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State Tr.P.S.Lodhi Colony,New Delhi vs Sanjeev Nanda on 1 December, 2014

Bench: Pinaki Chandra Ghose, R.K. Agrawal

                                               REVISED
  ITEM NO.1                              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

                                 Criminal Appeal    No(s).   1168/2012

  STATE TR.P.S.LODHI COLONY,NEW DELHI                                    Appellant(s)

                                                   VERSUS

  SANJEEV NANDA                                                          Respondent(s)

  (With office report for direction)

  Date : 01/12/2014 This appeal was called on for hearing today.

  CORAM :
           HON'BLE MR. JUSTICE PINAKI CHANDRA GHOSE
           HON'BLE MR. JUSTICE R.K. AGRAWAL
  For Appellant(s)
                       Mr. A.K. Panda, Sr. Adv.
                       Mr. P.K. Dey, Adv.
                       Mr. D.S. Mahra, Adv.
                       Mr. T.N. Razdan, Adv.
                       Mrs. Anil Katiyar,Adv.
  For Respondent(s)
                       Mr. Ram Jethmalani, Sr. Adv.
                       Mr. Sidharth Luthra, Sr. Adv.(N.P.)
                       Mr. Ramesh Gupta, Sr. Adv.
                       Mr. Sandeep Kapur, Adv.
                       Mr. Ravi Sharma, Adv.
                       Mr. Vivek Suri, Adv.
                       Mrs. Manik Karanjawala, Adv.
                       M/s. Karanjawala & Co.,Adv.

                           UPON hearing the counsel the Court made the following
                                              O R D E R

Mr. Ram Jethmalani, learned Senior Counsel appearing for the sole respondent states that compliance of Judgment and Order dated 3-8-2012 passed by this Hon'ble Court in Criminal Appeal No. 1168 of 2012 has been made by the respondent and requests that the compliance may be taken on record.

As prayed for by Mr. Ram Jethmalani, the compliance of the Date: 2014.12.03 21:42:09 IST said Judgment is taken on record.

Reason:




                      (VISHAL ANAND)                            (SNEH LATA SHARMA)
                       COURT MASTER                               COURT MASTER
ITEM NO.1                 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

                   Criminal Appeal    No(s).   1168/2012

STATE TR.P.S.LODHI COLONY,NEW DELHI                        Appellant(s)

                                     VERSUS

SANJEEV NANDA                                              Respondent(s)

(With office report for direction) Date : 01/12/2014 This appeal was called on for hearing today.

CORAM :

HON'BLE MR. JUSTICE PINAKI CHANDRA GHOSE HON'BLE MR. JUSTICE R.K. AGRAWAL For Appellant(s) Mr. A.K. Panda, Sr. Adv.

Mr. P.K. Dey, Adv.

Mr. D.S. Mahra, Adv.

Mr. T.N. Razdan, Adv.

Mrs. Anil Katiyar,Adv.

For Respondent(s) Mr. Ram Jethmalani, Sr. Adv. Mr. Sidharth Luthra, Sr. Adv.(N.P.) Mr. Ramesh Gupta, Sr. Adv. Mr. Sandeep Kapur, Adv.

Mr. Ravi Sharma, Adv.

Mr. Vivek Suri, Adv.

Mrs. Manik Karanjawala, Adv. M/s. Karanjawala & Co.,Adv.

UPON hearing the counsel the Court made the following O R D E R Mr. Ram Jethmalani, learned Senior Counsel appearing for the respondent states that the Appeal Paper Books have been weeded out and requests that he may be allowed to file the record in the Appeal.

As prayed for by Mr. Ram Jethmalani, leave is granted to file the Appeal Paper Books in the matter.

    (VISHAL ANAND)                               (SNEH LATA SHARMA)
     COURT MASTER                                  COURT MASTER