Supreme Court - Daily Orders
Vijay Madanlal Choudhary vs Union Of India on 1 November, 2017
Bench: Rohinton Fali Nariman, Sanjay Kishan Kaul
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ITEM NO.6+ 7 COURT NO.12 SECTION II-A
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). 4634/2014
(Arising out of impugned final judgment and order dated 30-04-2014
in CRLA No. 1132/2012 passed by the High Court Of Judicature At
Bombay)
VIJAY MADANLAL CHOUDHARY & ORS. Petitioner(s)
VERSUS
UNION OF INDIA Respondent(s)
(MR. RAJESH KUMAR AND M/S. A.C.M. LEGAL, ADVOCATES ON BEHALF OF
IMPLEADED PARTIES.[TO BE TAKEN UP ALONGWITH
SLP(CRL.)NO.5487/2017])
WITH
SLP(Crl) No. 2890/2017 (II-A)
T.P.(Crl.) No. 150/2016 (XVI -A)
T.P.(Crl.) No. 151-157/2016 (XVI -A)
SLP(Crl) No. 993/2016 (II-A)
SLP(Crl.) No. 5487/2016 (II-A)
(FOR ADMISSION and I.R. and IA No.63437/2017-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.69536/2017-DELETING THE NAME
OF RESPONDENT)
Date : 01-11-2017 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
For Petitioner(s) Mr. Kapil Sibal, Sr. Adv.
Mr. Vikram Chaudhari, Sr. Adv.
Mr. Saurabh Kirpal, Adv.
Mr. Sangram S.Saron, Adv.
Signature Not Verified
Mr. Harshit Sethi, Adv.
Digitally signed by
SHASHI SAREEN
MS. Pragati Sharma, Adv.
Date: 2017.11.02
16:09:22 IST Mr. Nikhil Jain, Adv.
Reason:
Ms. Preeti Singh, AOR
M/S. Fox Mandal & Co., AOR
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For Respondent(s) Ms. Pinky Anand, ASG,
Mr. A.K.Panda, Sr. Adv.
MS. Binu Tamta, Adv.
Mr. Prateek Jalan, Adv.
Mr. Devashish Bharukha, Adv.
Ms. Nisha Bagchi, Adv.
Mr. Ritesh Kumar, Adv.
Mr. Abhinav Mukherjee, Adv.
Mr. Ajay Sharma, Adv.
Mr. Vijay Sharma, Adv.
Ms. Pooja Sharma, Adv.
Mr. Sumit Tetewal, Adv.
Mr. B. Krishna Prasad, AOR
Mr. P.K.Dey, Adv.
Mr. T.A.Khan, adv.
Mr. S.S.Shamshery, Adv.
Mr. M.K.Maroria, Adv.
Mr. M. T. George, AOR
Mr. Surendra Kumar, Adv.
Mr. Aditya Gaggar, Adv.
Mr. O. P. Gaggar, AOR
Mr. V.Sudeer, Adv.
Mr. M.B.R.S.Raju, Adv.
Mr. Balaji Srinivasan, AOR
Mr. Nitin Kumar Thakur, AOR
Mr. Shimranjeet Singh, Adv.
M/S. M. V. Kini & Associates, AOR
Mr. Kunal Cheema, Adv.
Mr. Nishant Katneshwarkar, Adv.
Mr. Yogesh K.Ahirrao, Adv.
Mr. Azmat H.Amanullah, Adv.
Ms. Reetu Saipawar, Adv.
UPON hearing the counsel the Court made the following
O R D E R
These matters are adjourned by four weeks in order that the parties sit together and produce a common chart indicating clearly in which cases charge-sheet has been filed and in which cases 3 investigation is still going on.
Apart from that Mr. P.K.Dey, learned counsel for the respondent also informs us that there are some Prevention of Corruption Act cases which are required to go to the Sessions Court. A separate chart of those cases be given on the next date of hearing.
We are informed that all matters dealing with the same point have not been listed. On the subsequent occasion, all similar matters will be listed.
(SHASHI SAREEN) (SAROJ KUMARI GAUR) AR CUM PS BRANCH OFFICER