Supreme Court - Daily Orders
Central Bureau Of Investigation vs Rahul Kumar on 16 January, 2015
\234 ITEM NO.16 COURT NO.4 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.)...... CRLMP No(s).
291/2015
(Arising out of impugned final judgment and order dated 18/03/2014
in CRLP No. 807/2013 passed by the High Court of Gauhati)
CENTRAL BUREAU OF INVESTIGATION Petitioner(s)
VERSUS
h
RAHUL KUMAR AND ANR Respondent(s)
(With appln. (s) for c/delay in filing SLP and c/delay in refiling
SLP and office report)
Date : 16/01/2015 This petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE SUDHANSU JYOTI MUKHOPADHAYA
HON’BLE MR. JUSTICE N.V. RAMANA
For Petitioner(s)
Mr. P.S. Narashima, ASG
Mr. P.K. Mullick, Adv.
Mr. B. Raghunath, Adv.
Mr. M. Khairati, Adv.
Mr. B. V. Balaram Das,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Place the matter along with SLP(Crl.) No. 9552 of 2012 and SLP(Crl.) No. 9915 of 2012.
(Neeta) (Suman Jain)
Sr. P.A. COURT MASTER
Signature Not Verified
Digitally signed by
Neeta Sapra
Date: 2015.01.17
11:53:26 IST
Reason: