Supreme Court - Daily Orders
Ram Briksh Mall vs The State Of (Nct Of Delhi) . on 30 January, 2015
Bench: Dipak Misra, Prafulla C. Pant
ITEM NO.47 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
CRLMP. 24071/2014 & CRLMP. 24533/2014 in
Petition(s) for Special Leave to Appeal (Crl.) No(s). 8621/2014
(Arising out of impugned final judgment and order dated 13/10/2014
in CRLMA No. 15818/2014,13/10/2014 in MA No. 4528/2014 passed by
the High Court of Delhi at New Delhi)
RAM BRIKSH MALL Petitioner(s)
VERSUS
THE STATE OF (NCT OF DELHI) & ORS. Respondent(s)
(With appln(s) for permission to appear and argue in person and
recalling the court's order dated 11.11.2014 and office report)
Date : 30/01/2015 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE DIPAK MISRA
HON'BLE MR. JUSTICE PRAFULLA C. PANT
For Petitioner(s) Petitioner-in-person
For Respondent(s) Mr. Sunil Fernandes,Adv.
Ms. Astha Sharma,Adv.
Mr. P.K. Dey,Adv.
Mr. M. Khairati,Adv.
For Mr. D.S. Mahra,Adv.
The Court made the following
O R D E R
Heard Mr. Ram Briksh Mall, petitioner in-person, Mr. P.K. Dey, learned counsel for Respondent No.1 and Mr. Sunil Fernandes, learned counsel appearing for Respondent No.2.
Having heard the petitioner in-person and learned counsel for the respondents, the order dated 11.11.2014 is recalled and the Signature Not Verified Digitally signed by Narendra Prasad special leave petition is restored to file in its original number.
Date: 2015.02.03 16:49:37 IST Reason:It is directed that the petitioner shall comply with the 1 commercial formalities, within a period of one week from today and the electricity connection shall be provided to his premises within three days thereafter.
The High Court is requested to dispose of the Crl.M.C. No.4528/2014, within three months commencing 1.2.2015.
Be it stated, the petitioner appearing in-person unconditionally apologized and submitted that the allegations made in the petition may be treated to have been deleted. Regard being had to the submission put forth by the petitioner they stand deleted.
All other issues, which are not dealt with in this order are kept open.
The special leave petition stands disposed of. Pending interlocutory applications, if any, also stand disposed of.
(NARENDRA PRASAD) (H.S. PARASHER)
COURT MASTER COURT MASTER
2