Supreme Court - Daily Orders
Dr. Ajoy Estibeiro vs Cbi, Through Its Director on 26 September, 2016
Bench: Pinaki Chandra Ghose, Amitava Roy
ITEM NO.28 COURT NO.7 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.)...... CRLMP No(s).
15485/2016
(Arising out of impugned final judgment and order dated 05/05/2015
in RA No. 28/2014 passed by the High Court of Bombay at Goa)
DR. AJOY ESTIBEIRO Petitioner(s)
VERSUS
CBI, THROUGH ITS DIRECTOR Respondent(s)
(With appln. (s) for c/delay in filing SLP)
Date : 26/09/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE PINAKI CHANDRA GHOSE
HON'BLE MR. JUSTICE AMITAVA ROY
For Petitioner(s) Mr. Devadatt Kamat, Adv.
Mr. Rajesh Inamdar, ad.
Mr. Javedur Rahman, Adv.
Mr. Gautam Talukdar,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner. The special leave petition is dismissed on the ground of delay as well as on merits.
(SWETA DHYANI) (SNEH LATA SHARMA)
SR.P.A. COURT MASTER
Signature Not Verified
Digitally signed by
SWETA DHYANI
Date: 2016.09.29
15:52:21 IST
Reason: