Dr. Rajesh Talwar, etc. Vs C.B.I., Delhi and Another

Supreme Court of India 8 Apr 2011 Petitions for Special Leave to Appeal (Criminal) No''s. D 9439 and D 9523 of 2011 (2011) 04 SC CK 0080
Bench: Division Bench
Result Published

Judgement Snapshot

Case Number

Petitions for Special Leave to Appeal (Criminal) No''s. D 9439 and D 9523 of 2011

Hon'ble Bench

S. S. Nijjar, J; B. Sudershan Reddy, J

Advocates

Sandeep Kapur, Shivek Trehan, Udit Mendiratta and Karanjawaia and Co, for the Appellant; H.P. Raval, A.S.G., P.K. Dey, Padama Laxmi Nigam, A.K. Sharma and Binu Tamta, for the Respondent

Final Decision

Disposed Of

Judgement Text

Translate:

@JUDGMENTTAG-ORDER

1. List on Friday, the 15th of April, 2011.

2. In the meanwhile, the Petitioners shall comply with all the office objections/requirements upon which the SLP shall be numbered. Failure to comply with office objections /requirements shall result in automatic dismissal of the SLP without any further reference to the Court.

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Case Metadata
  • Ck Citation: (2011) 04 SC CK 0080
  • Coram: S. S. Nijjar, J; B. Sudershan Reddy, J
  • Bench: Division Bench
  • Advocates: Sandeep Kapur, Shivek Trehan, Udit Mendiratta and Karanjawaia and Co, for the Appellant; H.P. Raval, A.S.G., P.K. Dey, Padama Laxmi Nigam, A.K. Sharma and Binu Tamta, for the Respondent
  • Result: Disposed Of
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