Supreme Court - Daily Orders
South Asia Entertainment Holdings Ltd. vs Cental Bureau Of Investigation on 17 October, 2016
Bench: Jagdish Singh Khehar, Arun Mishra
ITEM NO.31 COURT NO.3 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(s) for Special Leave to Appeal (Crl.) No. 7397/2016
(Arising out of impugned final judgment and order dated 17/09/2016
in C.C. No. 1/2014 passed by the Special Judge, CBI, Patiala House,
New Delhi.)
SOUTH ASIA ENTERTAINMENT HOLDINGS LTD. Petitioner(s)
VERSUS
CENTAL BUREAU OF INVESTIGATION Respondent(s)
(With appln. (s) for exemption from filing c/c of the impugned
judgment, interim relief and office report)
WITH
SLP(Crl) No. 7495/2016
(With appln.(s) for exemption from filing c/c of the impugned
judgment, interim relief and Office Report)
SLP(Crl) No. 7497/2016
(With appln.(s) for exemption from filing c/c of the impugned
judgment, interim relief and Office Report)
SLP(Crl) No. 7496/2016
(With appln.(s) for exemption from filing c/c of the impugned
judgment, interim relief and Office Report)
Date : 17/10/2016 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON'BLE MR. JUSTICE ARUN MISHRA
For Petitioner(s)
Mr. Siddharth Luthra, Sr. Adv.
Mr. Anuj Berry, Adv.
Mr. Malak Bhatt, Adv.
Mr. Siddharth Aggarwal, Adv.
Ms. Maneka Khanna, Adv.
Signature Not Verified Mr. S. S. Shroff, Adv.
Digitally signed by
NIDHI AHUJA
Date: 2016.10.19
09:53:44 IST
Reason: Mr. Kapil Sibal, Sr. Adv.
Mr. Kapil Arora, Adv.
Ms. Ekshita Choudhary, Adv.
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SLP (Crl.) No. 7397/2016 etc.
M/s. Cyril Amarchand Mangaldas Aor.
Dr. A. M. Singhvi, Sr. Adv.
Mr. Anirban Bhattacharya, Adv.
Mr. Shikher Deep Agrawal, Adv.
Mr. C. Chawla, Adv.
Mr. Abhay Kumar,Adv.
For Respondent(s)
Mr. Anand Grover, Sr. Adv.
Ms. Chitralekha Das, Adv.
Mr. Mihir Samson, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Heard learned senior counsel appearing for the parties.
No ground to interfere with the impugned order is made out in exercise of our jurisdiction under Article 136 of the Constitution.
The special leave petitions are, accordingly, dismissed.
Pending applications stand disposed of.
(Nidhi Ahuja) (Renuka Sadana)
Court Master Assistant Registrar
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