Supreme Court - Daily Orders
M/S. Karnataka Emta Coal Mines Ltd. vs Central Bureau Of Investigation on 9 January, 2024
Author: Hima Kohli
Bench: Hima Kohli
SLP (Crl.) Nos.7691-7692/2022
ITEM NO.4 COURT NO.11 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). 7691-
7692/2022
(Arising out of impugned final judgment and order dated 24-12-2021
in CN No. cbi/317/2019 03-03-2022 in CN No. cbi/317/2019 passed by
the Special Judge (pc Act), Cbi, Rouse Avenue District Court)
M/S. KARNATAKA EMTA COAL MINES LTD. & ANR. Petitioner(s)
VERSUS
CENTRAL BUREAU OF INVESTIGATION Respondent(s)
([TO BE TAKEN UP AT 2.30 P.M] IA No. 116139/2022 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES) Date : 09-01-2024 These matters were called on for hearing today.
CORAM :
HON'BLE MS. JUSTICE HIMA KOHLI HON'BLE MR. JUSTICE AHSANUDDIN AMANULLAH For Petitioner(s) Mr. Ranjit Kumar, Sr. Adv.
Mr. Abhimanyu Bhandari, Adv.
Mr. Ayush Aggarwal, Adv.
Ms. Rooh-e-hina Dua, AOR Mr. Sangram Saron, Adv.
For Respondent(s) Ms. Tarannum Cheema, Adv.
Ms. Tanvi Anand, Adv.
Mr. Amit Anand Tiwari, AOR Mr. Sanchit Guru, Adv.
Mr. Akash Singh, Adv.
Mr. Akshay Nagarajan, Adv.
UPON hearing the counsel the court made the following Signature Not Verified O R D E R Digitally signed by GEETA AHUJA Date: 2024.01.11 10:10:03 IST Reason: 1. At the request of Mr. Ranjit Kumar, learned Senior counsel 1 SLP (Crl.) Nos.7691-7692/2022 appearing for the petitioners who states that he may be permitted to file the convenience compilation to be prepared jointly with the other side, list on 23rd January, 2024 at 2.30 p.m.
2. Written submissions not exceeding four pages each shall be filed by both the sides while exchanging copies with each other in the meantime.
(Geeta Ahuja) (Renu Bala Gambhir) Assistant Registrar-cum-PS Court Master (NSH) 2