Supreme Court - Daily Orders
Jeevan Khanna vs Cbi on 26 September, 2014
Bench: Fakkir Mohamed Ibrahim Kalifulla, Shiva Kirti Singh
ITEM NO.15 COURT NO.9 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). 7255/2014
(Arising out of impugned final judgment and order dated 06/08/2014
in CRLMB No. 492/2014,06/08/2014 in CRLA No. 1457/2012 passed by
the High Court Of Delhi at New Delhi)
JEEVAN KHANNA Petitioner(s)
VERSUS
CBI Respondent(s)
(With application for exemption from filing certified copy of the
impugned judgment, suspension of sentence and interim relief and
office report)
Date : 26/09/2014 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE FAKKIR MOHAMED IBRAHIM KALIFULLA
HON'BLE MR. JUSTICE SHIVA KIRTI SINGH
For Petitioner(s) Mr. Vikram Chaudhari, Sr. Adv.
Mr. Nikhil Jain, A.O.R.(NP)
Mr. Raktim Gogoi, Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
Learned senior counsel seeks to withdraw with liberty to take appropriate action as provided under the law.
The Special Leave Petition is dismissed as withdrawn with the liberty aforesaid.
Signature Not Verified Digitally signed by Kalyani Gupta Date: 2014.09.26 17:01:37 IST Reason: [KALYANI GUPTA] [SHARDA KAPOOR] COURT MASTER COURT MASTER