Supreme Court - Daily Orders
Central Bureau Of Investigation vs Anil Singh Manral And Anr. Etc. Etc. on 24 August, 2015
Bench: J. Chelameswar, Abhay Manohar Sapre
ITEM NO.24 COURT NO.6 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.)...... CRLMP No(s).
13753-13755/2015
(Arising out of impugned final judgment and order dated 20/08/2014
in CRLA No. 353/2003, CRLA No. 354/2003 and CRLA No. 358/2003
passed by the High Court Of Uttarakhand At Nainital)
CENTRAL BUREAU OF INVESTIGATION Petitioner(s)
VERSUS
ANIL SINGH MANRAL AND ANR. ETC. ETC. Respondent(s)
(with appln. (s) for c/delay in filing SLP and c/delay in refiling
SLP)
Date : 24/08/2015 These petitions were called on for hearing
today.
CORAM :
HON'BLE MR. JUSTICE J. CHELAMESWAR
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
For Petitioner(s) Ms. Vibha Datta Makhija, Sr. Adv.
Mr. R.S. Jena, Adv.
Mr. B. V. Balaram Das, AOR
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.
Signature Not Verified Digitally signed by(R.NATARAJAN) (INDU BALA KAPUR) Gulshan Kumar Arora Date: 2015.08.25 15:56:05 IST Court Master Court Master Reason: