Supreme Court - Daily Orders
Sureshbhai Ambalal Parekh vs State Of Gujarat, Thr. Investigation ... on 15 December, 2016
Author: Abhay Manohar Sapre
Bench: Abhay Manohar Sapre
ITEM NO.35 COURT NO.9 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.) Diary No(s).No(s).
42333/2014
(Arising out of impugned final judgment and order dated 18/11/2014
in CRLA No. 1179/2008 passed by the High Court Of Gujarat At
Ahmedabad)
SURESHBHAI AMBALAL PAREKH Petitioner(s)
VERSUS
STATE OF GUJARAT, THR. INVESTIGATION OFFICER, ANTI CORRUPTION
BUREAU.Respondent(s)
(Office report on default)
Date : 15/12/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
[IN CHAMBER]
For Petitioner(s) Mr. K.P. Singh,Adv.
Mr. Krishna Srivastava,Adv.
M/s. Legion Of Lawyers,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
One month further time is granted to the learned counsel for the petitioner to cure the defects as pointed out by the Registry.
(Madhu Bala) (Madhu Narula)
Court Master Court Master
Signature Not Verified
Digitally signed by
MADHU BALA
Date: 2016.12.15
17:23:07 IST
Reason: