Supreme Court - Daily Orders
Anup Kumar Gupta vs The State Nct Of Delhi on 6 November, 2015
Bench: Dipak Misra, Prafulla C. Pant
ITEM NO.9 COURT NO.4 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). 6441/2015
(Arising out of impugned final judgment and order dated 01/07/2015
in CRLR No.511/2008 passed by the High Court of Delhi at New Delhi)
ANUP KUMAR GUPTA Petitioner(s)
VERSUS
THE STATE (NCT OF DELHI) & ANR. Respondent(s)
(with interim relief and office report)
Date : 06/11/2015 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE DIPAK MISRA
HON'BLE MR. JUSTICE PRAFULLA C. PANT
For Petitioner(s) Mr. Gyan Prakash Srivastava, AOR
For Respondent(s) Mr. Subramaniam Prasad, Sr. Adv.
Mr. Abhay Kumar, AOR
Mr. Tenzing Tsering, Adv.
Mr. Ranjeet Kumar Jha, Adv.
Mr. Abhishekh Atri, Adv.
Mr. D.S. Mahra, Adv.
UPON hearing the counsel the Court made the following
O R D E R
As service in the matter is complete, let the matter be listed in the second week of February 2016.
Respondent No.2 is at liberty to withdraw the amount that has been deposited before the Registry of this Court along with the accrued interest, if any.
Signature Not Verified Digitally signed by Gulshan Kumar Arora Date: 2015.11.06 16:46:15 IST Reason: (Gulshan Kumar Arora) (H.S. Parasher) Court Master Court Master