Supreme Court - Daily Orders
Dalbir Singh vs Central Bureau Of Investigation on 15 November, 2016
Bench: Ranjan Gogoi, Abhay Manohar Sapre
ITEM NO.7 COURT NO.6 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.) 8497/2016
(Arising out of impugned final judgment and order dated
04/08/2016 in CRR No. 2467/2016 passed by the High Court of Punjab
& Haryana at Chandigarh)
DALBIR SINGH Petitioner(s)
VERSUS
CENTRAL BUREAU OF INVESTIGATION Respondent(s)
(with prayer for interim relief and office report)
Date : 15/11/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
For Petitioner(s) Mr. Arshdeep Bhullar, Adv.
Mr. Vibhuti Sushant Gupta, Adv.
Mr. M.V. Kumar Swami, Adv.
For Dr. Kailash Chand,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard the learned counsel for the petitioner and perused the relevant material.
We are not inclined to entertain the present special leave petition. Accordingly, the Special Leave Petition is dismissed.
Signature Not Verified Digitally signed by NEETU KHAJURIA Date: 2016.11.16
(Neetu Khajuria) (Asha Soni)
17:07:06 IST
Reason: Court Master Court Master