Supreme Court - Daily Orders
Central Bureau Of Investigation vs Rakesh Verma on 25 February, 2019
Bench: Abhay Manohar Sapre, Dinesh Maheshwari
ITEM NO.10 COURT NO.7 SECTION II-B
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CRIMINAL) Diary No(s). 13565/2018
(Arising out of impugned final judgment and order dated 08-03-2017
in CRAS No. 1467/2007 passed by the High Court of Punjab & Haryana
at Chandigarh)
CENTRAL BUREAU OF INVESTIGATION Petitioner(s)
VERSUS
RAKESH VERMA Respondent(s)
IA No.77257/2018 – CONDONATION OF DELAY IN FILING
IA No.77258/2018 – CONDONATION OF DELAY IN REFILING
IA No.77261/2018 – EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT
Date : 25-02-2019 This matter was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE HON'BLE MR. JUSTICE DINESH MAHESHWARI For Petitioner(s) Ms. Vibha Datta Makhija,Sr.Adv.
Mr. Praveen,Adv.
Ms. Alka Agrawal,Adv.
Ms. Reena Pandey,Adv.
Mr. T.L.Jyrwa,Adv.
For Mr. Arvind Kumar Sharma, AOR For Respondent(s) UPON hearing the counsel the Court made the following O R D E R As prayed, further two weeks’ time is granted to file the necessary evidence/statement of the accused recorded under Section 313 Cr.P.C as directed by this Court on the last date of hearing.Signature Not Verified
List the matter after two weeks.
Digitally signed by ANITA MALHOTRA Date: 2019.02.26 15:46:51 IST Reason: (ANITA MALHOTRA) (CHANDER BALA) COURT MASTER COURT MASTER