Supreme Court - Daily Orders
State Of Nct Of Delhi vs Amarjeet Singh on 16 August, 2016
Bench: A.K. Sikri, D.Y. Chandrachud
ITEM NO.6 COURT NO.10 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). 5285/2016
(Arising out of impugned final judgment and order dated 28/01/2015
in CRLLP No. 29/2015 passed by the High Court Of Delhi At New
Delhi)
STATE (GOVT. OF NCT OF DELHI) Petitioner(s)
VERSUS
AMARJEET SINGH & ORS. Respondent(s)
(with appln. (s) for c/delay in filing SLP and interim relief and
office report)
Date : 16/08/2016 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
For Petitioner(s) Ms. Pinky Anand, ASG
Mr. Karan Seth, Adv.
Mr. Anish Singh Luthra, Adv.
Mr. Amit Sharma, Adv.
Mr. D. S. Mahra,Adv.
For Respondent(s) Mr. Aman Kochhar, Adv.
Mr. S.K. Mishra, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Respondent no. 2 has put his appearance through his counsel. However, respondent nos. 1 and 3 are yet to be served.
Issue fresh on unserved respondents, returnable within six weeks.
List after six weeks.
Signature Not Verified Digitally signed by ASHWANI KUMAR Date: 2016.08.22 17:48:16 IST Reason: (Ashwani Thakur) (Tapan Kr. Chakraborty) COURT MASTER COURT MASTER