Supreme Court - Daily Orders
In Re.. Court On Its Own Motion vs Deepak Khosla on 2 January, 2017
Bench: Kurian Joseph, Rohinton Fali Nariman
ITEM NO.60 COURT NO.8 SECTION XVII, IIC
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SMC (Crl) No.1/2016 in SLP CRL @ SLP(CRL) Nos. 2276-2277/2016
IN RE. DEEPAK KHOSLA
(with office report)
WITH
SLP(Crl) D 12309/2016
(With appln.(s) for correction and Office Report)
Crl.A. D 12723/2016
(With appln.(s) for exemption from surrendering and permission to
appear and argue in person and permission and Office Report)
Date : 02/01/2017 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Petitioner(s) Mr. Salman Khurshid,Sr.Adv.
Petitioner-in-person
For Respondent(s)
Attorney General for India (N.P.)
Solicitor General of India (N.P.)
The Court made the following
O R D E R
Mr. Salman Khurshid, learned senior counsel, seeks time to file an affidavit.
Post after the said affidavit is filed.
Signature Not Verified(NARENDRA PRASAD) (RENU DIWAN) Digitally signed by NARENDRA PRASAD COURT MASTER ASSISTANT REGISTRAR Date: 2017.01.03 17:46:32 IST Reason: