Supreme Court - Daily Orders
Cbi Anti Corruption Branch, New Delhi vs Niranjan Singh on 28 November, 2014
Bench: J. Chelameswar, S.A. Bobde
ITEM NO.25 COURT NO.6 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.)...... CRLMP No(s).
22911/2014
(Arising out of impugned final judgment and order dated 22/07/2013
in CRLA No. 45/2003 passed by the High Court Of Delhi At N. Delhi)
CBI ANTI CORRUPTION BRANCH, NEW DELHI Petitioner(s)
VERSUS
NIRANJAN SINGH Respondent(s)
(with appln. (s) for c/delay in filing slp)
Date : 28/11/2014 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE J. CHELAMESWAR
HON'BLE MR. JUSTICE S.A. BOBDE
For Petitioner(s) Mr. Tushar Mehta, ASG
Mr. P.K. Dey, Adv.
Mr. B. V. Balaram Das,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
The special leave petition is dismissed.
(DEEPAK MANSUKHANI) (INDU BALA KAPUR) COURT MASTER COURT MASTER Signature Not Verified Digitally signed by Deepak Mansukhani Date: 2014.11.29 10:58:53 IST Reason: