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Supreme Court - Daily Orders

L R Mithran vs Cbi Anti Corruption Bureau on 31 July, 2015

Bench: J. Chelameswar, Abhay Manohar Sapre

       ITEM NO.51                                        COURT NO.6                  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).     8634/2014

       (Arising out of impugned final judgment and order dated 13/06/2014
       in CRLA No. 9/2010 passed by the High Court Of Meghalya at Shilong)

       L R MITHRAN                                                                    Petitioner(s)

                                                                VERSUS

       CBI ANTI CORRUPTION BUREAU, GUWAHATI               Respondent(s)
       (with appln. (s) for permission to file additional documents and
       interim relief and office report)

       Date : 31/07/2015 This petition was called on for hearing today.

       CORAM :
                                     HON'BLE MR. JUSTICE J. CHELAMESWAR
                                     HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE

       For Petitioner(s)
                                                  Mr.   Y. Rajagopala Rao, Adv.
                                                  Mr.   D.V. Nagarjuna Babu, Adv.
                                                  Ms.   Y. Vismai Rao, Adv.
                                                  Mr.   Hitendera Nath Rath, Adv.
                                                  Ms.   Pooja Dhar,Adv.
                                                  Mr.   Gopal Sankarnarayana, Adv.
                                                  Mr.   Pooja Dhar, Adv.

       For Respondent(s)
                                                  Ms.   Pinky Anand, ASG
                                                  Mr.   P.K. Dey, Adv.
                                                  Mr.   Natash Vinayak, Adv.
                                                  Mr.   B. V. Balaram Das,Adv.


                                      UPON hearing the counsel the Court made the following
                                                         O R D E R

Leave granted.

List the matter in the first week of February, 2016.

Signature Not Verified Digitally signed by Deepak Mansukhani Date: 2015.08.06 16:50:14 IST

Reason: Digital Signature Card of Mr. Deepak Mansukhani is being used by Mr. Ashok Raj Singh, Court Master. (Ashok Raj Singh) (Mala Kumari Sharma) Court Master Court Master