Supreme Court - Daily Orders
Ashok Kumar Gupta vs Central Bureau Of Investigation on 14 July, 2014
N ITEM NO.18 COURT NO.2 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). 4709/2014
(Arising out of impugned final judgment and order dated 16/05/2014
in CRLMA No. 7860/2014,16/05/2014 in WPCRL No. 1003/2014 passed by
the High Court Of Delhi At N. Delhi)
ASHOK KUMAR GUPTA Petitioner(s)
VERSUS
CENTRAL BUREAU OF INVESTIGATION Respondent(s)
(with appln. (s) for exemption from filing c/c of the impugned
judgment and ex-parte stay and office report)
Date : 14/07/2014 This petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE H.L. DATTU
HON’BLE MR. JUSTICE ARUN MISHRA
For Petitioner(s) Mr. Sibo Sankar Mishra ,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Issue notice.
Tag with S.L.P. (Crl.)Nos. 7591-7592 of 2011.
In the meantime, proceedings before the Trial Court in CBI Case No.17/11 arising out of RC No.BDI/005/2005E/0012 pending before the Special Judge, PC Act, CBI-III, Rohini Courts, Delhi shall remain stayed.
Signature Not Verified Digitally signed by Ramana Venkata Ganti (G.V.Ramana) Date: 2014.07.16 11:27:35 IST Reason: (Vinod Kulvi) Court Master Asstt.Registrar