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Neera Yadav vs Central Bureau Of Investigation on 8 April, 2016

Bench: Pinaki Chandra Ghose, Amitava Roy

     ITEM NO.50                                     COURT NO.10                   SECTION II

                                       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 (Crl.)                            No(s).   2272/2016

     (Arising out of impugned final judgment and order dated 24/02/2016
     in CRLA No. 4837/2012 passed by the High Court of Judicature at
     Allahabad)

     NEERA YADAV                                                                  Petitioner(s)

                                                           VERSUS

     CENTRAL BUREAU OF INVESTIGATION                                              Respondent(s)

     (With appln.(s) for exemption from filing O.T. and permission to
     file additional documents)

     Date : 08/04/2016 This petition was called on for hearing today.

     CORAM :
                              HON'BLE MR. JUSTICE PINAKI CHANDRA GHOSE
                              HON'BLE MR. JUSTICE AMITAVA ROY

     For Petitioner(s)
                                              Mr.   Vikas Singh, Adv.
                                              Mr.   Prakash Kr. Singh, Adv.
                                              Ms.   Deepika Kalia, Adv.
                                              Mr.   Ajatsatru, Adv.
                                              Ms.   Seema Patnama, Adv.
                                              Mr.   Kapish Seth, Adv.
                                              Mr.   Prakash Kumar Singh,Adv.
     For Respondent(s)


                               UPON hearing the counsel the Court made the following
                                                  O R D E R

Heard Mr. Vikas Singh, learned Senior counsel appearing for the petitioner.

We direct the Registry to produce the record relating to Special Leave Petition (Crl.) No.2260 of 2016 on the next date of hearing.

As prayed, list the Special Leave Petition on Monday, the 18 th April, 2016.

                         (VISHAL ANAND)                                   (SUMAN JAIN)
                          COURT MASTER                                    COURT MASTER