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Mahesh Kumar vs Central Bureau Of Investigation on 5 February, 2018

Bench: S.A. Bobde, L. Nageswara Rao

                   ITEM NO.46                  COURT NO.7                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

                   SPECIAL LEAVE PETITION (CRIMINAL) Diary No(s). 2659/2018

                   (Arising out of impugned final judgment and order dated
                   19-09-2017 in WPCRL No. 2732/2017 passed by the High Court Of
                   Delhi At New Delhi)

                   MAHESH KUMAR                                          Petitioner(s)

                                                      VERSUS

                   CENTRAL BUREAU OF INVESTIGATION                       Respondent(s)

                   (WITH     PRAYER     FOR      INTERIM     RELIEF         and     IA
                   No.14519/2018-CONDONATION OF DELAY IN FILING)

                   Date :05-02-2018 This petition was called on for hearing today.

                   CORAM :
                             HON'BLE MR. JUSTICE S.A. BOBDE
                             HON'BLE MR. JUSTICE L. NAGESWARA RAO

                   For Petitioner(s)      Mr. Harish Salve, Sr. Adv.
                                          Ms. Aprajita Singh, Adv.
                                          Mr. Ankur Chawla, Adv.
                                          Mr. Arundhati Kelkar, Adv.
                                          Ms. Gayatri Goswami, Adv.
                                          Ms. Pallavi Langih, Adv.
                                          Ms. Heen Khan, Adv.
                                          Mr. Aamir Khan, Adv.
                                          Mr. R.K. Mohit Gupta, Adv.
                                         Mr. Jayant Mohan, AOR

                   For Respondent(s)

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

Delay condoned.

Issue notice returnable in four weeks.

Dasti service, in addition, is permitted.

[ Charanjeet Kaur ] [ Indu Kumari Pokhriyal ] A.R.-cum-P.S. Asstt. Registrar