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Sanjeev Kumar Amarnath Dhar vs Union Of India Thr Cbi, Pune . on 9 September, 2015

Bench: Jagdish Singh Khehar, R. Banumathi

       ITEM NO.2                                   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). 9413/2013
       (Arising out of impugned final judgment and order dated 16/07/2013
       in CRLR No. 53/2011 passed by the High Court Of Bombay)
       SANJEEV KUMAR AMARNATH DHAR & ANR.                                      Petitioner(s)

                                                           VERSUS

       UNION OF INDIA THR CBI, PUNE & ORS.                                     Respondent(s)

       Date : 09/09/2015 This petition was called on for hearing today.

       CORAM :
                                  HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR
                                  HON'BLE MRS. JUSTICE R. BANUMATHI

       For Petitioner(s)
                                             Mr. P. Vishwanatha Shetty, Sr. Adv.
                                             Mr. K. Singhal, Adv.
                                             Mr. Mahesh Thakur, Adv.
                                             Mr. B. V. Balaram Das,Adv.

       For Respondent(s)

                                             Mr.   N.K. Kaul, ASG
                                             Mr.   Rajiv Nanda, Adv.
                                             Mr.   Kumar Parimal, Adv.
                                             Mr.   B.V. Balramdas, Adv.
                                             Ms. Sultana Samad Shaikh
                                             (respondent-in-person),Adv.
                                             Mr. Abdul Samad Abdul Kadar Shaikh Hussain
                                             (respondent-in-person),Adv.

                                   UPON hearing the counsel the Court made the following
                                                      O R D E R

The only question that arises for our consideration is, whether the contributions made to the fund, were the individual contributions of the employees, or that of the organization concerned. Rival parties are directed to file affidavits with supporting material, depicting their claims on the above question.

Needful is to to be done within two weeks.

List again on 23rd September, 2015.

                              (Ashok Raj Singh)                     (Renuka Sadana)
                                Court Master                         Court Master