Supreme Court - Daily Orders
Central Bureau Of Investigation vs Amit Suresh Arya on 3 January, 2019
Bench: N.V. Ramana, Mohan M. Shantanagoudar
ITEM NO.25 COURT NO.4 SECTION II-A
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.) Nos.853-854/2018
(Arising out of impugned final judgment and order dated 20-03-2017
in CRLA No. 320/2015 & CRLA No. 218/2015 passed by the High Court
of Judicature at Bombay at Nagpur)
CENTRAL BUREAU OF INVESTIGATION Petitioner(s)
VERSUS
AMIT SURESH ARYA & ANR. ETC. Respondent(s)
Date : 03-01-2019 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE N.V. RAMANA
HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR
For Petitioner(s)
Ms. Prerna Priyadarshini, Adv.
Mr. R. Bala Subramanian, Adv.
Ms. Sushma Manchanda, Adv.
Mr. Mukesh Kumar Maroria, AOR
For Respondent(s)
Mr. Aaditya A. Pande, Adv.
Mr. R.P. Goel, AOR
Mr. Anup Jain, Adv.
Ms. Manpreet Kaur, Adv.
For Udit Kishan & Associates, AOR
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel appearing for the petitioner is directed to supply copies of Special Leave Petitions to the learned counsel appearing for Respondent No.1 and Respondent No.3.
Learned counsel appearing for Respondent No.1 and Respondent No.3 pray for and is granted two weeks’ time to file Vakalatnama/Memo of Appearance and counter affidavit, if any.
Signature Not VerifiedList the matters after two weeks for hearing and final Digitally signed by VISHAL ANAND disposal.
Date: 2019.01.03 16:18:16 IST Reason:
(VISHAL ANAND) (RAJ RANI NEGI)
COURT MASTER (SH) ASSISTANT REGISTRAR