Indian Kanoon - Search engine for Indian Law

Supreme Court - Daily Orders

Cbi vs Vinod Kumar on 24 July, 2017

Bench: Ranjan Gogoi, Navin Sinha

                                                       1

     ITEM NO.6                             COURT NO.4                  SECTION IIA

                               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).       /2017
                                         Diary No(s). 13444/2017

     (Arising out of impugned final judgment and order dated 26-08-2015
     in MCRC No. 11744/2015 passed by the High Court of M.P at Jabalpur)

     CENTRAL BUREAU OF INVESTIGATION                                   Petitioner(s)


                                                    VERSUS

     VINOD KUMAR                                                         Respondent(s)

     (IA No.45259/2017-CONDONATION OF DELAY IN FILING and
     IA No.45261/2017-EXEMPTION FROM FILING O.T.)

     Date : 24-07-2017 This petition was called on for hearing today.

     CORAM :
                         HON'BLE MR. JUSTICE RANJAN GOGOI
                         HON'BLE MR. JUSTICE NAVIN SINHA

     For Petitioner(s)               Mr.   Maninder Singh, ASG
                                     Mr.   R. Balasubramanian, Adv.
                                     Mr.   Prabhas Bajaj, Adv.
                                     Mr.   Akshay Amritanshu, Adv.
                                     Ms.   Aarti Sharma, Adv.
                                     Ms.   Sushma Verma, Adv.
                                     Mr.   Mukesh Kumar Maroria, AOR

     For Respondent(s)               Mr. Kanhaiya Priyadarshi, Adv.


                          UPON hearing the counsel the Court made the following
                                             O R D E R

Heard the learned counsel for the petitioner and perused the relevant material.

Application for exemption from filing Signature Not Verified official translation is allowed.

Issue notice on the application for condonation of delay as well as in special leave petition.

Mr. Kanhaiya Priayadarshi, learned counsel, accepts notice on behalf of the sole respondent.

Counter affidavit, if any, may be filed within four weeks.

List thereafter.

(NEETU KHAJURIA) (ASHA SONI) COURT MASTER BRANCH OFFICER