Supreme Court - Daily Orders
M/S Jindal Steel And Power Ltd (Jspl) vs Central Bureau Of Investigation on 27 July, 2022
Bench: Chief Justice, Krishna Murari, Hima Kohli
ITEM NO.11 COURT NO.1 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 for Special Leave to Appeal (Crl.) No. 923/2020
(Arising out of impugned final judgment and order dated 23-12-2019
in CCN No. 314/2019 passed by Hon’ble Court of Sh. Bharat Parashar,
Special Judge (PC Act) (CBI), Rouse Avenue Court Complex, New Delhi
in CC No. CBI/314/2019 (Old CC NO. 13/17) arising out of RC No. 219
2015(E) 0004 of CBI)
M/S JINDAL STEEL AND POWER LTD (JSPL) Petitioner(s)
VERSUS
CENTRAL BUREAU OF INVESTIGATION & ORS. Respondent(s)
(IA No. 63374/2022 - DELETING THE NAME OF PETITIONER/RESPONDENT
IA No. 19887/2020 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT AND IA No. 34362/2022 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES AND IA No. 10210/2021 - PERMISSION TO
PLACE ADDITIONAL FACTS AND GROUNDS)
WITH
SLP(Crl) No. 3903-3904/2022 (II-C)
(IA No. 63273/2022 - ADDITION / DELETION / MODIFICATION PARTIES)
Date : 27-07-2022 These matters were called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE KRISHNA MURARI
HON'BLE MS. JUSTICE HIMA KOHLI
For Petitioner(s) Mr. Kapil Sibal, Sr. Adv.
Mr. Guru Krishnakumar, Sr. Adv.
Ms. Gauri Rasgotra, Adv.
Mr. Sumit Attri, Adv.
Ms. Ritu Anand, Adv.
Mr. Satatya Anand, Adv.
Mr. Gurpreet Singh Parwanda, Adv.
for M/S. Cyril Amarchand Mangaldas Aor, AOR
For Respondent(s) Mr. R.S.Cheema, Sr. Adv.
Mr. Amit Anand Tiwari, AOR
Signature Not Verified Mr. Sanchit Guru, Adv.
Digitally signed by
Rajni Mukhi
Ms. Mary Mitzy, Adv.
Mr. Akash Singh, Adv.
Date: 2022.07.27
18:42:23 IST
Reason:
Mr. Nishanth Patil, AOR
1
Mr. Ravinder Kumar Yadav, AOR
Mr. Kartikey, Adv.
Ms. Arti Anupriya, Adv.
Mr. Raghav Anthwal, Adv.
Ms. Abhimanya Yadav, Adv.
Mr. Purvish Jitendra Malkan, AOR
Mr. Alok Kumar, Adv.
Mrs. Dharita P. Malkan, Adv.
Ms. Nandini Chhabra, Adv.
Mr. Viresh B. Saharya, AOR
Mr. Akshat Agarwal, Adv.
UPON hearing the counsel the Court made the following
O R D E R
1 A letter has been circulated by learned counsel for the respondent/CBI seeking an adjournment of three weeks to file a counter affidavit.
2 Taking an objection to the same, learned counsel for the petitioner has filed another letter.
3. In view of the above, list the matters after one week.
4. It is made clear that no further adjournment will be given.
(RAJNI MUKHI) (R.S. NARAYANAN) COURT MASTER (SH) COURT MASTER (NSH)