Supreme Court - Daily Orders
M/S. Karnataka Emta Coal Mines Ltd. vs Central Bureau Of Investigation on 12 March, 2024
Author: Hima Kohli
Bench: Hima Kohli
SLP(C) Nos. 7691-7692/2022
ITEM NO.12 COURT NO.11 SECTION II-C
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). 7691-
7692/2022
(Arising out of impugned final judgment and order dated 24-12-2021
in CN No. CBI/317/2019 and 03-03-2022 in CN No. CBI/317/2019 passed
by the Special Judge (PC Act), CBI, Rouse Avenue District Court)
M/S. KARNATAKA EMTA COAL MINES LTD. & ANR. PETITIONER(S)
VERSUS
CENTRAL BUREAU OF INVESTIGATION RESPONDENT(S)
([TO BE TAKEN UP AT 2.15 P.M]
(IA No. 116139/2022 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS
/ANNEXURES)
Date : 12-03-2024 These matters were called on for hearing today.
CORAM :
HON'BLE MS. JUSTICE HIMA KOHLI
HON'BLE MR. JUSTICE AHSANUDDIN AMANULLAH
For Petitioner(s) Mr. Ranjit Kumar, Sr. Adv.
Mr. Abhimanyu Bhandari, Adv.
Ms. Rooh-e-hina Dua, AOR
Mr. Ayush Aggarwal, Adv.
Mr. Sangram Saron, Adv.
Mr. Arav Pandit, Adv.
For Respondent(s) Mr. R.S. Cheema, Sr.Adv.*
Ms. Tarannum Cheema, Adv.*
Mr. Akshay Nagrajan, Adv.*
Mr. Akash Singh, Adv.*
Mr. Mukesh Kumar Maroria, AOR
Mr. Shailesh Madiyal, Adv.
Mrs. Swati Ghildiyal, Adv.
Mr. Sughosh Subramanyam, Adv.
Signature Not Verified
Mr. Madhav Sinhal, Adv.
Mr. Sridhar Potaraju, Adv.
Digitally signed by
Nirmala Negi
Date: 2024.03.13
14:49:42 IST
Reason:
1
SLP(C) Nos. 7691-7692/2022
UPON hearing the counsel, the Court made the following
O R D E R
1. Leave granted.
2. Heard at length.
3. List for further arguments on 03rd April, 2024 on top of the Board.
(POOJA SHARMA) (NAND KISHOR) COURT MASTER (SH) COURT MASTER (NSH) (*Additional physical appearance given Court.) 2