Supreme Court - Daily Orders
Master Bholu vs Central Bureau Of Investigation on 4 October, 2021
Bench: Ajay Rastogi, Abhay S. Oka
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ITEM NO.26 Court 14 (Video Conferencing) SECTION II-B
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). 4067/2021
(Arising out of impugned interim order dated 28-04-2021 in CRA-S
No. 443/2021 passed by the High Court Of Punjab & Haryana At
Chandigarh)
MASTER BHOLU Petitioner(s)
VERSUS
CENTRAL BUREAU OF INVESTIGATION Respondent(s)
(with IA No. 67279/2021 - APPLICATION FOR PERMISSION, IA No.
65824/2021 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT,
IA No. 115045/2021 - EXEMPTION FROM FILING O.T., IA No. 80935/2021
- EXEMPTION FROM FILING O.T.., IA No. 72409/2021 - EXEMPTION FROM
FILING O.T., IA No. 72407/2021 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES, IA No. 115044/2021 - PERMISSION TO FILE
ADDITIONAL DOCUMENTS/FACTS/ANNEXURES, IA No. 99671/2021 -
PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES & IA No.
80934/2021 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES)
Date : 04-10-2021 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE AJAY RASTOGI
HON'BLE MR. JUSTICE ABHAY S. OKA
For the Parties Mr. Manan Kumar Mishra, Sr.Adv
Mr. Durga Dutt, AOR
Ms. Anjul Dwivedi, Adv
Mr. Rohit Priyadarshi, Adv
Mr. Rakesh Kumar Singh, Adv
Mr. Priyanshu Upadhyay, Adv
Mr. Mani Shankar Mishra Adv
Signature Not Verified
Digitally signed by
Mr.Sushil K Tekriwal, Adv.
NEETU KHAJURIA
Date: 2021.10.05
17:53:52 IST
Dr. Mamta Tekriwal, Adv.
Reason:
Mr. Venkateswara Rao Anumolu, AOR
Mr. Sreemurthy S.Nair, Adv.
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Ms. Aishwarya Bhati ASG.
Ms. Swati Ghildiyal Adv.
Mr. Sachin Sharma Adv.
Mr Shantanu Sharma Adv.
Mr Mohd Akhil Adv.
Ms. Preeti Rani Adv
Mr. Arvind Kumar Sharma, AOR
UPON hearing the counsel the Court made the following
O R D E R
Mr. Manan Kumar Mishra, learned senior counsel for the petitioner on instruction seeks permission and is granted to withdraw the instant Special Leave Petition. Accordingly, the Special Leave Petition is, dismissed as withdrawn.
Pending application(s), if any, shall stand disposed of.
(NIRMALA NEGI) (BEENA JOLLY) COURT MASTER (SH) COURT MASTER (NSH)