Supreme Court - Daily Orders
Amit Sibal vs Arvind Kejriwal . on 17 April, 2015
Bench: Chief Justice, Arun Mishra
ITEM NO.202 COURT NO.1 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 for Special Leave to Appeal (Crl.) No(s). 1306/2014
(Arising out of impugned final judgment and order dated
16/01/2014 in CRLMC No. 5245/2013 passed by the High Court Of
Delhi At New Delhi)
AMIT SIBAL Petitioner(s)
VERSUS
ARVIND KEJRIWAL & ORS. Respondent(s)
(With appln. for amending the SLP pusuant to receipt of the
certified copy of the order and judgment dated 16.01.2014
passed by the High Court of the petition and directions and
permission to file additional documents and stay and office
report)(FOR FINAL DISPOSAL)
Date :17/04/2015 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE ARUN MISHRA
For Petitioner(s) Dr. Rajeev Dhawan, Sr. Adv.
Mr. Siddharth Luthra, Sr. Adv.
Mr. R.N. Karanjawala, Adv.
Ms. Ruby Singh Ahuja, Adv.
Mr. Karan Dev Chopra, Adv.
Mr. Rohit Sharma, Adv.
Mrs. Manik Karanjawala, Adv.
Mr. Madhav Khurana, Adv.
for M/s. Karanjawala & Co.,Adv.
For Respondent(s) Mr. Jayant Bhushan, Sr. Adv.
Mr. Rohit Kr. Singh, Adv.
Mr.Musaib Syed, Adv.
Ms. Shikha Pandey, Adv.
Mr. Rishi Kesh Kumar, Adv.
Ms. Neha Rastogi, Adv.
Ms. Kamini Jaiswal,Adv.
Signature Not Verified
Digitally signed by
UPON hearing the counsel the Court made the following
Charanjeet Kaur
Date: 2015.04.18
12:50:09 IST
O R D E R
Reason:
List after eight weeks.
[ Charanjeet Kaur ] [ Vinod Kulvi ] A.R.-cum-P.S. Asstt. Registrar