Supreme Court - Daily Orders
Dr. Subramanian Swamy vs Union Of India Ministry Of Law Through ... on 2 July, 2015
Bench: Ranjan Gogoi, M.Y. Eqbal
ITEM NO.51 COURT NO.8 SECTION X
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
WRIT PETITION (CRIMINAL) NO(S). 69/2015
DR. SUBRAMANIAN SWAMY PETITIONER(S)
VERSUS
UNION OF INDIA, MINISTRY OF LAW & ORS. RESPONDENT(S)
(WITH APPLN. (S) FOR DIRECTIONS AND EX-PARTE STAY AND OFFICE
REPORT)
Date : 02/07/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE M.Y. EQBAL
For Petitioner(s) Mr. T.R. Andhyarujina, Sr. Adv.
Mrs. Roxna Swamy, Adv.
Mr. Ishkaran Singh Bhandari, Adv.
Mr. Yatinder Chaudhary, Adv.
Mr. Pranav Diesh, Adv.
Mr. Jai Dehadrai, Adv.
Mr. R. N. Keshwani, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner and perused the relevant material.
Issue notice confined to the prayers (a) and (b) in the writ petition.
We make it clear that the grievance raised with regard to the specific cases registered under different Signature Not Verified jurisdictions may be agitated by the petitioner, if so Digitally signed by Vinod Lakhina Date: 2015.07.02 16:11:26 IST Reason: Page No.1 of 2 advised, by instituting appropriate proceedings before the competent court, including the jurisdictional High Court(s) within a period of six weeks. For the aforesaid period of six weeks, we stay the execution of non-bailable warrants as may have been issued against the petitioner. However, we make it clear that we have not expressed any opinion on the merits of the specific cases instituted against the petitioner.
[VINOD LAKHINA] [ASHA SONI]
COURT MASTER COURT MASTER
Page No.2 of 2