Supreme Court - Daily Orders
Sanjay Kaushish vs State (The Govt. Of Nct Of Delhi) on 22 November, 2016
Bench: Dipak Misra, Amitava Roy
ITEM NO.801 COURT NO.3 SECTION IIC
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Criminal Appeal No(s). 1033/2016
SANJAY KAUSHISH AND ANR. Appellant(s)
VERSUS
STATE (THE GOVT. OF NCT OF DELHI) AND ANR. Respondent(s)
(With interim relief and office report)
Date : 22/11/2016 This appeal was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE DIPAK MISRA
HON'BLE MR. JUSTICE AMITAVA ROY
For Appellant(s) Mr. Anupam Lal Das, AOR
For Respondent(s) Mr. D.S. Mahra, AOR
Mr. U.K. Uniyal, Sr. Adv.
Mr. Dinesh Kumar Garg, Adv.
UPON hearing the counsel the Court made the following
O R D E R
On being mentioned, the matter is taken on Board. Regard being had to the directions given vide order dated 21.10.2016, the balance amount shall be paid by the appellant within three months after deducting the deposit made before this Court along with the accrued interest on Rs.4,00,00,000/- (Rupees four crore only).
Registry is directed to release the deposited amount along with accrued interest in favour of respondent no.2.
Signature Not Verified Digitally signed by GULSHAN KUMAR ARORA Date: 2016.11.29 16:40:21 IST Reason: (Gulshan Kumar Arora) (H.S. Parasher) Court Master Court Master
(Signed order is placed on the file) IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION CRIMINAL APPEAL NO. 1033 OF 2016 SANJAY KAUSHISH AND ANR. Appellant(s) VERSUS STATE (THE GOVT. OF NCT OF DELHI) AND ANR. Respondent(s) O R D E R On being mentioned, the matter is taken on Board. Regard being had to the directions given vide order dated 21.10.2016, the balance amount shall be paid by the appellant within three months after deducting the deposit made before this Court along with the accrued interest on Rs.4,00,00,000/- (Rupees four crore only).
Registry is directed to release the deposited amount along with accrued interest in favour of respondent no.2.
................,J.
(Dipak Misra) ................,J.
(Amitava Roy) New Delhi;
November 22, 2016