Supreme Court - Daily Orders
P.K.Sharma &Amp Ors vs Union Of India on 25 August, 2014
Bench: V. Gopala Gowda, Adarsh Kumar Goel
1
IN THE SUPREME COURT OF INDIA
CRIMINAL ORIGINAL JURISDICTION
CRIMINAL MISC. PETITION NOS. 15249-15252 OF 2014
IN
WRIT PETITION (CRL.) NO(s). 72-75 OF 2000
P.K. SHARMA & ORS. ... APPELLANT(S)
VERSUS
UNION OF INDIA & ORS. ...RESPONDENT(S)
O R D E R
The applicant's counsel is permitted to withdraw the application for impleadment with liberty to approach the appropriate Court for seeking appropriate relief including the cancellation of the bail. If such an application is filed, the same shall be considered in accordance with law. It is made clear that we have not expressed any opinion on the merits of the case.
The Criminal Misc. Petitions are disposed of accordingly.
................................J. (V. GOPALA GOWDA) ...............................J. (ADARSH KUMAR GOEL) New Delhi, August 25, 2014 Signature Not Verified Digitally signed by Sushil Kumar Rakheja Date: 2014.08.27 18:21:40 IST Reason: 2 ITEM NO.1 COURT NO.13 SECTION X S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS CRLMP. Nos. 15249-15252/2014 in Writ Petition(s)(Criminal) No(s). 72-75/2000 P.K.SHARMA & ORS Petitioner(s) VERSUS UNION OF INDIA & ORS Respondent(s) (For permission to file appln. for impleadment/intervention and office report) Date : 25/08/2014 These applications were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE V. GOPALA GOWDA HON'BLE MR. JUSTICE ADARSH KUMAR GOEL For Petitioner(s) Mr. K.T.S. Tulsi, Sr. Adv.
Mr. P.H. Parekh, Sr. Adv.
Mr. Anurag Tripathi, Adv.
Mr. Lalit Chauhan, Adv.
Mr. Somanadri Goud, Adv.
Mr. Shashaank Bhansali, Adv. M/s. Parekh & Co. ,Adv.
For Respondent(s) Mr. L.N. Rao, A.S.G. Ms. Ranjana Narayan, Adv.
Mr. Mohd. Iqbal Khairati, Adv. Mr. B.V. Balram Das, Adv.
Ms. S. Usha Reddy, Adv.
Mr. D.S. Mahra, Adv.
Mr. Gobind Kumar, Adv.
Mr. P. Parmeswaran ,Adv.
Mr. Tara Chandra Sharma ,Adv.
For State of Mr. Ashok Panigrahi, Adv. Orissa Mr. Santosh Kumar, Adv.
Ms. Ashmi Mohan, Adv.
Ms. Shalini Chandra ,Adv.3
UPON hearing the counsel the Court made the following O R D E R The applicant's counsel is permitted to withdraw the application for impleadment with liberty to approach the appropriate Court for seeking appropriate relief including the cancellation of the bail. If such an application is filed, the same shall be considered in accordance with law. It is made clear that we have not expressed any opinion on the merits of the case.
The Criminal Misc. Petitions are disposed of accordingly.
(S.K. RAKHEJA) (SAROJ SAINI) COURT MASTER COURT MASTER
(Signed Order is placed on the file)