Supreme Court - Daily Orders
C.B.I vs Dahyaji Gobarji Vanzara on 31 March, 2014
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ITEM NO.01 COURT NO.11 SECTION XVIA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
CRLMP.NO.1091/2014 IN TRANSFER PETITION (CRL.) NO(s). 44 OF 2011
C.B.I Petitioner(s)
VERSUS
DAHYAJI GOBARJI VANZARA & ORS Respondent(s)
(With appln(s) for directions,directions and office report ))
With CRLMP.NO.7084/2014 IN TRANSFER PETITION (CRL.) NO(s). 44 OF 2011
Date: 31/03/2014 This Petition was called on for hearing today.
CORAM : HON’BLE MRS. JUSTICE RANJANA PRAKASH DESAI
HON’BLE MR. JUSTICE MADAN B. LOKUR
For Petitioner(s) Mr. Subramonium Prasad,Adv.
For Respondent(s) Mr. Vikramjit Banerjee, Adv.
Mr. Bhakti Vardhan Singh, Adv.
Mr. Bharat Sood, Adv.
Mr. R.C. Kohli,Adv.
Mr. Nikhil Goel ,Adv
Mr. Naveen Goel, Adv.
Mr. Marsook Bafaki, Adv.
Ms. Garima Prashad ,Adv
Mr. S. Udaya Kumar Sagar, Adv.
Ms. Bina Madhavan, Adv.
for M/S. Lawyer’S Knit & Co ,Adv
Mr. Tushar Mehta, AAG
Ms. Hemantika Wahi ,Adv
Ms. Preeti Bhardwaj, Adv.
Mr. Vidya Dhar Gaur ,Adv
Mr. Mukul Kumar ,Adv
Mr. Merusagar Samantaray ,Adv
UPON hearing counsel the Court made the following
O R D E R
In view of the judgment dated 28.3.2014 in Sanghian Pandian Rajkumar vs. Central Bureau of Investigation & Anr. (Crl.A. No.698 of 2014), the present IAs have become infructuous and are dispose of as such.
[Gulshan Kumar Arora] [Indu Pokhriyal]
Court Master Court Master