Supreme Court - Daily Orders
Nda Securities Ltd vs State (Nct Of Delhi) on 1 April, 2025
Author: Sudhanshu Dhulia
Bench: Sudhanshu Dhulia
ITEM NO.26 COURT NO.12 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
Petition(s) for Special Leave to Appeal (Crl.) No(s). 4379/2025
[Arising out of impugned final judgment and order dated 25-02-2025
in CRLMC No. 1213/2017 passed by the High Court of Delhi at New
Delhi]
NDA SECURITIES LTD. Petitioner(s)
VERSUS
STATE (NCT OF DELHI) & ANR. Respondent(s)
(FOR ADMISSION , IA No. 74022/2025 - EXEMPTION FROM FILING O.T.)
Date : 01-04-2025 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SUDHANSHU DHULIA
HON'BLE MR. JUSTICE K. VINOD CHANDRAN
For Petitioner(s) Ms. Suruchi Mittal, Adv.
Mr. Abhishek Gautam, AOR
Mr. Naman Pandey, Adv.
Mr. Shubham Soni, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Issue notice, returnable on 05.05.2025. Until further orders, the effect and operation of the impugned order dated 25.02.2025 passed by the High Court of Delhi at New Delhi, shall remain stayed.
(NIRMALA NEGI) (RENU BALA GAMBHIR)
ASTT. REGISTRAR-cum-PS ASSISTANT REGISTRAR
Signature Not Verified
Digitally signed by
Nirmala Negi
Date: 2025.04.01
17:44:44 IST
Reason: