Supreme Court - Daily Orders
Vikash Saraf vs Central Bureau Of Investigation on 1 February, 2016
Bench: Ranjan Gogoi, Prafulla C. Pant
ITEM NO.12 COURT NO.7 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).387/2016
(Arising out of impugned final judgment and order dated 12/03/2015
in CC No. 1/2011 passed by the Special Judge CBI (2G Spectrum
Cases)
VIKASH SARAF Petitioner(s)
VERSUS
CENTRAL BUREAU OF INVESTIGATION & ORS Respondent(s)
(with appln. (s) for exemption from filing c/c of the impugned
judgment, interim relief and office report)
Date : 01/02/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE PRAFULLA C. PANT
For Petitioner(s) Mr. L.N. Rao, Sr. Adv.
Mr. Gaurav Banerjee, Sr. Adv.
Mrs. Shally Bhasin,Adv.
For Respondent(s) Ms. Vibha Datta Makhija, Sr.Adv.
Mr. P.K. Dey, Adv.
Mr. T.A. Khan, Adv.
Mr. B.V. Balramdas, Adv.
UPON hearing the counsel the Court made the following
O R D E R
List the matter on 05th February, 2016 along with S.L.P.(Crl.) No.2838 of 2015 and connected matter(s).
(Neetu Khajuria) (Asha Soni)
Signature Not Verified
Sr.P.A. Court Master
Digitally signed by
Sukhbir Paul Kaur
Date: 2016.02.02
17:36:44 IST
Reason: