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C.B.I. Bank Securities And Frauds Cell vs Amabarish Singh Ahluwalia on 6 September, 2022

Bench: A.S. Bopanna, Pamidighantam Sri Narasimha

     ITEM NO.5                               COURT NO.16                 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 for Special Leave to Appeal (Crl.)                   No. 3057/2015

     (Arising out of impugned final judgment and order dated 14-07-2014
     in CRLRC No. 1000/2013 passed by the High Court of Judicature at
     Madras)

     C.B.I. BANK SECURITIES AND FRAUDS CELL                               Petitioner(s)

                                                     VERSUS

     AMABARISH SINGH AHLUWALIA                                            Respondent(s)


     Date : 06-09-2022 This petition was called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE A.S. BOPANNA
                             HON'BLE MR. JUSTICE PAMIDIGHANTAM SRI NARASIMHA


     For Petitioner(s)                 Mr.   Vikramjeet Banerjee, ASG
                                       Mr.   Praneet Pranav, Adv.
                                       Mr.   Nachiketa Joshi, Adv.
                                       Mr.   Shiv Mangal Sharma, Adv.
                                       Mr.   T.A. Khan, Adv.
                                       Mr.   Shankar Divate, Adv.
                                       Mr.   Prashant Rawat, Adv.
                                       Mr.   Tathagat Sharma, Adv.
                                       Mr.   Arvind Kumar Sharma, AOR
                                       Mr.   Mukesh Kumar Maroria, AOR

     For Respondent(s)                  Mr. T. R. B. Sivakumar, AOR


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

In view of letter circulated by learned counsel for the respondent seeking an adjournment on the ground that the arguing counsel is unwell, list the matter after four weeks.

                         (RAJNI MUKHI)                                (DIPTI KHURANA)
                         COURT MASTER (SH)                          ASSISTANT REGISTRAR