Supreme Court - Daily Orders
Dr Ramesh Chandra Agarwal @ R C Aggarwal vs State Of U.P on 19 February, 2016
Bench: Chief Justice, R. Banumathi, Uday Umesh Lalit
1
ITEM NO.14+32 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.) No(s). 1149/2016
(Arising out of impugned final judgment and order dated 08/01/2016
in AN No. 36087/2015 passed by the High Court Of Judicature at
Allahabad)
DR RAMESH CHANDRA AGARWAL @ R C AGGARWAL Petitioner(s)
VERSUS
STATE OF U.P AND ANR. Respondent(s)
(with appln. (s) for exemption from filing O.T. and interim relief
and office report)
WITH
SLP(Crl) No. 1162/2016
(With appln.(s) for exemption from filing O.T. and Interim Relief
and Office Report)
SLP(Crl) No. 1227/2016
(With appln.(s) for exemption from filing O.T. and appln.(s) for
exemption from filing c/c of the impugned judgment and Interim
Relief and Office Report)
SLP(Crl) No. 1241/2016
(With appln.(s) for exemption from filing O.T. and appln.(s) for
exemption from filing c/c of the impugned judgment and Interim
Relief and Office Report)
SLP(Crl) No. 1245/2016
(With appln.(s) for exemption from filing O.T. and appln.(s) for
exemption from filing c/c of the impugned judgment and Interim
Relief and Office Report)
SLP(Crl) No. 1250/2016
(With appln.(s) for exemption from filing O.T. and appln.(s) for
exemption from filing c/c of the impugned judgment and Interim
Relief and Office Report)
Signature Not Verified
Digitally signed by
Mahabir Singh
Date: 2016.02.23
SLP(Crl.) No. 1279/2016
11:06:20 IST
Reason:
(with appln. for exem. From filing c/c of the impugned judgment and
exem. From filing O.T. and interim relief and office report)
2
SLP(Crl.) No. 1295/2016
(with appln. for exem. From filing c/c of the impugned judgment and
exem. From filing O.T. and interim relief and office report)
SLP(Crl.) No. 1309/2016
(with appln. for exem. From filing c/c of the impugned judgment and
exem. From filing O.T. and interim relief and office report)
SLP(Crl.) No. 1318/2016
(with appln. for exem. From filing c/c of the impugned judgment and
exem. From filing O.T. and interim relief and office report)
SLP(Crl.) No. 1325/2016
(with appln. for exem. From filing c/c of the impugned judgment and
exem. From filing O.T. and interim relief and office report)
SLP(Crl.) No. 1418/2016
(with appln. for exem. From filing c/c of the impugned judgment and
exem. From filing O.T. and interim relief and office report)
Date : 19/02/2016 These petitions were called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MRS. JUSTICE R. BANUMATHI
HON'BLE MR. JUSTICE UDAY UMESH LALIT
For Petitioner(s) Mr. Jayant Bhushan, Sr. Adv.
Dr. Danjay Gupta, Adv.
Mr. Nagendar Singh, Adv.
Mr. Vishwa Pal Singh,Adv.
Mr. Ashok Kumar Singh,Adv.
Mr. Shantwang Singh, Adv.
Mr.Vinod Kumar K., Adv.
For Respondent(s) Mr. Maninder Singh, ASG,
Mr. R.Balasubramanian, Adv.
Mr. T.A.Khan, Adv.
UPON hearing the counsel the Court made the following
O R D E R
SLP(Crl.) No. 1418 of 2016:
De-tagged. Post after two weeks. SLP(Crl.) No. 1149 of 2016 and 1162 of 2016:
Learned counsel for the petitioner seeks leave to 3 withdraw these petitions. The special leave petitions are dismissed as withdrawn.
SLP(Crl.) Nos. 1227, 1241 of 2016, 1245, 1250, 1279, 1295, 1309, 1318, 1325 of 2016:
Issue notice.
Mr. B.V.Balram Das, Adv. accepts notice on behalf of CBI. Post after two weeks along with similar other connected matters.
(Shashi Sareen) (Veena Khera) AR-cum-PS Court Master