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C.P. Yogeshwara vs Sfio (Serious Fraud Investigation ... on 22 July, 2024

Author: Hrishikesh Roy

Bench: Hrishikesh Roy

     ITEM NO.37                             COURT NO.5                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(s).   1008/2021

     (Arising out of impugned judgment and order dated 04-12-2020 in
     CRLP No. 671/2017 passed by the High Court of Karnataka at
     Bengaluru)

     C.P. YOGESHWARA                                                      Petitioner(s)

                                                   VERSUS

     SFIO (SERIOUS FRAUD INVESTIGATION OFFICE)
     MINISTRY OF CORPORATE AFFAIRS GOVERNMENT OF INDIA                    Respondent(s)

     (IA No. 28362/2021 - APPLICATION FOR PERMISSION
     IA No. 15591/2021 - EXEMPTION FROM FILING O.T.)

     Date : 22-07-2024 This matter was called on for hearing today.

     CORAM :                HON'BLE MR. JUSTICE HRISHIKESH ROY
                            HON'BLE MR. JUSTICE S.V.N. BHATTI

     For Petitioner(s)                 Mr. Gaurav Agrawal, Sr. Adv.
                                       Mr. Joseph Pookkatt, Adv.
                                       Mr. Nilesh Sharma, Adv.
                                       Mr. Dhawesh Pahuja, Adv.
                                       Ms. Awantika Manohar, Adv.
                                       M/S. Ap & J Chambers, AOR

     For Respondent(s)                 Mr. K.M. Nataraj, A.S.G.
                                       Mr. Bhuvan Kapoor, Adv.
                                       Mr. Vatsal Joshi, Adv.
                                       Mr. Yuvraj Sharma, Adv.
                                       Mr. Akshay Nain, Adv.
                                       Mr. Yash Tyagi, Adv.
                                       Mr. Amrish Kumar, AOR

                             UPON hearing the counsel the Court made the following

                                                O R D E R

The petitioner’s side seeks adjournment. The matter stands deferred by two weeks.

(NITIN TALREJA) (KAMLESH RAWAT) ASTT. REGISTRAR-cum-PS ASSISTANT REGISTRAR