Supreme Court - Daily Orders
Jce Consultancy vs Lee Kun Hee . on 18 April, 2017
Bench: Pinaki Chandra Ghose, Rohinton Fali Nariman
ITEM NO.11(PH) COURT NO.6 SECTION II/XVI-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
CONMT.PET.(C) No. 381/2015 in Crl.A. No. 304/2012
JCE CONSULTANCY Petitioner(s)
VERSUS
LEE KUN HEE & ORS. Respondent(s)
(With appln.(s) for directions and exemption from filing appeal
paper books and initiating criminal proceedings u/s 340 of cr.p.c.
and permission to file additional documents and stay and office
report)
WITH
T.C.(Crl.) No. 3/2015
T.C.(Crl.) No. 4/2015
T.C.(Crl.) No. 2/2015
CONMT.PET.(C) No. 401/2015 in SLP(Crl) No. 4905/2013
(With Office Report)
Date: 18/04/2017 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE PINAKI CHANDRA GHOSE
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Petitioner(s)
Mr. Anip Sachthey, Adv.
Mr. Mandeep Singh Vinayak, Adv.
Ms. Anjali Sharma, Adv.
Mr. Deepak Bashta, Adv.
Ms. Shagun Matta, Adv.
Ms. Ria Sachthey, Adv.
Aswathy Menon, Adv.
Ms. Sujeeta Srivastava, AOR
Mr. Jagjit Singh Chhabra, AOR
Mr. Abhisth Kumar, AOR
Mr. Rajesh Kr. Maurya, Adv.
Mr. Gopal Subramanium, Sr. Adv.
Mr. Arvind Varma, Sr. Adv.
Signature Not Verified
Mr. Niraj Singh, Adv.
Digitally signed by
VISHAL ANAND
Date: 2017.04.19
Mr. Nar Hari Singh, AOR
11:07:43 IST
Reason: Mr. Saif Khan, Adv.
Mr. Kushagra Pandey, Adv.
Mr. Achutan Sreekumar, Adv.
-2-
For Respondent(s)
Mr. Ajit Kumar Sinha, Sr. Adv.
Dr. Abhishek Atrey, Adv.
Mr. B.K. Prasad, Adv.
Mr. Awadhesh Kr. Singh, Adv.
Mr. Ajay Kr. Singh-I, Adv.
Mr. S.A. Siddiqui, Adv.
Satya Siddiqui, Adv.
Mr. D. S. Mahra, AOR
Mr. Jagjit Singh Chhabra, AOR
Mr. Gopal Subramanium, Sr. Adv.
Mr. Arvind Varma, Sr. Adv.
Mr. Niraj Singh, Adv.
Mr. Nar Hari Singh, AOR
Mr. Saif Khan, Adv.
Mr. Kushagra Pandey, Adv.
Mr. Achutan Sreekumar, Adv.
Mr. Anip Sachthey, AOR
Mr. Ajmal Khan, Sr. Adv.
Mr. Rajinder Singh, Adv.
Mr. E. Mohammed Abbas, Adv.
Ms. Mehak Kalra, Adv.
Ms. Nilpreet Kaur, Adv.
Mr. Vikas Mehta, Adv.
Mr. Rajat Sehgal, Adv.
Mr. R.K. Dash, Sr. Adv.
Mr. Abhisth Kumar, AOR
UPON hearing the counsel the Court made the following
O R D E R
Heard Mr. Anip Sachthey, learned counsel appearing for the petitioner, Mr. Gopal Subramanium, learned Senior counsel appearing for Respondent No.2 and Mr. Ajit Kr. Sinha, learned Senior counsel appearing for Delhi Police at length.
On 31-3-2014, this Court while dismissing the Special Leave Petition filed by the petitioner – Lee Kun Hee, directed that warrant of arrest issued against the petitioner shall not be executed for a period of six weeks from that date and in the meanwhile, the petitioner was directed to appear before the Trial Court in seisin of the case and seek bail and/or exemption from appearance in accordance with law.
-3-The aforesaid Order of this Court has not so far been complied with.
As prayed by Mr. Gopal Subramanium, learned Senior counsel, liberty is granted to file application(s) in the matter after serving its copy to the other side well in advance. Reply, if any, to the said application be also filed before the next date of hearing.
List the matters on Thursday, the 27th April, 2017 as First Item as Part-Heard.
(VISHAL ANAND) (SNEH LATA SHARMA)
COURT MASTER COURT MASTER