Supreme Court - Daily Orders
Central Bureau Of Investigation vs Sanjay Bhandari on 27 November, 2015
Bench: Chief Justice, Amitava Roy
ITEM NO.65 COURT NO.1 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.).....of 2015
CRLMP No. 20169/2015
(Arising out of impugned final judgment and order dated
29/06/2015 in CRLMC No. 5798/2014 passed by the High Court Of
Delhi At New Delhi)
CENTRAL BUREAU OF INVESTIGATION Petitioner(s)
VERSUS
SANJAY BHANDARI AND ANR. Respondent(s)
(With appln. (s) for c/delay in filing SLP)
Date :27/11/2015 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE AMITAVA ROY
For Petitioner(s) Mr. P.K. Dey, Adv.
Mr. B.V. Balaram Das,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Dismissed.
[ Charanjeet Kaur ] [ Vinod Kulvi ] A.R.-cum-P.S. Asstt. Registrar Signature Not Verified Digitally signed by Charanjeet Kaur Date: 2015.11.27 16:13:44 IST Reason: