Supreme Court - Daily Orders
Ajay Gupta vs State Thr. Cbi on 28 August, 2017
Bench: A.K. Sikri, Ashok Bhushan
ITEM NO.39 COURT NO.6 SECTION II-C
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). 6138/2017
(Arising out of impugned final judgment and order dated 14-07-2017
in CRLMA No. 10997/2017 in Crl.A. No. 469/2003 passed by the High
Court Of Delhi At New Delhi)
AJAY GUPTA Petitioner(s)
VERSUS
STATE THR. CBI Respondent(s)
( IA No.76206/2017-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
Date : 28-08-2017 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE ASHOK BHUSHAN
For Petitioner(s) Mr. Mukesh K. Verma, Adv.
Mr. Sudhanshu Tomar, Adv.
Mr. D.K. Verma, Adv.
Mr. Anis Ahmed Khan, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Criminal appeal filed by the petitioner pertains to the Year 2003. There is a justifiable reason for its early hearing. However, we find that the High Court has not granted prayer for early hearing of the appeal as prayed for by the petitioner. We are of the opinion that the matter should be taken up for hearing by the High Court. In this behalf, the petitioner is permitted to mention the matter before the Acting Chief Justice of the Delhi High Court.
The Special Leave Petition is disposed of.
Pending application(s), if any, stands disposed of Signature Not Verified accordingly.
Digitally signed byASHWANI KUMAR Date: 2017.08.29 15:35:44 IST Reason:
(ASHWANI KUMAR) (MADHU NARULA)
COURT MASTER COURT MASTER