Supreme Court - Daily Orders
Vivek Dhand vs Union Of India on 13 February, 2020
Bench: R. Banumathi, S. Abdul Nazeer, A.S. Bopanna
1
ITEM NO.1 COURT NO.5 SECTION IV-A
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 (C) No(s). 3553/2020
(Arising out of impugned final judgment and order dated 30-01-2020
in WPPIL No. 53/2018 passed by the High Court Of Chhatisgarh At
Bilaspur)
VIVEK DHAND & ANR. Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.23145/2020-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.23144/2020-EXEMPTION FROM
FILING O.T. )
Date : 13-02-2020 This petition was called on for hearing today.
CORAM :
HON'BLE MRS. JUSTICE R. BANUMATHI
HON'BLE MR. JUSTICE S. ABDUL NAZEER
HON'BLE MR. JUSTICE A.S. BOPANNA
For Petitioner(s) Mr. P.S. Patwalia,Sr.Adv.
Ms. Avi Singh,Adv.
Mr. Divyanshu Sharma,Adv.
Ms. Harshika Verma,Adv.
Mr. Akshay Chadha,Adv.
Mr. Ajit Kumar Ekka, AOR
For Respondent(s) Mr. Devershi Thakur,Adv.
Mr. Sameer Shrivastava, AOR
UPON hearing the counsel the Court made the following
O R D E R
We have heard Mr. P.S. Patwalia, learned senior counsel appearing on behalf of the petitioners.
Issue notice.
Mr. Sameer Shrivastava, learned counsel who appears on caveat Signature Not Verified accepts notice on behalf of respondent no. 30. Hence service of Digitally signed by MADHU BALA Date: 2020.02.13 17:07:58 IST Reason: notice is waived.
Let notice be issued to other respondents. 2 There shall be stay of further investigation in FIR No.RC2222020A0001 P.S. SPE/CBI/AC-IV/Bhopal dated 05.02.2020 until further orders.
Counsel for respondent no. 30 who appears on caveat shall file counter affidavit in the meantime. List the matter after four weeks.
(MADHU BALA) (BEENA JOLLY) AR-CUM-PS BRANCH OFFICER