Supreme Court - Daily Orders
Varun Goyal vs State Nct Of Delhi on 11 April, 2016
Bench: A.K. Sikri, R.K. Agrawal
ITEM NO.20 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). 2727/2016
(Arising out of impugned final judgment and order dated 19/02/2016
in CRLM No. 641/2016 passed by the High Court Of Delhi At New
Delhi)
VARUN GOYAL Petitioner(s)
VERSUS
STATE NCT OF DELHI Respondent(s)
(with appln. (s) for exemption from filing c/c of the impugned
judgment and exemption from filing O.T. and interim relief)
Date : 11/04/2016 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE R.K. AGRAWAL
For Petitioner(s) Mr. Vishwa Pal Singh,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The Special Leave Petition is dismissed.
Interlocutory application(s), if any, shall stand disposed of accordingly.
(Ashwani Thakur) (Tapan Kr. Chakraborty)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
ASHWANI KUMAR
Date: 2016.04.12
15:26:17 IST
Reason: