Supreme Court - Daily Orders
Ramji Prasad Jaiswal vs State Of Bihar Tr.Cbi on 23 October, 2017
Bench: N.V. Ramana, Amitava Roy
ITEM NO.1 COURT NO.9 SECTION II-A
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). 2629/2012
(Arising out of impugned final judgment and order dated 24-11-2011
in CRLA No. 418/2006 passed by the High Court Of Judicature At
Patna)
RAMJI PRASAD JAISWAL & ORS. Petitioner(s)
VERSUS
STATE OF BIHAR TR.CBI Respondent(s)
WITH
SLP(Crl) No. 6798/2012 (II-A)
Date : 23-10-2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE N.V. RAMANA
HON'BLE MR. JUSTICE AMITAVA ROY
For Petitioner(s)
Mr. Amit Pawan, AOR
Mr. Abhishek Amritanshu, Adv.
Mr. Anand Nandan, Adv.
Mr. Akshay Sinha, Adv.
Mr. Hassan Zubair Waris, Adv.
Mr. Akshat Srivastava, Adv.
Mr. Rauf Rahim, AOR
For Respondent(s)
Mr. Abhinav Mukerji, AOR
Ms. Bihu Sharma, Adv.
Ms. Purnima Krishna, Adv.
Mr. Arvind Kumar Sharma, AOR
Mr. P.S. Narsimha, ASG
Ms. Bharti Tyagi, Adv.
Mr. S.S. Shamshery, Adv.
Mr. M.K. Maroriya, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel appearing for the petitioner states that Respondent No.2 has not been served in Special Leave Petition (Crl.) No.6798 of 2012 and seeks permission to serve the said Signature Not Verified Digitally signed by VISHAL ANAND respondent through dasti service.
Date: 2017.10.23 16:07:50 IST Reason:Permission is granted.
Mr. P.S. Narsimha, learned Additional Solicitor General appearing for the Central Bureau of Investigation submits that they -2- are necessary and proper party in the second matter viz. Special Leave Petition (Crl.) No.6798 of 2012.
Learned counsel for the petitioner is directed to add C.B.I. as party respondent and take appropriate steps to serve it. Let amended cause title be filed in the matters. List the matters after service is complete.
(VISHAL ANAND) (S.SIVARAMAKRISHNA) COURT MASTER (SH) ASST.REGISTRAR