Supreme Court - Daily Orders
Central Bureau Of Investigation vs Keshav Kumar Agarwal on 4 March, 2022
Bench: Ajay Rastogi, Abhay S. Oka
ITEM NO.9 Court 13 (Video Conferencing) 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). 729/2022
(Arising out of impugned final judgment and order dated 23-02-2021
in CRLMC No. 4480/2015 passed by the High Court Of Delhi At New
Delhi)
CENTRAL BUREAU OF INVESTIGATION Petitioner(s)
VERSUS
KESHAV KUMAR AGARWAL Respondent(s)
(FOR ADMISSION and I.R. and IA No.12668/2022-EXEMPTION FROM FILING
C/C OF THE I/JUDGMENT )
WITH
SLP(Crl) No. 1798/2022 (II-C)
(FOR ADMISSION and I.R. and IA No.28031/2022-EXEMPTION FROM FILING
C/C OF THE I/JUDGMENT & IA No.29684/2022-PERMISSION TO FILE ADDL.
DOCS./FACTS/ANNEXURES)
Date : 04-03-2022 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. Shyam Divan, Sr.Adv.
Mr. Somiran Sharma, AOR
Ms. Sugandha Yadav, Adv.
Mr. Aman Lekhi, ASG (NP)
Ms. Aakanksha Kaul, Adv
Mr. Adit Khorana, Adv
Mr. Ritwiz Rishabh, Adv
Mr. Arvind Kumar Sharma, AOR
UPON hearing the counsel the Court made the following
O R D E R
Tag with SLP(Crl.)No.10342/2019.
Parties may exchange their petitions.
Signature Not Verified Digitally signed by NEETU KHAJURIA Date: 2022.03.04List on 14.03.2022.
16:59:44 IST Reason:(NIRMALA NEGI) (BEENA JOLLY) COURT MASTER (SH) COURT MASTER (NSH)