Supreme Court - Daily Orders
Central Bureau Of Investigation vs B.R. Prasad @ Bangalore Ram Prasad on 19 January, 2017
ITEM NO.19 REGISTRAR COURT. 2 SECTION IIA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
BEFORE THE REGISTRAR MR. M V RAMESH
Petition(s) for Special Leave to Appeal (Crl.) No(s). 2324/2015
CENTRAL BUREAU OF INVESTIGATION Petitioner(s)
VERSUS
B.R. PRASAD @ BANGALORE RAM PRASAD Respondent(s)
WITH
SLP(Crl) No. 7939-7940/2015
(With Office Report)
Date : 19/01/2017 This petition was called on for hearing today.
For Petitioner(s) Mr.Santosh Kumar,Adv.
Mr.Mukesh Kumar Maroria,Adv.
For Respondent(s) Mr.Yunus Malik,Adv.
Mr. Prashant Chaudhary,Adv.
Ms.Rajeeta Raj,Adv.
Mr. Praveen Swarup,Adv.
Mr.Anish Maheshwari,Adv.
Mr.Sanjeev Agarwal,Adv.
UPON hearing the counsel the Court made the following
O R D E R
SLP(Cr)No.2324/2015
The office report is that Ld.counsel for the sole respondent has already filed the counter affidavit. Viewed thus, the matter shall be processed for listing before the Hon'ble Court as per Signature Not Verified rules.
Digitally signed by SUSHMA KUMARI BAJAJ Date: 2017.01.19 16:13:57 TLT Reason:…....2 ITEM NO.19 -2- SR2324/2015 SLP(Crl) No. 7939-7940/2015 Ld.counsel for all the respondents has already filed the counter affidavit. Viewed thus, the matter shall be processed for listing before the Hon'ble Court as per rules.
(M V RAMESH) Registrar SB