Supreme Court - Daily Orders
Syed Mohd Zishan Ali vs The State (Govt Of Nct Of Delhi) on 2 September, 2019
Bench: Arun Mishra, M.R. Shah
ITEM NO.33 COURT NO.4 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). 7566/2019
(Arising out of impugned final judgment and order dated 29-04-2019
in CRLA No. 923/2018 passed by the High Court of Delhi at New
Delhi)
SYED MOHD ZISHAN ALI Petitioner(s)
VERSUS
THE STATE (GOVT OF NCT OF DELHI) Respondent(s)
(FOR ADMISSION)
Date : 02-09-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ARUN MISHRA
HON'BLE MR. JUSTICE M.R. SHAH
For Petitioner(s) Mr. Gopal Sankaranarayanan,Sr.Adv.
Mr. Shariq J. Reyaz,Adv.
Aishwarya Kane,Adv.
Mr. Tahir Ashraf Siddiqui, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
No case is made out to interfere with the impugned order(s) passed by the High Court. The special leave petition is, accordingly, dismissed.
Pending application(s), if any, shall stands disposed of.
(NARENDRA PRASAD) (JAGDISH CHANDER) COURT MASTER Signature Not Verified COURT MASTER Digitally signed by NARENDRA PRASAD Date: 2019.09.03 17:12:21 IST Reason: