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Supreme Court - Daily Orders

Robin Singh vs State Of Nct Of Delhi on 12 July, 2023

Bench: Aniruddha Bose, C.T. Ravikumar

                                                 1

     ITEM NO.12                         COURT NO.6                 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).    4892/2022

     (Arising out of impugned final judgment and order dated 27-02-2020
     in BA No. 1803/2017 passed by the High Court Of Delhi At New Delhi)

     ROBIN SINGH                                                    Petitioner(s)

                                                VERSUS

     STATE OF NCT OF DELHI & ORS.                                   Respondent(s)

     (Mediation report received, IA No. 75349/2022 - PERMISSION TO FILE
     ADDITIONAL DOCUMENTS/FACTS/ANNEXURES & IA No.25575/2023- FOR
     IMPLEADMENT)

     WITH

     SLP(Crl) No. 5023/2022 (II-C)
     ( IA -77142/2022 - PERMISSION TO FILE ADDL. DOCS./FACTS/ANNEXURES)

     Date : 12-07-2023 These matters were called on for hearing today.

     CORAM :
                         HON'BLE MR. JUSTICE ANIRUDDHA BOSE
                         HON'BLE MR. JUSTICE C.T. RAVIKUMAR


     For Petitioner(s)            Mr. Gaurav Verma, Adv.
                                  Mr. Rajesh Srivastava, AOR
                                  Mr. Neeraj Dutt Gaur, Adv.
                                  Mr. Sanjay Singh, Adv.

     For Respondent(s)            Mr. Vikramjit Banerjee, A.S.G. (NP)
                                  Mr. Shreekant Neelappa Terdal, AOR
                                  Mr. Shantnu Sharma, Adv.
                                  Mr. Akshay Amritanshu, Adv.
                                  Mr. Akshay Nain, Adv.
                                  Dr. N. Visakamurthy, Adv.

                                  Mr. Satish Pandey, AOR
                                  Mrs. Seema Patnaha, Adv.
Signature Not Verified
                                  Mr. Akbar Ali, Adv.
Digitally signed by
NIRMALA NEGI
Date: 2023.07.14

                                  Mr. Abhishek Vikas, AOR
17:09:47 IST
Reason:


                                  Mr. Fanish Jain, Adv.
                                  Mr. Saket Singh, Adv.
                                  2


                    Mr. Abhishek Vikas, AOR
                    Mr. Fanish Jain, Adv.
                    Mr. Saket Singh, Adv.

          UPON hearing the counsel the Court made the following
                             O R D E R

Learned advocates appearing for the petitioners in both the matters and the applicant(s) for being impleaded submit that the dispute which had given rise to the criminal proceedings which form subject matter of the present petitions stand resolved. We are also apprised by them that subsequent thereto an order has been passed by the Delhi High Court.

Learned counsel for the petitioners does not want to proceed with these matters in such circumstances.

The special leave petitions are dismissed accordingly. Pending application(s), if any, shall also stand disposed of.

(NIRMALA NEGI)                                  (VIDYA NEGI)
COURT MASTER (SH)                             ASSISTANT REGISTRAR