Supreme Court - Daily Orders
Suresh C Singal vs The State Of Gujarat on 15 January, 2018
Bench: N.V. Ramana, S. Abdul Nazeer
ITEM NO.26 COURT NO.9 SECTION II-B
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). 5480/2017
(Arising out of impugned final judgment and order dated 05-05-2017
in SCRA No. 5629/2015 passed by the High Court of Gujarat at
Ahmedabad)
SURESH C SINGAL & ORS. Petitioner(s)
VERSUS
THE STATE OF GUJARAT & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.63330/2017-EXEMPTION FROM FILING
O.T. and IA No.63325/2017-PERMISSION TO PLACE ADDITIONAL FACTS AND
GROUNDS)
Date : 15-01-2018 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE N.V. RAMANA
HON'BLE MR. JUSTICE S. ABDUL NAZEER
For Petitioner(s)
Mr. Mahesh Agarwal, Adv.
Mr. E. C. Agrawala, AOR
For Respondent(s)
Mr. Ravindra Kumar, AOR
Ms. Hemantika Wahi, AOR
Ms. Jesal Wahi, adv.
Ms. Puja Singh, Adv.
Ms. Mamta Singh, Adv.
Ms. Shodhika Sharma, Adv.
Ms. Kiran Suri, Sr. Adv.
Mr. V.V. Pattabhiram, Adv.
Mr. Ajay Amritraj, Adv.
Mr. Ashish Prakash, Adv.
Mr. Mukesh Kumar Maroria, AOR
UPON hearing the counsel the Court made the following
O R D E R
Signature Not Verified Digitally signed by VISHAL ANAND Date: 2018.01.15 Learned counsel appearing for the Central Bureau of 16:19:47 IST Reason: Investigations prays for and is granted two weeks' time to file counter affidavit, after serving its copy to the learned counsel appearing for the petitioners.
-2-Learned counsel for the petitioners are also at liberty to file rejoinder affidavit in the matter within two weeks thereafter. List the matter after four weeks.
In the meantime, let the pleadings be completed in the matter.
(VISHAL ANAND) (RENUKA SADANA) COURT MASTER (SH) ASST.REGISTRAR