Supreme Court - Daily Orders
Pawan Ramsnehi Gupta vs Central Bureau Of Investigation on 5 December, 2014
Bench: V. Gopala Gowda, C. Nagappan
REVISED
ITEM NO.14 COURT NO.11 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). 9406/2014
(Arising out of impugned final judgment and order dated 05/11/2014
in CRLA No. 603/2012 passed by the High Court Of Bombay)
PAWAN RAMSNEHI GUPTA Petitioner(s)
VERSUS
CENTRAL BUREAU OF INVESTIGATION Respondent(s)
(with appln. (s) for exemption from filing c/c of the impugned
judgment and permission to file lengthy list of dates)
Date : 05/12/2014 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE V. GOPALA GOWDA
HON'BLE MR. JUSTICE C. NAGAPPAN
For Petitioner(s)
Mr. N.D.B. Raju, Adv.
Mrs. Bharathi R., Adv.
Mrs. Ananya Pandey, Adv.
Mr. N. Ganpathy,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner. No ground for interference is made out to exercise our jurisdiction under Article 136 of the Constitution of India.
The special leave petition is dismissed.
Signature Not Verified (VINOD KUMAR) (MALA KUMARI SHARMA) Digitally signed by COURT MASTER COURT MASTER Vinod Kumar Date: 2014.12.19 14:30:04 IST Reason: ITEM NO.14 COURT NO.11 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). 9406/2014
(Arising out of impugned final judgment and order dated 05/11/2014 in CRLA No. 603/2012 passed by the High Court Of Bombay) PAWAN RAMSNEHI GUPTA Petitioner(s) VERSUS CENTRAL BUREAU OF INVESTIGATION Respondent(s) (with appln. (s) for exemption from filing c/c of the impugned judgment and permission to file lengthy list of dates) Date : 05/12/2014 This petition was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE V. GOPALA GOWDA HON'BLE MR. JUSTICE C. NAGAPPAN For Petitioner(s) Mr. C.L. Pandey, Sr. Adv.
Mr. N.D.B. Raju, Adv.
Mrs. Bharathi R., Adv.
Mrs. Ananya Pandey, Adv.
Mr. N. Ganpathy,Adv.
For Respondent(s) UPON hearing the counsel the Court made the following O R D E R Heard learned counsel for the petitioner. No ground for interference is made out to exercise our jurisdiction under Article 136 of the Constitution of India.
The special leave petition is dismissed.
(VINOD KUMAR) (MALA KUMARI SHARMA)
COURT MASTER COURT MASTER