Supreme Court - Daily Orders
M/S. Karnataka Emta Coal Mines Ltd. vs Central Bureau Of Investigation on 20 February, 2024
Author: Hima Kohli
Bench: Hima Kohli
SLP (Crl.) Nos. 7691-7692/2022
ITEM NO.9 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). 7691-
7692/2022
(Arising out of impugned final judgment and order dated 24-12-2021
in CN No. cbi/317/2019 03-03-2022 in CN No. cbi/317/2019 passed by
the Special Judge (pc Act), Cbi, Rouse Avenue District Court)
M/S. KARNATAKA EMTA COAL MINES LTD. & ANR. Petitioner(s)
VERSUS
CENTRAL BUREAU OF INVESTIGATION Respondent(s)
(IA No. 116139/2022 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES)
Date : 20-02-2024 These matters were called on for hearing today.
CORAM :
HON'BLE MS. JUSTICE HIMA KOHLI
HON'BLE MR. JUSTICE AHSANUDDIN AMANULLAH
For Petitioner(s) Mr. Ranjit Kumar, Sr. Adv.
Dr. S. Muralidhar, Sr. Adv.
Mr. Abhimanyu Bhandari, Adv.
Ms. Rooh-e-hina Dua, AOR
Mr. Sangram Saron, Adv.
Mr. Ayush Agarwal, Adv.
Mr. Arav Pandit, Adv.
Mr. Harshit Khanduja, Adv.
For Respondent(s) Mr. K.M. Natraj, A.S.G.
Mr. Mukesh Kumar Maroria, AOR
Mr. Shailesh Madiyal, Adv.
Mrs. Swati Ghildiyal, Adv.
Mr. Sughosh Subramanyam, Adv.
Mr. Madhav Sinhal, Adv.
Mr. Sridhar Potaraju, Adv.
Mr. R.S. Cheema, Sr. Adv.
Ms. Tarannum Cheema, Adv.
Signature Not Verified Mr. Akshay Nagarajan, Adv.
Digitally signed by
geeta ahuja Mr. Akash Singh, Adv.
Date: 2024.02.21
10:01:19 IST
Reason:
UPON hearing the counsel the court made the following
O R D E R
1
SLP (Crl.) Nos. 7691-7692/2022
1. Learned Senior counsel appearing for the petitioners states that a brief note has been served by the other side only last night and his briefing counsel needs some time to examine it and respond, if necessary.
2. At request, list on 05th March, 2024 at 2.00 p.m. (Geeta Ahuja) (Nand Kishor) Assistant Registrar-cum-PS Court Master (NSH) 2