Supreme Court - Daily Orders
State Trading Corp. Of India Ltd. vs Uday Pratap Singh on 9 February, 2015
Bench: Pinaki Chandra Ghose, R.K. Agrawal
1
ITEM NO.54 COURT NO.12 SECTION II
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). 4935/2014
(Arising out of impugned final judgment and order dated 28/01/2014
in CRLMC No. 466/2014 passed by the High Court Of Delhi At New
Delhi)
STATE TRADING CORP. OF INDIA LTD. Petitioner(s)
VERSUS
UDAY PRATAP SINGH & ANR. Respondent(s)
(with appln. (s) for impleadment and office report)
Date : 09/02/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE PINAKI CHANDRA GHOSE
HON'BLE MR. JUSTICE R.K. AGRAWAL
For Petitioner(s) Mrs. Vipin Gupta, Adv.
Mr. A.K. Sanghi, Adv.
Mr. Sachin Sharma, Adv.
Mr. D. S. Mahra, Adv.
Mr. K. Raghavacharyulu, Adv.
Mr. Kailash Pandey, Adv.
Mr. Ranjeet Singh, Adv.
Ms. Arunima Pal, Adv.
Mr. K. V. Sreekumar, Adv.
For Respondent(s) Mr. Kapil Sibal, Sr. Adv.
Mr. Sidharth Luthra, Sr. Adv.
Mr. Pankaj Bagala, Adv.
Mr. Rajneesh Chopra, Adv.
Mr. Gautam Mitra, Adv.
Signature Not Verified
Mr. S. Vijay Agarwal, Adv.
Digitally signed by
Ms. Liz Mathew, Adv.
Ramana Venkata Ganti
Date: 2015.02.12
18:30:49 IST
Reason:
UPON hearing the counsel the Court made the following
O R D E R
2 Heard learned counsel for the parties.
The exemption passed by the High Court, in this matter, in favour of Udai Pratap Singh is vacated and he is directed to appear before the trial Court, if not already appeared. Since it appears to us that the High Court has specifically stated that it is for the trial Court to frame or not to frame Notice under Section 251 of the Cr.P.C. against Uday Pratap Singh, it is not necessary for us to pass any further orders. The trial Court shall be at liberty to pass any order in accordance with the provisions of law as deem fit and proper on the facts of the circumstances of the case. The special leave petition is disposed of on the above terms. Since the special leave petition is disposed of, no order is needed at this stage on impleadment application.
(R.NATARAJAN) (SNEH LATA SHARMA)
Court Master Court Master