Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 2]

Supreme Court - Daily Orders

Central Bureau Of Investigation vs Maya Ram Etc on 16 February, 2015

Bench: Madan B. Lokur, Uday Umesh Lalit

     ITEM NO.34                            COURT NO.10              SECTION IIB

                               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).
     2389-2390/2015

     (Arising out of impugned final judgment and order dated 25/04/2014
     in CRLA No. 104/2011,25/04/2014 in CRLA No. 105/2011 passed by the
     High Court Of Himachal Pradesh At Shimla)

     CENTRAL BUREAU OF INVESTIGATION                                Petitioner(s)

                                                  VERSUS

     MAYA RAM ETC                                                   Respondent(s)

     (with appln. (s) for c/delay in filing SLP)

     Date : 16/02/2015 These petitions were called on for hearing today.

     CORAM :
                         HON'BLE MR. JUSTICE MADAN B. LOKUR
                         HON'BLE MR. JUSTICE UDAY UMESH LALIT

     For Petitioner(s)              Ms. Binu Tamta,Adv.
                                    Mr. T.N.Razdan,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 Petitions are dismissed.

(SUMAN WADHWA) (JASWINDER KAUR) AR-cum-PS COURT MASTER Signature Not Verified Digitally signed by Suman Wadhwa Date: 2015.02.16 17:07:23 IST Reason: