Supreme Court - Daily Orders
Ramesh Chandra Singh vs Central Bureau Of Investigation on 13 September, 2021
Bench: Sanjay Kishan Kaul, M.M. Sundresh
1
ITEM NO.34 Court 5 (Video Conferencing) SECTION II-B
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). 3020/2020
(Arising out of impugned final judgment and order dated 12-03-2020
in CRR No. 910/2019 passed by the High Court At Calcutta)
RAMESH CHANDRA SINGH & ANR. Petitioner(s)
VERSUS
CENTRAL BUREAU OF INVESTIGATION & ANR. Respondent(s)
Date : 13-09-2021 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
HON'BLE MR. JUSTICE M.M. SUNDRESH
For Petitioner(s) Mr. Nitin Sangra, Adv.
Mr. Mahesh Kumar, Adv.
Ms. Devika Khanna, Adv.
Mrs. V.D. Khanna, AOR
For Respondent(s) Mr. Aman Lekhi, Ld. ASG
Ms. Garima Prasad, Adv.
Mr. Rajeev Ranjan, Adv.
Mr. Harish Pandey, Adv.
Mr. Ankur Talwar, Adv.
Mr. Shyam Gopal, Adv.
Mr. Chinmayee Chandra, Adv.
Mr. Arvind Kumar Sharma, AOR
Mr. Sidharth Luthra, Sr. Adv.
Mr. Suhaan Mukerji, Adv.
Mr. Vishal Prasad, Adv.
Ms. Chitralekha Das, Adv.
Ms. Krishna Datta Multani, Adv.
Mr. Bharat Monga, Adv.
Mr. Abhishek Manchanda, Adv.
Mr. Sayandeep Pahari, Adv.
For M/S. PLR Chambers And Co., AOR
Signature Not Verified
Digitally signed by
Charanjeet kaur
Date: 2021.09.14
17:31:45 IST
Reason: UPON hearing the counsel the Court made the following
O R D E R
Learned ASG, on instructions, makes a 2 statement that CBI will be filing a closure report.
In view of the aforesaid, nothing really survives in the matter.
Learned counsel for the petitioner, however, states that in case the trial Court declines to accept the closure report, he should be at liberty to revive the present petition for which we grant liberty.
Learned counsel for the State Government also seeks to raise issues which may arise from the impugned order. We are not inclined to bestow consideration on these issues because of the fact that a closure report is being filed and we are not adjudicating the matter and all questions of law are left open.
The special leave petition is closed in the aforesaid terms.
[CHARANJEET KAUR] [POONAM VAID] ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)