Supreme Court - Daily Orders
Ajay Dubey vs State Of M.P. . on 28 November, 2014
Bench: Chief Justice, A.K. Sikri, N.V. Ramana
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ITEM NO.50 COURT NO.1 SECTION IVA
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 (C)...CC No(s).16456/2014
(Arising out of impugned final judgment and order dated 16/04/2014
in WP No. 15186/2013 passed by the High Court of M.P. at Jabalpur)
AJAY DUBEY Petitioner(s)
VERSUS
STATE OF M.P. & ORS. Respondent(s)
I.A. 1/2014(with permission to file SLP and office report)
WITH
S.L.P.(C)...CC No. 16965/2014
(With appln.(s) for c/delay in filing SLP and Office Report)
S.L.P.(C)...CC No. 17700/2014
(With appln.(s) for permission to file SLP and Office Report)
S.L.P.(C)...CC No. 17908/2014
(With appln.(s) for permission to file SLP and Office Report)
SLP(C) No. 31563/2014
(With appln.(s) for exemption from filing c/c of the impugned
judgment and Interim Relief and Office Report)
SLP(C) No. 31513/2014
(With appln.(s) for exemption from filing c/c of the impugned
judgment and Interim Relief and Office Report)
Date: 28/11/2014 These petitions were called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE N.V. RAMANA
For Petitioner(s) Mr. Kapil Sibal, Sr. Adv.
Signature Not Verified
Dr. A.M. Singhvi, Sr. Adv.
Digitally signed by
Mr. K.T.S. Tulsi, Sr. Adv.
NEETU KHAJURIA
Date: 2014.11.29
13:17:38 IST
Ms. Indira Jaising, Sr. Adv.
Reason:
Mr. Vivek Tankha, Sr. Adv.
Mr. Vaibhav Srivastava, Adv.
Mr. Varun Chopra, Adv.
Mr. Aman Nandrajog, Adv.
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Mr. Kuber Bodh, Adv.
Ms. Arti Singh, Adv.
Mr. D. Kumanan, Adv.
Mr. Gaurav Agarwal, Adv.
Mr. Arjun Nanda, Adv.
Mr. Sumeer Sodhi, Adv.
For Respondent(s) Mr. Mukul Rohatgi, Attorney General
Mr. L.Nageswara Rao, ASG
Mr. Harish N. Salve, Sr. Adv.
Mr. Mishra Saurabh,Adv.
Ms. Vanshaja Shukla, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Permission to file special leave petitions is granted.
Delay condoned.
Shri Mukul Rohatgi, learned Attorney General, on instructions, would submit that about 55 cases including 10 cases where the high profile persons are involved is being investigated by the Special Task Force (for short, 'the STF').
On instructions, he would further submit that the final charge-sheet shall be filed by the STF before the competent court on or before 15th March, 2015.
We have also looked into the operative portion of the judgment(s) and order(s) passed by the High Court. We are satisfied that the High Court has taken all care in monitoring the 3 investigation done by the STF by constituting a Special Investigation Team, headed by a retired High Court Judge.
In that view of the matter, we do not see any infirmity in the order passed by the High Court. The special leave petitions are dismissed.
Application(s) for impleadment is/are dismissed.
(Neetu Khajuria) (Vinod Kulvi)
Sr.P.A. Assistant Registrar