Supreme Court - Daily Orders
C.B.I.,Bank Securities & Fraud Cell vs Ramesh Gelli . on 2 May, 2016
Bench: Ranjan Gogoi, Prafulla C. Pant
1
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRL.M.P.NOS. 6416-6420 OF 2016
IN
CRIMINAL APPEAL NOS. 1077-1081 OF 2013
C.B.I.,
BANK SECURITIES & FRAUD CELL ...APPELLANT(S)
VERSUS
RAMESH GELLI & ORS. ...RESPONDENT(S)
O R D E R
In paragraph 25 of the judgment dated 23.02.2016 (by Mr. Prafulla C. Pant, J.) instead of words “Section 46 of Banking Regulation Act, 1949” the words “Section 46A of the Banking Regulation Act, 1949” shall be substituted and in the last sentence of the paragraph instead of “Section 7 to 13 of the P.C. Act, 1988”, the words “Section 7 to 12 of the P.C. Act, 1988”, shall be substituted.
CRL.M.P.Nos. 6416-6420 of 2016 are accordingly allowed.
....................,J.
(RANJAN GOGOI) Signature Not Verified ....................,J. Digitally signed by NEETU KHAJURIA (PRAFULLA C. PANT) NEW DELHI Date: 2016.05.03 18:06:57 IST Reason:
MAY 02, 2016 2 ITEM NO.6 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 CRLMP. 6416-6420/2016 in Criminal Appeal No(s). 1077-1081/2013 C.B.I.,BANK SECURITIES & FRAUD CELL Appellant(s) VERSUS RAMESH GELLI & ORS. Respondent(s) (With appln.(s) for rectification of order passed earlier and office report) Date : 02/05/2016 These applications were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI HON'BLE MR. JUSTICE PRAFULLA C. PANT For Appellant(s) Mr. Tushar Mehta, ASG Mr. Rana Mukherjee, Sr.Adv. Ms. Ranjana Narayan, Adv.
Mr. T.A. Khan, Adv.
Mr. M.K. Meroria, Adv.
Mr. Arvind Kumar Sharma,Adv. For Respondent(s) Mr. Mohan Parasaran,Sr.Adv.
Mr. G. Umapathy, Adv.
Mr. Rakesh K. Sharma,Adv.
Mr. S. Ramsubramanian, Adv. Mr. Ranjit B. Raut,Adv.
Ms. Bina Gupta,Adv.
Mr. Abay A. Jena, Adv.
M/s. Khaitan & Co.
UPON hearing the counsel the Court made the following O R D E R In paragraph 25 of the judgment dated 23.02.2016 (by Mr. Prafulla C. Pant, J.) instead of words “Section 46 of Banking Regulation Act, 1949” the words “Section 46A of the Banking Regulation Act, 1949” 3 shall be substituted and in the last sentence of the paragraph instead of “Section 7 to 13 of the P.C. Act, 1988”, the words “Section 7 to 12 of the P.C. Act, 1988”, shall be substituted.
CRL.M.P.Nos. 6416-6420 of 2016 are accordingly allowed.
(Neetu Khajuria) (Asha Soni)
Sr.P.A. Court Master
(Signed order is placed on the file.)