Supreme Court - Daily Orders
Baccarose Perfumes And Beauty Products ... vs Central Bureau Of Investigation on 16 October, 2023
Bench: Abhay S. Oka, Pankaj Mithal
ITEM NO.71 COURT NO.11 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). 13422/2023
(Arising out of impugned final judgment and order dated 15-09-2023
in CRA No. 783/2017 passed by the High Court of Gujarat at
Ahmedabad)
BACCAROSE PERFUMES AND BEAUTY PRODUCTS PVT. LTD. Petitioner(s)
VERSUS
CENTRAL BUREAU OF INVESTIGATION & ANR. Respondent(s)
(IA No.214377/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
Date : 16-10-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ABHAY S. OKA
HON'BLE MR. JUSTICE PANKAJ MITHAL
For Petitioner(s)
Mr. Kapil Sibal, Sr. Adv.
Mr. Ritin Rai, Sr. Adv.
Mr. Shamik Shirishbhai Sanjanwala, AOR
Mr. Raheel Patel, Adv.
Mr. Shantanu Parmar, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Application for exemption from filing a certified copy of the impugned judgment is allowed.
The learned senior counsel appearing for the petitioner invites our attention to the order dated 9th May, 2005 (Annexure P-2) at page 77. He states that Signature Not Verified pursuant to the said order of remand, no further order Digitally signed by Anita Malhotra Date: 2023.10.16 17:16:35 IST Reason: has been passed.
1 Issue notice returnable on 19th January, 2024.
In the meanwhile, no further steps shall be taken by the Trial Court.
Liberty is granted to serve the Central Agency, in addition.
(ANITA MALHOTRA) (AVGV RAMU)
AR-CUM-PS COURT MASTER
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