Supreme Court - Daily Orders
Tarun Tyagi vs C.B.I on 13 January, 2017
Bench: A.K. Sikri, R.K. Agrawal
ITEM NO.17 COURT NO.8 SECTION IIC
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). 9616/2016
(Arising out of impugned final judgment and order dated 13/06/2016
in CRLMC No. 2729/2014 passed by the High Court Of Delhi At New
Delhi)
TARUN TYAGI Petitioner(s)
VERSUS
C.B.I Respondent(s)
(WITH APPLN. (S) FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS AND
INTERIM RELIEF AND OFFICE REPORT)
Date : 13/01/2017 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE R.K. AGRAWAL
For Petitioner(s) Mr. Ashwin Vaish, Adv.
Mr. Rajat Pahwa, Adv.
Mr. Vinod Pandey, Adv.
Mr. Nitin Kumar Thakur,Adv.
For Respondent(s) Mr. P.K. Dey, Adv.
Ms. Meenakshi Grover, Adv.
Mr. Rajat Singh, Adv.
Mr. M.K. Maroria, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Leave granted.
Heard learned counsel for the parties.
Arguments concluded.
Judgment reserved.
The parties may file their written submission, if any, within one week from today.
Signature Not Verified Digitally signed by ASHWANI KUMAR Date: 2017.01.14 12:35:03 IST Reason:(Ashwani Thakur) (Mala Kumari Sharma) COURT MASTER COURT MASTER