Supreme Court - Daily Orders
C.B.I vs Vijay Kumar Mehra & Ors. Etc.Etc. on 7 November, 2014
Bench: T.S.Thakur, Adarsh Kumar Goel
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ITEM NO.29 COURT NO.2 SECTION IIB
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).
2512-2514/2011
(Arising out of impugned final judgment and order dated 23/08/2010
in CRLM No. 27064/2009,23/08/2010 in CRLM No.
27151/2009,23/08/2010 in CRLM No. 31121/2009 passed by the High
Court Of Punjab & Haryana At Chandigarh)
C.B.I Petitioner(s)
VERSUS
VIJAY KUMAR MEHRA & ORS. ETC.ETC. Respondent(s)
(with office report)
(CRLMP Nos. 21816 and 21824 of 2014 (Appln. For restoration of SLP
in respect of Respondent No. 1 and c/delay in filing restoration
appln. In SLP(Crl.) No. 2513 of 2011)
Date : 07/11/2014 These petitions were called on for hearing
today.
CORAM :
HON'BLE MR. JUSTICE T.S.THAKUR
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
For Petitioner(s) Mr. P.S.Patwalia, ASG,
Ms. Anjani Aiyagari, Adv.
Mr. P.K.Dey, Adv.
Ms. Purnima, Adv.
Mr. Arvind Kumar Sharma,Adv.
For Respondent(s) Dr. (Mrs. ) Vipin Gupta,Adv.
Mr. Himanshu Upadhayay, Adv.
Mr. Arvind Minocha,Adv.
Mr. S.K.Bandyopadhyay, Adv.
Signature Not Verified
Digitally signed by
Mr. R.K.Dhawan, Adv.
Ms. Richa Dhawan, Adv.
Shashi Sareen
Date: 2014.11.08
05:26:40 ALMT
Reason:
Mr. M. A. Chinnasamy,Adv.
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UPON hearing the counsel the Court made the following
O R D E R
Heard.
Delay condoned.
For the reason stated in the application which is supported by an affidavit we recall our order dated 16.08.2013 whereby the Judge in Chamber had dismissed SLP (Crl.) No. 2513 of 2011 against respondent No. 1 in the said petition. CRLMP 21816 of 2014 is accordingly disposed of.
SLP(Crl.) No.s 2512-2514 of 2011 :
Mr. P.S.Patwalia, learned ASG prays for and is granted further opportunity to serve respondent No. 1 in SLP(Crl.) No. 2513 of 2011 afresh within six weeks. Dasti, in addition is permitted.
Post after the needful is done.
(Shashi Sareen) (Veena Khera)
Court Master Court Master