Supreme Court - Daily Orders
Bhan Pratap @ Pratap Bhan @ Bablu vs State(Nct Of Delhi) on 31 October, 2022
Author: J.K. Maheshwari
Bench: J.K. Maheshwari
ITEM NO.35 COURT NO.9 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
SPECIAL LEAVE PETITION (CRIMINAL) Diary No(s). 25038/2022
(Arising out of impugned final judgment and order dated 29-11-2021
in CRLMB No. 1447/2021 passed by the High Court Of Delhi at New
Delhi)
BHAN PRATAP @ PRATAP BHAN @ BABLU Petitioner(s)
VERSUS
STATE(NCT OF DELHI) Respondent(s)
(FOR ADMISSION and I.R. and IA No.148198/2022-CONDONATION OF DELAY
IN FILING and IA No.148199/2022-CONDONATION OF DELAY IN REFILING /
CURING THE DEFECTS )
Date : 31-10-2022 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE SANJIV KHANNA
HON'BLE MR. JUSTICE J.K. MAHESHWARI
For Petitioner(s) Mr. Jitendra Mohan Sharma, Sr. Adv.
Mr. Pahlad Singh Sharma, AOR
Mr. Manish Kumar Mishra, Adv.
Mr. Virendra Kumar, Adv.
For Respondent(s)
UPON hearing the counsel, the Court made the following
O R D E R
It is stated that the appeal has been heard and the judgment was reserved on 19.10.2022.
In view of the aforesaid position, we are not inclined to issue notice on the application for condonation of delay and the special leave petition.
Accordingly, the application for condonation of delay and consequently, the special leave petition, are dismissed without making any comments on the merits of the case.
Pending application(s), if any, shall stand disposed of.
Signature Not Verified Digitally signed by SWETA BALODI Date: 2022.11.01 17:06:35 IST Reason: (BABITA PANDEY) (R.S. NARAYANAN)
COURT MASTER (SH) COURT MASTER (NSH)