Sarvesh Singh Baghel, Adv.
Ms. Heena Khan, Adv.
Mr. Vijay Aggarwal, Adv.
Mr. Mudit Jain, Adv.
Mr. Arjun Taneja, Adv.
For Respondent(s)
Mr. K.V. Vishwanathan, Sr. Adv.
Mr. Abhimanyu Bhandari, Adv.
(For Intervenor Mr. Saurabh Ajay Gupta, Adv.
& R.No.2) Mr. Rajeev Goyal, Adv.
Mr. Nishant Bishnoi, Adv.
Mr. Gurpreet S. Parwanda, Adv.
Mr. Guru Krishan Kumar, Adv.
Mr. Anil Hooda, Adv.
Mr. Prashant Kumar, Adv.
Mr. Ankit Gupta, Adv.
Mr. D. S. Mahra,Adv.
UPON hearing the counsel the Court made the following
O R D E R
At the request of learned counsel for the petitioners, post the matters again on 13th October, 2015 high up in the list.
Signature Not Verified Digitally signed by Deepak Mansukhani Date: 2015.09.23 16:42:49 IST Reason: (Ashok Raj Singh) (Veena Khera) Court Master Court Master