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State Of Punjab vs Bhupal Man Damai @ Yusuf Nepali on 9 March, 2015

Bench: T.S. Thakur, R. Banumathi

  ITEM NO.25                               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.)...... CRLMP                  No(s).
  3406/2015

  (Arising out of impugned final judgment and order dated 25/02/2014
  in CRLR No. 632/2008 passed by the High Court Of Punjab & Haryana
  At Chandigarh)

  STATE OF PUNJAB THR. CBI                                           Petitioner(s)

                                                  VERSUS

  BHUPAL MAN DAMAI @ YUSUF NEPALI AND ANR                            Respondent(s)

  (with appln. (s) for c/delay in filing SLP and c/delay in refiling
  SLP and office report)


  Date : 09/03/2015 This petition was called on for hearing today.

  CORAM :
                         HON'BLE MR. JUSTICE T.S. THAKUR
                         HON'BLE MRS. JUSTICE R. BANUMATHI

  For Petitioner(s)                Mr. P.S.Patwalia, ASG,
                                   MS. Aishwarya Bhati, Adv.
                                   Mr. Rajiv Nanda, Adv.
                                   Mr. Rajat Singh, Adv.
                                   Mr.Dhruv Sheron, Adv.
                                   Mr.Archit Upadhayay, Adv.
                                   MS. Naina Panchanda, Adv.
                                   Mr. B. V. Balaram Das,Adv.


  For Respondent(s)


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

Delay condoned.

Issue notice.

Tag with SLP(Crl.) No. 10264 of 2014.

(Shashi Sareen) (Suneet Mahajan) Court Master Assistant Registrarter