Supreme Court - Daily Orders
Central Bureau Of Investigation vs Narender Kumar Mishra on 9 October, 2017
Bench: Ranjan Gogoi, Abhay Manohar Sapre, Navin Sinha
ITEM NO.34 COURT NO.2 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 (CRIMINAL) NO.(S)......./2017
DIARY NO(S). 26401/2017
(ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 07-12-2016
IN CRLMA NO. 1629/2016 PASSED BY THE HIGH COURT OF UTTARAKHAND AT
NAINITAL)
CENTRAL BUREAU OF INVESTIGATION PETITIONER(S)
VERSUS
NARENDER KUMAR MISHRA & ANR. RESPONDENT(S)
(FOR ADMISSION AND I.R. AND IA NO.95816/2017-CONDONATION OF DELAY
IN FILING AND IA NO.95812/2017-EX-PARTE STAY)
Date : 09-10-2017 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
HON'BLE MR. JUSTICE NAVIN SINHA
For Petitioner(s) Mr. A.N.S. Nadkarni, ASG
Mr. Merusagar Samantaray, Adv.
Mr. R. Balasubramanian, Adv.
Ms. Viddusshi, Adv.
Ms. Lhingneivah, Adv.
Ms. Aarti Sharma, Adv.
Mr. Santosh Kr. Viswakarma, Adv.
Mr. Santosh Kr. Pandey, Adv.
Mr. Mukesh Kumar Maroria, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard the learned counsel for the petitioner and perused the relevant material.
Delay condoned.
Issue notice.
Tag with Special Leave Petition (Criminal) No.5791 of 2017.
Signature Not Verified Digitally signed by VINOD LAKHINA Date: 2017.10.09 16:29:10 IST Reason:[VINOD LAKHINA] [ASHA SONI] AR-cum-PS BRANCH OFFICER