Supreme Court - Daily Orders
Dir. Cbi vs Ashok Kumar Aswal on 27 January, 2014
Author: Chief Justice
Bench: Chief Justice
Ê
ITEM NO.14 COURT NO.1 SECTION XIV
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 (Civil)....../2013
CC 21993/2013
(From the judgement and order dated 11/01/2013 in WP No.578/2010
of The HIGH COURT OF DELHI AT N. DELHI)
DIR. CBI & ANR Petitioner(s)
VERSUS
ASHOK KUMAR ASWAL & ANR Respondent(s)
(With appln(s) for c/delay in filing SLP, exemption from filing
c/c of impugned order and permission to file lengthy list of dates)
Date: 27/01/2014 This Petition was called on for hearing today.
CORAM : HON’BLE THE CHIEF JUSTICE
HON’BLE MR. JUSTICE RANJAN GOGOI
For Petitioner(s) Mr. Rakesh K. Khanna, ASG
Dr. Ashok Dhamija, Adv.
Mr. S. Krishna Raj, Adv.
Mr. B. Krishna Prasad, AOR
Mr. Mohit Nagar, Adv.
For Respondent(s) Mr. T.R. Andhyarujina, Sr. Adv.
Mr. Devvrat, AOR
Mr. Aditya K. Dubey, Adv.
Mr. Ambuj Agarwal, Adv.
UPON hearing counsel the Court made the following
O R D E R
Exemption from filing certified copy of impugned order is allowed.
Permission to file lengthy list of dates is granted.
Issue notice on the application for condonation of delay, as also on the special leave petition.
Mr. Devvrat, learned counsel, accepts notice on behalf of the respondent No.1.
The respondent No.1 is permitted to file counter affidavit to the special leave petition within four weeks. Rejoinder, if any, may be filed within two weeks thereafter. List the matter immediately after six weeks.
|(Chetan Kumar) | |(Savita Sainani) | |Court Master | |Assistant Registrar |