Supreme Court - Daily Orders
Subrata Roy Sahara vs Uoi on 13 March, 2014
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IN THE SUPREME COURT OF INDIA
CRIMINAL ORIGINAL JURISDICTION
WRIT PETITION (CRL.) NO(s). 57 OF 2014
SUBRATA ROY SAHARA Petitioner(s)
VERSUS
UOI & ORS. Respondent(s)
O R D E R
Shri Ram Jethmalani, learned senior counsel, appearing for the petitioner submitted that he has some inconvenience for tomorrow i.e. 14.03.2014 and cannot address arguments tomorrow. Learned senior counsel made a request that the matter be posted on 25.03.2014.
Consequently, the matter is posted on 25.03.2014 at 2.00 P.M., at the request of the learned senior counsel for the petitioner.
Prayer made by Mr. Ram Jethmalani, learned senior counsel for the petitioner, for bail cannot be considered at this juncture, since no written proposal for payment in compliance with the directions issued by this Court has been made so far.
........................J. [K.S. RADHAKRISHNAN] ........................J. [JAGDISH SINGH KHEHAR] NEW DELHI;
MARCH 13, 2014.
ITEM NO.301 COURT NO.6 SECTION X
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
WRIT PETITION (CRL.) NO(s). 57 OF 2014 SUBRATA ROY SAHARA Petitioner(s) VERSUS UOI & ORS. Respondent(s) (With appln(s) for release of the petitioner and office report) Date: 13/03/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE K.S. RADHAKRISHNAN HON’BLE MR. JUSTICE JAGDISH SINGH KHEHAR For Petitioner(s) Mr. Ram Jethmalani,Sr.Adv. Dr. Rajiv Dhawan,Sr.Adv.
Mr. C.A. Sundaram,Sr.Adv. Mr. S. Ganesh,Sr.Adv.
Mr. Ravi Shanker Prasad,Sr.Adv.
Mr. Gautam Awasthi,Adv.
Mr. Keshav Mohan,Adv.
Mr. Simranjeet Singh,Adv. Mr. Gautam T.,Adv.
Mr. Satish Kishanchandani,Adv. Mr. Jatin Pore,Adv.
Ms. Rohini Musa, Adv.
Mr. Ashish Dixit, Adv.
Mr. Karan S., Adv.
For Respondent(s) Mr. Arvind Datar,Sr.Adv.
Mr. Pratap Venugopal,Adv. Ms. Surekha Raman, Adv.
Ms. Meenakshi Chauhan, Adv. Mr. Purushottam Jha, Adv.
Mr. Gaurav Nair, Adv.
Mr. Debarshi Bhuyan, Adv.
Mr. Mukul Gupta, ASG Mr. T.A. Khan, Adv.
Ms. Suvarna, Adv.
Mr. B.K. Prasad, Adv ...2/-: 2 :
UPON hearing counsel the Court made the following O R D E R Shri Ram Jethmalani, learned senior counsel, appearing for the petitioner submitted that he has some inconvenience for tomorrow i.e. 14.03.2014 and cannot address arguments tomorrow. Learned senior counsel made a request that the matter be posted on 25.03.2014.
Consequently, the matter is posted on 25.03.2014 at 2.00 P.M., at the request of the learned senior counsel for the petitioner.
Prayer made by Mr. Ram Jethmalani, learned senior counsel for the petitioner, for bail cannot be considered at this juncture, since no written proposal for payment in compliance with the directions issued by this Court has been made so far.
|(Narendra Prasad) | |(Renuka Sadana) | |Court Master | |Court Master | (signed order is placed on the file)