Indian Kanoon - Search engine for Indian Law

Supreme Court - Daily Orders

Kapil Garg vs State Of Nct Of Delhi on 3 January, 2019

Bench: Abhay Manohar Sapre, R. Subhash Reddy

     ITEM NO.36                           COURT NO.7                  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).   10835/2018

     (Arising out of impugned final judgment and order dated 10-07-2018
     in CRLMC No. 3224/2015 passed by the High Court of Delhi at New
     Delhi)

     KAPIL GARG                                                        Petitioner(s)

                                                 VERSUS

     STATE OF NCT OF DELHI & ANR.                                      Respondent(s)

     (FOR ADMISSION and I.R.)

     Date : 03-01-2019 This petition was called on for hearing today.

     CORAM :
                         HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
                         HON'BLE MR. JUSTICE R. SUBHASH REDDY

     For Petitioner(s)             Mr.   Siddharth Luthra,Sr.Adv.
                                   Mr.   Ankur Prakash, AOR
                                   Mr.   Yudhister Bharadwaj,Adv.
                                   Ms.   Priyanka Singh,Adv.
                                   Mr.   vinit Chaudhary,Adv.
                                   Mr.   Mohd.S.Siddiqui,Adv.
                                   Mr.   Devender Singh,Adv.
                                   Mr.   Narender,Adv.
                                   Mr.   Harish,Adv.
                                   Mr.   Ankita Tiwari,Adv.

     For Respondent(s)


                         UPON hearing the counsel the Court made the following
                                            O R D E R

Heard.

We are not inclined to interfere with the impugned order passed by the High Court. The special leave petition is, accordingly, dismissed.

Digitally signed by ANITA MALHOTRA Date: 2019.01.04 17:24:11 IST Reason: 1  However, we direct the Trial Court to conclude the trial strictly on the basis of the evidence adduced by the parties in the Trial Court uninfluenced by the prima facie observations made by the High Court in the impugned order.

Pending application, if any, shall also stand disposed of.

 (ANITA MALHOTRA)                            (CHANDER BALA)
   COURT MASTER                               COURT MASTER




                               2