Supreme Court - Daily Orders
State By Cbi vs K.Chandrika, I.R.S on 1 December, 2014
Bench: J. Chelameswar, S.A. Bobde
ITEM NO.58 COURT NO.7 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.) No(s). 5341/2014
(Arising out of impugned final judgment and order dated 14/08/2013
in CRLA No. 711/2011 passed by the High Court of Karnataka at
Bangalore)
STATE BY CBI Petitioner(s)
VERSUS
K.CHANDRIKA, I.R.S Respondent(s)
(with appln. (s) for stay and office report)
Date : 01/12/2014 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE J. CHELAMESWAR
HON'BLE MR. JUSTICE S.A. BOBDE
For Petitioner(s) Mr. Neeraj Kishan Koul, ASG
Mr. B.K. Prasad, Adv.
Mr. N.K. Kaul, ASG
Ms. Binu Tamta, Adv.
Mr. B. V. Balaram Das, Adv.
For Respondent(s)
Mr. Kailash Pandey, Adv.
Mr. Ranjeet Singh, Adv.
Mr. K. V. Sreekumar, Adv.
UPON hearing the counsel the Court made the following
O R D E R
As prayed, four weeks' time is granted to file counter affidavit.
List thereafter.
Signature Not Verified Digitally signed by Sanjay Kumar Date: 2014.12.01 17:23:38 IST Reason:(SANJAY KUMAR-I) (ASHA SONI) COURT MASTER COURT MASTER