Supreme Court - Daily Orders
M/S Kothari Polymers Ltd vs Siu(X)/Spe/Cbi on 19 January, 2015
Bench: Dipak Misra, Prafulla C. Pant
ITEM NO.50 COURT NO.6 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.10228/2014
(Arising out of impugned final judgment and order dated 28/10/2014
in MCRC No. 5611/2014 passed by the High Court of M.P. at Indore)
M/S KOTHARI POLYMERS LTD AND ORS Petitioner(s)
VERSUS
SIU(X)/SPE/CBI, NEW DELHI Respondent(s)
(With appln.(s) for exemption from filing O.T.)
Date : 19/01/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE DIPAK MISRA
HON'BLE MR. JUSTICE PRAFULLA C. PANT
For Petitioner(s) Ms. Meenakshi Arora, Sr. Adv.
Mr. Alex Joseph, Adv.
Mr. K. Gireesh Kumar, Adv.
Mr. Dhruv Jose, Adv.
Ms. Priya Singh, Adv.
Mr. Vipin Kumar Jai, AOR
For Respondent(s) Mr. Ranjit Kumar, SG
Mr. Kabir Hathi, Adv.
Mr. P.K. Dey, Adv.
Mr. B. V. Balaram Das, AOR
UPON hearing the counsel the Court made the following
O R D E R
Heard in-part.
List the matter for further hearing on 29th January, 2015.
If any adjournment is sought by the petitioners, the learned trial Judge shall grant adjournment for four weeks.
Signature Not Verified Digitally signed by Chetan Kumar Date: 2015.01.22 16:12:35 IST Reason: (Chetan Kumar) (H.S. Parasher) Court Master Court Master