Supreme Court - Daily Orders
Rekha Nambiar vs Cbi on 8 December, 2014
Bench: Vikramajit Sen, Prafulla C. Pant
ITEM NO.7 COURT NO.13 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). 7607/2014
(Arising out of impugned final judgment and order dated 22/08/2014
in CRLMA No. 10907/2014 in WPCRL No. 1432/2014 passed by the High
Court Of Delhi At N. Delhi)
REKHA NAMBIAR Petitioner(s)
VERSUS
CBI Respondent(s)
(with office report)
Date : 08/12/2014 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE VIKRAMAJIT SEN
HON'BLE MR. JUSTICE PRAFULLA C. PANT
For Petitioner(s) Mr. Vineet Tayal, Adv.
Mr. Yash Pal Dhingra,Adv.
For Respondent(s) Mr. P.K. Dey, Adv.
Ms. P. Purnima, Adv.
Mr. B.V. Balramdas, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Having perused the previous order dated 13 th October, 2014, the words “Section 93 of the Prevention of Corruption Act” in the third line of the order be substituted as “Section 19(3)(b) of the Prevention of Corruption Act”.
The learned Counsel for the Respondent submits that the Appeals being Crl.A.Nos.1375-1376/13, concerning the same issue of law are listed before Court No.1 as item No.104 on 9th December, 2014. Hence, let the present petition be also listed before the said Court subject to the orders of the Hon'ble the Chief Justice. Signature Not Verified Digitally signed by Usha Rani Bhardwaj Date: 2014.12.08 17:10:15 IST
Reason: Interim order to continue.
(USHA BHARDWAJ) (SAROJ SAINI)
AR-CUM-PS (COURT MASTER)