SUBRATA ROY SAHARA Vs. U.O.I & ORS
LAWS(SC)-2014-3-117
SUPREME COURT OF INDIA
Decided on March 13,2014

Subrata Roy Sahara Appellant
VERSUS
U.O.I And Ors Respondents

JUDGEMENT

- (1.)Shri Ram Jethmalani, learned senior counsel, appearing for the petitioner submitted that he has some inconvenience for tomorrow i.e. 14.03.2014 and cannot address arguments tomorrow. Learned senior counsel made a request that the matter be posted on 25.03.2014.
(2.)Consequently, the matter is posted on 25.03.2014 at 2.00 P.M., at the request of the learned senior counsel for the petitioner.
(3.)Prayer made by Mr. Ram Jethmalani, learned senior counsel for the petitioner, for bail cannot be considered at this juncture, since no written proposal for payment in compliance with the directions issued by this Court has been made so far.


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