Supreme Court - Daily Orders
Shashi Kant vs Central Bureau Of Investigation on 20 April, 2018
Bench: Adarsh Kumar Goel, Rohinton Fali Nariman
ITEM NO.62 COURT NO.11 SECTION X
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Writ Petition(s)(Criminal) No(s). 81/2018
SHASHI KANT & ANR. Petitioner(s)
VERSUS
CENTRAL BUREAU OF INVESTIGATION Respondent(s)
(IA No.55077/2018-EX-PARTE STAY)
Date : 20-04-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Petitioner(s) Mr. Sanjay R. Hegde, Sr. Adv.
Mr. Manish Pratap Singh, Adv.
Mr. Ajay Singh, Adv.
Mr. Vivek Narayan Sharma, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The writ petition is allowed to be withdrawn without prejudice to any other remedy in accordance with law.
The petitioners may not be arrested for a period of two weeks to enable them to take their remedies.
(SWETA DHYANI) (SAROJ KUMARI GAUR)
SENIOR PERSONAL ASSISTANT BRANCH OFFICER
Signature Not Verified
Digitally signed by
SWETA DHYANI
Date: 2018.04.20
15:58:35 IST
Reason: