Supreme Court - Daily Orders
Ashiq Hussain Faktoo vs Union Of India . on 12 August, 2016
Bench: Ranjan Gogoi, Prafulla C. Pant, A.M. Khanwilkar
1
ITEM NO.301 COURT NO.6 SECTION X
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Writ Petition(s)(Criminal) No(s). 46/2008
ASHIQ HUSSAIN FAKTOO Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(With office report for direction)
Date : 12/08/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE PRAFULLA C. PANT
HON'BLE MR. JUSTICE A.M. KHANWILKAR
For Petitioner(s) Mr. Ram Jethmalani,Sr. Adv.
Mr. M. Sharma, Adv.
Ms. Ridhima, Adv.
Mr. A.Datt, Adv.
Mr. Anirudh Anand, Adv.
Mr. Chirag Madan, Adv.
Mr. Sudarshan Rajan,Adv.
Mr. Vijay Kumar, Adv.
Ms. Shriya Raj Chauhan, Adv.
For Respondent(s) Mr. R.S. Suri, Sr. Adv.
Mr. Rajiv Nanda, Adv.
Mr. P.K. Dey,Adv.
Md. Aslam Khan, Adv.
Mr. Mukesh Kumar Maroria,Adv.
Mr. Anis Suhrawardy,Adv.
Mr. Puneeth K.G., Adv.
Mr. Nikesh Tyagi, Adv.
Mr. Sunil Fernandes,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Signature Not Verified Digitally signed by NEETU KHAJURIA Date: 2016.08.13 12:08:11 IST We have heard Shri Ram Jethmalani, learned Reason: senior counsel appearing for the petitioner, both on the issues of maintainability as well as on 2 merits.
While Shri R.S. Suri, learned senior counsel appearing for the Central Bureau of Investigation, has completed his argument on the issue of maintainability, we have requested Shri Suri to address us on merits also in the event consideration of the same becomes necessary.
Shri Suri has expressed his difficulty as he is not in possession of the relevant records.
Learned advocate-on-record for the petitioner has agreed to make available to Shri Suri all the documents including the evidence, as available with him, in the course of the day.
The matter will be heard again on 22nd August, 2016.
(Neetu Khajuria) (Asha Soni) Court Master Court Master