Supreme Court - Daily Orders
Central Bureau Of Investigation vs Tarun Garg on 1 April, 2015
Bench: Kurian Joseph, Amitava Roy
ITEM NO.29 COURT NO.12 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.)...... CRLMP No(s).
5284/2015
(Arising out of impugned final judgment and order dated 04/02/2014
in CRLA No.52/2008 passed by the High Court of Delhi at New Delhi)
CENTRAL BUREAU OF INVESTIGATION Petitioner(s)
VERSUS
TARUN GARG Respondent(s)
(With appln.(s) for c/delay in filing SLP and office report)
Date : 01/04/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MR. JUSTICE AMITAVA ROY
For Petitioner(s) Ms.Pinky Anand, ASG
Mr.Rajiv Nanda, Adv.
Mr. B. V. Balaram Das, Adv.
For Respondent(s)
Upon hearing the counsel the Court made the following
O R D E R
We find no justification to condone the delay of 298 days in filing the special leave petition.
The special leave petition is dismissed on the ground of delay.
(SATISH KUMAR YADAV) (RENU DIWAN)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
Satish Kumar Yadav
Date: 2015.04.01
16:32:25 IST
Reason: