Supreme Court - Daily Orders
State Of Jharkhand Through Cbi vs Riyaz Khan Faridi on 22 August, 2014
ITEM NO.56 COURT NO.5 SECTION IIA
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). 4259/2014
(Arising out of impugned final judgment and order dated 05/04/2013
in CRLMP No. 2635/2012 passed by the High Court Of Jharkhand At
Ranchi)
STATE OF JHARKHAND THROUGH CBI Petitioner(s)
VERSUS
RIYAZ KHAN FARIDI Respondent(s)
(With appln. (s) for stay and office report)
Date : 22/08/2014 This petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE SUDHANSU JYOTI MUKHOPADHAYA
HON’BLE MR. JUSTICE PRAFULLA CHANDRA PANT
For Petitioner(s)
Mr. Tushar Mehta, ASG
Mr. Rajiv Nanda, Adv.
Mr. Yasir Rauf, Adv.
Mr. B. V. Balaram Das ,Adv.
For Respondent(s)
Mr. Imtiaz Ahmed, Adv.
Ms. Naghma Imtiaz, Adv.
M/s. Equity Lex Associates ,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the respondent is allowed six weeks’ time to file counter affidavit.
Rejoinder affidavit, if any, be filed within two weeks thereof.
Signature Not Verified Digitally signed by Neeta Sapra Date: 2014.08.23 13:18:07 IST Reason: (Neeta) (Usha Sharma)
Sr. P.A. COURT MASTER