Supreme Court - Daily Orders
State (National Investigation Agency) vs Farhan Shaikh on 2 December, 2019
Bench: A.M. Khanwilkar, Dinesh Maheshwari
ITEM NO.29 COURT NO.7 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
SPECIAL LEAVE PETITION (CRIMINAL) Diary No(s). 41439/2019
(Arising out of impugned final judgment and order dated 16-07-2019
in CRLMA No. 30949/2018 16-07-2019 in CRLMA No. 30950/2018 16-07-
2019 in CRLMA No. 30951/2018 passed by the High Court Of Delhi At
New Delhi)
STATE (NATIONAL INVESTIGATION AGENCY) Petitioner(s)
VERSUS
FARHAN SHAIKH Respondent(s)
(FOR ADMISSION and I.R. and IA No.181145/2019-CONDONATION OF DELAY
IN FILING )
Date : 02-12-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE MR. JUSTICE DINESH MAHESHWARI
For Petitioner(s)
Mr. Aman Lekhi, ASG
Mr. Akshay Amritanshu, Adv.
Mr. Rajan Kumar chourasia, Adv.
Mr. Abhishek Bagaria, Adv.
Mr. B. V. Balaram Das, AOR
For Respondent(s)
Mr. Siddhant Buxy, Adv.
Mr. Shivendra Singh, AOR
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Leave granted.
List the appeal in the first five matters, subject to overnight part-heard matter, in the second week of February, 2020 on a non-miscellaneous day.
Signature Not VerifiedIn the meantime, the operation of the impugned judgment shall remain stayed.
Digitally signed by DEEPAK SINGH Date: 2019.12.03 11:14:56 IST Reason: (DEEPAK SINGH) (VIDYA NEGI)
COURT MASTER (SH) COURT MASTER (NSH)