Supreme Court - Daily Orders
C.P. Yogeshwara vs Sfio (Serious Fraud Investigation ... on 14 March, 2023
Author: Hrishikesh Roy
Bench: Hrishikesh Roy
ITEM NO.22 COURT NO.15 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 final 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 AFFIARS GOVERNMENT OF INDIA Respondent(s)
IA No. 28362/2021 - APPLICATION FOR PERMISSION
IA No. 15591/2021 - EXEMPTION FROM FILING O.T.)
Date : 14-03-2023 This matter was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE HRISHIKESH ROY
HON'BLE MR. JUSTICE MANOJ MISRA
For Petitioner(s) Mr. Dhawesh Pahuja, Adv.
Mr. Vaibhav Dwivedi, 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. Arvind Kumar Sharma, AOR
UPON hearing the counsel the Court made the following
O R D E R
In view of letter circulated by learned counsel for the petitioner seeking adjournment, matter stands adjourned for four weeks.
Signature Not Verified Digitally signed by Jayant Kumar Arora Date: 2023.03.16 (DEEPAK JOSHI) 14:31:44 IST Reason: (KAMLESH RAWAT) COURT MASTER (SH) ASSISTANT REGISTRAR