Supreme Court - Daily Orders
Sumedha Nagpal vs Gaurav Nagpal . on 8 March, 2016
Bench: A.K. Sikri, R.K. Agrawal
ITEM NO.55 COURT NO.12 SECTION XVIA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Crl.M.P. Nos. 1913 and 1915/2016 in
Transfer Petition(Criminal) No. 150/2003
SUMEDHA NAGPAL Petitioner(s)
VERSUS
GAURAV NAGPAL & ORS. Respondent(s)
(With appln. (s) for directions, permission to appear and argue in
person and office report)
Date : 08/03/2016 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE R.K. AGRAWAL
For Petitioner(s) Applicant-in-person.
M/s. P. S. N. & Co.
For Respondent(s) Mr. Rajiv Nanda, Adv.
Mr. K. K. Mani, Adv.
Mr. P. Parmeswaran, Adv.
UPON hearing the applicant-in-person and the counsel
the Court made the following
O R D E R
Criminal Miscellaneous Petition No. 1915 of 2015 for permission to appear and argue in person is allowed.
After hearing the applicant-in-person and learned counsel for the Central Bureau of Investigation, we allow the prayer made in Criminal Miscellaneous Petition No. 1913 of 2015, thereby directing the Chief Metropolitan Magistrate, South East District, New Delhi, to conduct a single trial for FIR No. 353/99 and FIR No. 511/99.
Having regard to the fact that the proceedings are pending for the last 16 years, we also impress upon the Chief Metropolitan Magistrate, South East District, New Delhi, to make an endevour to dispose of the proceedings within a Signature Not Verified Digitally signed by NIDHI AHUJA Date: 2016.03.11 14:20:45 IST Reason: period of one year from today.
(Nidhi Ahuja) (Tapan Kr. Chakraborty)
Court Master Court Master