SUPREME COURT OF INDIA

Before:- Rajendra Babu, J.

SLP(Cr) 1999/1998. D/d. 24.2.2000.

Kishan Chand Chopra And Ors. - Petitioner

Versus

State (Delhi Administration) And Ors. - Respondent

Constitution of India, 1950, Article 136 - Order of dismissal of special leave petition with - held for a fortnight pursuant to the request of petitioner that they intended to compromise the matter - However no report made regarding the same - Special leave petition dismissed.

[Para ]

JUDGMENT

Rajendra Babu, J. - On 4th February, 2000 when these matters were listed for preliminary disposal, we proposed to dismiss the same. However, at the request of Shri V.A. Mohta, the learned Senior Advocate for the petitioners, we withheld passing that order for a period of a fortnight from that day as he submitted that his clients intended to settle the matter. However, no report has been made regarding the same. In the circumstances, we dismiss the Special Leave Petitions.

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