Supreme Court - Daily Orders
C.B.I vs G.S.Matharoo on 26 August, 2014
Bench: Ranjan Gogoi, R.K. Agrawal
ITEM NO.14 COURT NO.11 SECTION II
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).7932-7933/2012
(Arising out of impugned final judgment and order dated 25/01/2012 in
CRLMC No. 2695/2010 and CRLMA No. 13999/2010 passed by the High Court
Of Delhi At N. Delhi)
C.B.I Petitioner(s)
VERSUS
G.S.MATHAROO Respondent(s)
(With appln. (s) for impleadment and stay and office report)
(For final disposal)
WITH
SLP(Crl) No. 1315/2013
(With appln.(s) for c/delay in filing SLP and exemption from filing
c/c of the impugned judgment and stay and permission to file
additional documents and Office Report)
Date : 26/08/2014 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE R.K. AGRAWAL
For Petitioner(s) Mr. Ranjit Kumar,SG
in SR 7932-33/12 Ms. P.L. Nigam,Adv.
Mr. Syed Tanweer Ahmad,Adv.
Mr. B.V. Balram Das,Adv.
Mr. Arvind Kumar Sharma ,Adv.
In SR 1315/2013 Mr. Praveen Swarup ,Adv.
For Respondent(s) Mr. Shekhar Naphade,Sr.Adv.
Ms. Shubhangi Tuli ,Adv.
Mr. Anil Grover,Adv.
Mr. Praveen Swarup ,Adv.
Mr. B. V. Balaram Das ,Adv.
Signature Not Verified
Digitally signed by
Madhu Bala
Date: 2014.08.28
...2/-
10:40:42 IST
Reason:
-2-
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsels for the parties and perused the relevant material.
Delay condoned.
We are not inclined to entertain the special leave petitions. The special leave petitions, are, accordingly, dismissed. However, all questions of law are kept open.
(MADHU BALA) (ASHA SONI) COURT MASTER COURT MASTER