Supreme Court - Daily Orders
Republic Of India Central Bureau Of ... vs Sagar Kumar Ray on 4 May, 2017
Bench: Ranjan Gogoi, Navin Sinha
ITEM NO.49 COURT NO.4 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.) NO(S).
6896-6897/2016
(ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 12/05/2015
IN BLAPL NO. 639/2015 AND DATED 22/07/2015 IN MC NO. 721/2015 IN
BLAPL NO. 639/2015 PASSED BY THE HIGH COURT OF ORISSA AT CUTTACK)
REPUBLIC OF INDIA / CBI PETITIONER(S)
VERSUS
SAGAR KUMAR RAY RESPONDENT(S)
(WITH APPLN. (S) FOR C/DELAY IN FILING SLP AND PERMISSION TO FILE
ADDITIONAL DOCUMENTS AND INTERIM RELIEF AND OFFICE REPORT)
Date : 04/05/2017 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE NAVIN SINHA
For Petitioner(s) Mr. Kailash Pandey, Adv.
Mr. Ranjeet Singh, Adv.
Mr. K. V. Sreekumar, Adv.
For Respondent(s) Mr. Shiv Mangal Sharma, Adv.
Mr. Lalitendu Mohapatra, Adv.
for M/s Aura & Co., Adv.
UPON hearing the counsel the Court made the following
O R D E R
On behalf of the petitioner, a prayer for adjournment has been made on the ground that the Special Public Prosecutor engaged is not available.
The matters are adjourned to 20th July, 2017.
[VINOD LAKHINA] [ASHA SONI]
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
VINOD LAKHINA
Date: 2017.05.05
15:43:17 IST
Reason: