Supreme Court - Daily Orders
Kanimozhi Karunanithi vs C.B.I. on 12 August, 2014
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ITEM NO.11 COURT NO.2 SECTION X
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Writ Petition(s)(Criminal) No(s). 120/2013
KANIMOZHI KARUNANITHI Petitioner(s)
VERSUS
C.B.I. & ANR. Respondent(s)
(with appln. (s) for permission to file additional documents and
office report)
WITH
W.P.(Crl.) No. 16/2014
(With appln.(s) for bringing on record additional documents and
Office Report)
W.P.(Crl.) No. 17/2014
(With appln.(s) for bringing on record additional documents and
Office Report)
W.P.(Crl.) No. 18/2014
(With appln.(s) for bringing on record additional documents and
Office Report)
W.P.(Crl.) No. 36/2014
(With appln.(s) for stay and Office Report)
W.P.(Crl.) No. 39/2014
(With appln.(s) for stay and Office Report)
SLP(Crl) No. 892/2014
(With appln.(s) for directions and c/delay in filing SLP and
permission to file additional documents and impleadment and
exemption from filing c/c of the impugned order and Office Report)
SLP(Crl) No. 2978/2014
(With appln.(s) for exemption from filing c/c of the impugned
order and Office Report)
Signature Not Verified
Digitally signed by
Date : 12/08/2014 These petitions were called on for hearing
Ramana Venkata Ganti
Date: 2014.08.14
16:17:11 IST
today.
Reason:
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CORAM :
HON’BLE MR. JUSTICE H.L. DATTU
HON’BLE MR. JUSTICE PINAKI CHANDRA GHOSE
HON’BLE MR. JUSTICE S.A. BOBDE
For Petitioner(s) Dr.Abhishek Singhvi, Sr.Adv.
In W.P.(Crl.)No.120/13 Mr.Amarendra Saran, Sr.Adv.
Mr. Joseph Aristotle S. ,Adv.
Mr.Muneesh Malhota, Adv.
Mr.Achin Mittal, Adv.
In W.P.(Crl.)Nos. Mr.Ashok Desai, Sr.Adv.
16,17,18/2014 & Mr.Siddharth Aggarwal, Adv.
SLP(Crl.)No.892/2014 Mr.Gaurav Srivastava, Adv.
Mr.Santosh Sachin, Adv.
Mr. Abhijat P. Medh ,Adv.
Mr.Shekhar Naphade, Sr.Adv.
Mrs. Shally Bhasin Maheshwari ,Adv.
Mr.Sidharth Luthra, Sr.Adv.
Mr.Raghav Shankar, Adv.
Mr.Mahesh Agarwal, Adv.
Ms.Neeha Nagpal, Adv.
For Mr. E. C. Agrawala ,Adv.
For Respondent(s) Ms.Pinky Anand, ASG
Ms.Rekha Pandey, Adv.
Mr.D.S.Mahra, Adv.
Mr. B. V. Balaram Das ,Adv.
Mr.K.K.Venugopal, Sr.Adv.
Ms.Pinky Anand, ASG
Ms.Sonia Mathur, Adv.
Mr.Gopal Sankaranaryanan, Adv.
Mr.Rohit Bhat, Adv.
Mr.Vikramaditya, Adv.
Mr.Nikhil B.,Adv.
Mr.Prashant Bhushan, Adv.
Ms.Shloka Rawat, Adv.
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UPON hearing the counsel the Court made the following
O R D E R
Mr.B.V.Balram Das, learned counsel, is requested to take notice for the Central Bureau of Investigation (for short, "the CBI") and Mr.D.S.Mahra, learned counsel, is requested to take notice for Union of India in Writ Petition (Crl.)Nos.18, 36, 39 and Special Leave Petition(Crl.)No.2978 of 2014 respectively.
W.P.(Crl.)No.120/2013:
Mr.Prashant Bhushan, learned counsel takes notice on behalf of Centre for Public Interest Litigation where it is one of the parties in the petition(s).
Counter affidavit, if any, be filed in two weeks’ time.
Rejoinder affidavit, if any, be filed in a week’s time thereafter.
Shri K.K.Venugopal, learned senior counsel, brings to our notice that Shri U.U.Lalit, thatm Shri U.U.Lalit, learned senior counsel, was appointed as a Special Public Prosecutor by this Court’s order dated 11.04.2011, as of now, is unable to continue with the proceedings before the Trial Court. Therefore, he informs us that a Special Public Prosecutor requires to be appointed to prosecute the proceedins before the Trial Court.
After taking note of the submissions so made by the learned senior counsel, we now request Shri K.K.Venugopal, learned senior counsel to suggest the names of three learned counsels who are willing to conduct the case for the prosecution before the Trial Court. Though, initially he had some reservation to accept our request, after reflecting for some time, has accepted to our request and seeks to grant him two weeks’ time to suggest the names of three learned counsels who will be in a position to conduct the prosecution case before the Trial Court.
We concede to the request made by Shri K.K.Venugopal, learned senior counsel. Accordingly, we now direct that these matters be listed for further orders on 02.09.2014. Meanwhile, the team which was selected by Mr.U.U.Lalit, learned senior counsel, will continue to assist the prosecution case before the Trial Court.
W.P.(Crl.)No.205 of 2013 be also listed with these matters on 02.09.2014.4
Additional documents, if any, be filed by parties in the meanwhile.
(G.V.Ramana) (Vinod Kulvi) Court Master Asstt.Registrar