Supreme Court - Daily Orders
Dilip Garodia vs State Of Jharkhand Thr. Vigilance on 13 May, 2015
Bench: Jagdish Singh Khehar, Madan B. Lokur, Kurian Joseph
ITEM NO.601 COURT NO.4 SECTION IIA
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).4084/2015
(Arising out of impugned final judgment and order dated 20/04/2015
in ABA No.2288/2014 passed by the High Court of Jharkhand at
Ranchi)
DILIP GARODIA Petitioner(s)
VERSUS
STATE OF JHARKHAND THR. VIGILANCE Respondent(s)
(With appln.(s) for exemption from filing O.T. and interim relief)
Date : 13/05/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE KURIAN JOSEPH
For Petitioner(s) Mr.Basava Prabhu S.Patil, Sr.Adv.
Mr. Satya Mitra, Adv.
For Respondent(s)
Upon hearing the counsel the Court made the following
O R D E R
Taken on board.
Heard learned senior counsel for the petitioner. No ground for interference is made out in exercise of our jurisdiction under Article 136 of the Constitution of India.
The special leave petition is accordingly dismissed.
(SATISH KUMAR YADAV)
Signature Not Verified
(RENUKA SADANA)
AR-CUM-PS COURT MASTER
Digitally signed by
Satish Kumar Yadav
Date: 2015.05.13
16:53:38 IST
Reason: