Supreme Court - Daily Orders
National Investigation Agency vs Owais Ahmad Dar on 10 November, 2022
Bench: B.R. Gavai, B.V. Nagarathna
ITEM NO.16 COURT NO.9 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).6599-6600/2022
(Arising out of impugned final judgment and order dated 25-03-2022
in CRLMC No. 3493/2021 25-03-2022 in CRLMA No. 20845/2021 passed by
the High Court of Delhi at New Delhi)
NATIONAL INVESTIGATION AGENCY Petitioner(s)
VERSUS
OWAIS AHMAD DAR & ORS. Respondent(s)
(FOR ADMISSION and I.R. )
Date : 10-11-2022 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE B.R. GAVAI
HON'BLE MRS. JUSTICE B.V. NAGARATHNA
For Petitioner(s) Mr. Arvind Kumar Sharma, AOR (N.P.)
For Respondent(s) Mr. Siddharth Agarwal,Sr.Adv.
Ms. Pritha Srikumar, AOR
Ms. Soujhanya Shankaran,Adv.
Mr. Abhinav Sekhari,Adv.
Mr. Siddharth Satija,Adv.
Mr. Atharv Gupta,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Despite of the matter being called twice, none appears for the petitioner. Mr. Siddharth Agarwal, learned senior counsel, appears for the respondent(s)/caveator(s).
We see no reason to interfere with the concurrent orders passed by the learned Trial Court and the Division Bench of the High Court. The special leave petitions are, accordingly, dismissed.
Pending application(s), if any, shall stand disposed of.
Signature Not Verified Digitally signed by Narendra Prasad Date: 2022.11.12 (NARENDRA PRASAD) 12:26:31 IST Reason: (ANJU KAPOOR) ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)