Supreme Court - Daily Orders
The State Of Chhattisgarh vs Dr. Punit Gupta on 5 August, 2019
Bench: Ashok Bhushan, Navin Sinha
ITEM NO.23 COURT NO.11 SECTION II-C
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).4359/2019
(Arising out of impugned final judgment and order dated 24-04-2019
in MCRCA No.521/2019 passed by the High Court Of Chhatisgarh At
Bilaspur)
STATE OF CHHATTISGARH Petitioner(s)
VERSUS
DR. PUNIT GUPTA Respondent(s)
(FOR ADMISSION and I.R.
IA No.75766/2019 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT
IA No.75767/2019 - EXEMPTION FROM FILING O.T. IA No.76325/2019 - EXEMPTION FROM FILING O.T. IA No.76322/2019 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES) Date : 05-08-2019 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ASHOK BHUSHAN HON'BLE MR. JUSTICE NAVIN SINHA For Petitioner(s) Dr. A.M. Singhvi, Sr. Adv.
Mr. Sumeer Sodhi, AOR Mr. Amit Bhandari, Adv.
Mr. Ashish Tiwari, Adv.
For Respondent(s) Mr. Mahesh Jethmalani, Adv. Mr. Apoorv Kurup, AOR Mr. Baibhaw Gahlaut, Adv.
Mr. Ravi Sharma, Adv.
Mr. A.C. Boxipatro, Adv.
Mr. Vivek Sharma, Adv.
UPON hearing the counsel the Court made the following O R D E R Signature Not Verified Digitally signed by ARJUN BISHT Date: 2019.08.07 The special leave petition is dismissed.17:58:15 IST Reason:
We, however, observe that the respondent shall cooperate with 1 the investigation and if he does not cooperate in the investigation it shall always be open for the State to move an application in the Trial Court. We further make it clear that for any other condition to be imposed, it shall be open for the State to move the Trial Court.
Pending application(s), if any, stands disposed of.
(ARJUN BISHT) (RENU KAPOOR) COURT MASTER (SH) BRANCH OFFICER 2