Supreme Court - Daily Orders
Vinod Kumar Ias vs Union Of India And Ors. on 20 November, 2017
Bench: Adarsh Kumar Goel, Uday Umesh Lalit
ITEM NO.1 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
M.A. No(s).1245 of 2017 in W.P.No.81 of 2013
VINOD KUMAR IAS Petitioner(s)
VERSUS
UNION OF INDIA AND ORS. Respondent(s)
(OFFICE REPORT FOR DIRECTIONS)
Date : 20-11-2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
HON'BLE MR. JUSTICE UDAY UMESH LALIT
For Petitioner(s) Mr. A. Sharan,Sr.Adv.
Mr. Amit Kumar, AOR
Mr. Shaurya Sahay,Adv.
Mr. Avijit Mani Tripathi,Adv.
Ms. Vishisha Kumar,Adv.
Ms. Amrita kameshwar Srivastava,Adv.
For Respondent(s) Ms. Kiran Bhardwaj,Adv.
Mr. V.V. S. Pattabhiram,Adv.
Mr. M.K. Maroria,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Heard.
Time prayed for is extended by six months from today. However, it is made clear that there should not be any delay by the prosecution in producing witnesses. If there is undue delay, the trial court will be at liberty to close the prosecution evidence. The trial court may, as far as possible, take up the matter on day-to-day basis.
Application (M.A. NO.1245 of 2017) is disposed of accordingly.
Signature Not Verified Digitally signed by MAHABIR SINGH Date: 2017.11.21 10:38:07 IST Reason: (MAHABIR SINGH) (PARVEEN KUMARI PASRICHA) COURT MASTER COURT MASTER