Supreme Court - Daily Orders
Central Bureau Of Investigation vs Dr.(Smt) Nupur Talwar on 10 August, 2018
Bench: Ranjan Gogoi, Navin Sinha, K.M. Joseph
ITEM NO.59 COURT NO.2 SECTION II
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) NO(S)…………………../2018
DIARY NO(S). 8753/2018
(ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 12-10-2017
IN CRLA NO. 293/2014 AND CRLA NO. 294/2014 PASSED BY THE HIGH COURT
OF JUDICATURE AT ALLAHABAD)
CENTRAL BUREAU OF INVESTIGATION PETITIONER(S)
VERSUS
DR.(SMT) NUPUR TALWAR & ANR. ETC. RESPONDENT(S)
(FOR ADMISSION AND I.R. AND IA NO.74356/2018-CONDONATION OF DELAY
IN FILING AND IA NO.74518/2018-EXEMPTION FROM FILING O.T. AND IA
NO.74358/2018-CONDONATION OF DELAY IN REFILING AND IA
NO.74359/2018-PERMISSION TO FILE LENGTHY LIST OF DATES)
Date : 10-08-2018 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE NAVIN SINHA
HON'BLE MR. JUSTICE K.M. JOSEPH
For Petitioner(s) Mr. Maninder Singh, ASG
Mr. Sachin Sharma, Adv.
Mr. Prabhas Bajaj, Adv.
Ms. Kanika Saran, Adv.
Mr. S.S. Shamshery, Adv.
Mr. Arvind Kumar Sharma, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard the learned counsel for the petitioner and perused the relevant material.
Delay condoned.
Exemption from filing O.T. is granted. Permission to file lengthy list of dates is granted. Leave granted.
Signature Not VerifiedTag with Criminal Appeal Nos. 417-418 of 2018.
Digitally signed by VINOD LAKHINA Date: 2018.08.10 17:00:10 IST Reason: [VINOD LAKHINA] [ASHA SONI] AR-cum-PS BRANCH OFFICER