Supreme Court - Daily Orders
Nittin Johari vs Serious Fraud Investigation Office on 16 July, 2020
Bench: Chief Justice, R. Subhash Reddy, A.S. Bopanna
1
ITEM NO.16 Court No. 1 SECTION II-C
(By virtual hearing)
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. 2539/2020
(Arising out of impugned final judgment and order dated
27-01-2020 in BA No. 1971/2019 passed by the High Court Of
Delhi At New Delhi)
NITTIN JOHARI Petitioner(s)
VERSUS
SERIOUS FRAUD INVESTIGATION OFFICE Respondent(s)
(ALONGWITH APPLICATION FOR PERMISSION TO PLACE ON RECORD
ADDITIONAL DOCUMENTS AND APPLICATION FOR SEEKING EXEMPTION FROM
FILING COURT FEES, NOTARIZED AFFIDAVITS AND VAKALATNAMA )
Date :16-07-2020 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE R. SUBHASH REDDY
HON'BLE MR. JUSTICE A.S. BOPANNA
For Petitioner(s) Mr. Kapil Sibal, Sr. Adv.
Mr. KV Vishwanathan, Sr. Adv.
Ms. Ranjana Roy Gawai, Adv.
Mr. Arshdeep Singh, Adv.
Mr. Gautam Khazanchi, Adv.
Ms. Neeha Nagpal, Adv.
Mr. Malak Manish Bhatt, AOR
For Respondent(s) Mr. Tushar Mehta, Ld. S.G.
Mr. Zoheb Hossain, Adv.
Mr. Kanu Agarwal, Adv.
Mr. A.K. Sharma, AOR
UPON hearing the counsel the Court made the following
Signature Not Verified
O R D E R
Digitally signed by DEEPAK SINGH Date: 2020.07.20 17:54:32 IST Reason: Issue notice restricted to the question of interpretation of Section 212(6)(ii) of the Companies Act, 2013. The order of the High Court 2 rejecting bail is not liable to be interfered with. The special leave petition is dismissed in that regard.
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