Supreme Court - Daily Orders
Central Bureau Of Investigation vs B.M. Anand on 1 December, 2017
Bench: N.V. Ramana, S. Abdul Nazeer
ITEM NO.45 COURT NO.8 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). 8027-8028/2017
(Arising out of impugned final judgment and order dated 14-12-2016
in IA No. 3/2016 and IA No. 2/2016 passed by the High Court of
Karnataka at Bengaluru)
CENTRAL BUREAU OF INVESTIGATION Petitioner(s)
VERSUS
B.M. ANAND Respondent(s)
Date : 01-12-2017 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE N.V. RAMANA
HON'BLE MR. JUSTICE S. ABDUL NAZEER
For Petitioner(s)
Mr. R. Balasubramanian, Adv.
Mr. Ajay Sharma, Adv.
Mr. Prabhas Bajaj, Adv.
Ms. Aarti Sharma, Adv.
Mr. Santosh Kr. Vishwakarma, Adv.
Mr. Akshay Amritanshu, Adv.
Mr. Mukesh Kumar Maroria, AOR
For Respondent(s)
Mr. Shekhar G. Devasa, Adv.
For M/s. Devasa & Co., AOR
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel appearing for the sole respondent accepts the notice and seeks time to file counter affidavit.
Let the matters be listed in the month of February, 2018. In the meantime, counter affidavit be filed in the matters.
(VISHAL ANAND) Signature Not Verified (RENUKA SADANA) COURT MASTER (SH) Digitally signed by VISHAL ANAND Date: 2017.12.01 ASST.REGISTRAR 16:42:42 IST Reason: