Supreme Court - Daily Orders
State Of Nct Of Delhi vs Shailesh Kumar@Guddu on 11 August, 2014
\230 ITEM NO.37 COURT NO.8 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). 5233/2012
(Arising out of impugned final judgment and order dated 13/07/2011
in CRLA No. 613/2009 passed by the High Court of Delhi at N. Delhi)
STATE OF NCT OF DELHI Petitioner(s)
VERSUS
SHAILESH KUMAR @ GUDDU & ORS. Respondent(s)
(With office report)
Date : 11/08/2014 This petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE FAKKIR MOHAMED IBRAHIM KALIFULLA
HON’BLE MR. JUSTICE SHIVA KIRTI SINGH
For Petitioner(s) Mr. Tushar Mehta,ASG
Mr. Radhakanta Tripathy,Adv.
Mr. P.K. Dey,Adv.
Mr. D.S. Mahra,Adv.
Mr. B. V. Balaram Das,Adv.
For Respondent(s) Mr. Abhay Singh,Adv.
Ms. Yasmin Zafar,Adv.
Ms. Vindhya Singh,Adv.
Mr. Prakash Gautam,Adv.
For Mr. Varinder Kumar Sharma,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Leave granted.
(NARENDRA PRASAD) (SHARDA KAPOOR) COURT MASTER COURT MASTER Signature Not Verified Digitally signed by Narendra Prasad Date: 2014.08.12 16:37:47 IST Reason: