Supreme Court - Daily Orders
Gopal Singh Bisht vs Central Bureau Of Investigation on 20 February, 2015
Bench: Chief Justice, A.K. Sikri
ITEM NO.68 COURT NO.1 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). 6372/2014
(Arising out of impugned final judgment and order dated 18/07/2014
in CRLMA No. 296/2014,18/07/2014 in CRLWP No. 33/2014 passed by
the High Court Of Delhi at New Delhi)
GOPAL SINGH BISHT Petitioner(s)
VERSUS
CBI Respondent(s)
(with appln. (s) for stay and office report)
WITH SLP(Crl) No. 6391/2014
(With appln.(s) for stay and appln.(s) for exemption from filing
c/c of the impugned judgment and Office Report)
SLP(Crl) Nos. 6691-6692/2014
(With appln.(s) for exemption from filing c/c of the impugned
judgment and Interim Relief and Office Report)
Date : 20/02/2015 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE A.K. SIKRI
For Petitioner(s) Md. Shahid Anwar,Adv.
Mr. Sibo Sankar Mishra,Adv.
Mr.M.K.Pandey, Adv.
Mr.Navin Gupta, Adv.
For Respondent(s) Ms.Pinky Anand, SG
Mr.T.A.Khan, Adv.
Mr.A.K.Kaul, Adv.
Mr.M.Khairati, Adv.
Ms.Kritika Sachdeva, Adv.
Mr. B. V. Balaram Das,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Signature Not Verified Digitally signed by Tag with Criminal Appeal Nos.1375-1376/2013.
Ramana Venkata Ganti Date: 2015.02.20 17:00:34 IST Reason:(G.V.Ramana) (Vinod Kulvi) Court Master Asstt.Registrar