Supreme Court - Daily Orders
Govt. Of Nct Of Delhi vs Central Bureau Of Investigation on 26 October, 2018
Author: Navin Sinha
Bench: Navin Sinha
ITEM NO.17 COURT NO.8 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
M.A. No. 1612/2018 in SLP (Crl.) No. 1619/2018
GOVT. OF NCT OF DELHI Petitioner(s)
VERSUS
CENTRAL BUREAU OF INVESTIGATION & ANR. Respondent(s)
(I.A. 83873/2018 – restoration)
Date : 26-10-2018 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE NAVIN SINHA
[IN CHAMBER]
For Petitioner(s)
Mr. Chirag M. Shroff, AOR
Ms. Monisha Suri, Adv.
Ms. Neha Sangwan, Adv.
Mr. Joyshree Barman, Adv.
For Respondent(s)
Mr. Vibhu Shanker Mishra, Adv.
Mr. A.K. Sharma, Adv.
UPON hearing the counsel the Court made the following
O R D E R
For reasons mentioned in the restoration application, the same is allowed and the special leave petition is restored to its original number. Counsel for the petitioner submits that proof of dasti service has been so filed on 23.08.2018. In the later event, there is no need for issuance of fresh notice to respondent No.2 The office to verify if proof of dasti service on respondent No.2 has been filed or not.
Signature Not VerifiedList the matter with fresh office report.
Digitally signed by SUSHIL KUMAR RAKHEJA Date: 2018.10.27 13:08:50 IST Reason: (DEEPAK SINGH) (SAROJ KUMARI GAUR)
COURT MASTER (SH) BRANCH OFFICER