Supreme Court - Daily Orders
Rohit Kumar Tomar vs Govt. Of Nct Of Delhi on 5 August, 2016
Bench: V. Gopala Gowda, Adarsh Kumar Goel
ITEM NO.25 COURT NO.6 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). 5733/2016
(Arising out of impugned final judgment and order dated 27/05/2016
in BA No. 240/2016 passed by the High Court of Delhi at New Delhi)
ROHIT KUMAR TOMAR Petitioner(s)
VERSUS
GOVT. OF NCT OF DELHI Respondent(s)
(With application(s) for exemption from filing c/c of the impugned
judgment and impleadment and interim relief)
Date : 05/08/2016 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE V. GOPALA GOWDA
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
For Petitioner(s) Mr. Aditya Agarwal, Adv.
Mr. Rahul Singh, Adv.
Mr. Hifzur Rehman, Adv.
Mr. Surendra, Adv.
Mr. Md. Shahid Anwar, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard.
No ground for interference is made out to exercise our jurisdiction under Article 136 of the Constitution of India.
The Special Leave Petition is dismissed accordingly. Pending application(s), if any, stands disposed of.
Signature Not Verified Digitally signed by RASHI GUPTA Date: 2016.08.08 17:05:16 IST (RASHI GUPTA) (SUMAN JAIN) Reason: SR. P.A. COURT MASTER