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Central Bureau Of Investigation vs Ganpat Vishwanath Thawari on 22 September, 2017

Bench: Ranjan Gogoi, Navin Sinha

     ITEM NO.10                              COURT NO.3                SECTION IIA

                                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).     /2017
                                            Diary No(s). 26331/2017

     (Arising out of impugned final judgment and order dated 28-09-2016
     in CRLWP No. 399/2015 passed by the High Court of Judicature at
     Bombay at Nagpur)

     CENTRAL BUREAU OF INVESTIGATION                                    Petitioner(s)

                                                    VERSUS

     GANPAT VISHWANATH THAWARI                                          Respondent(s)

     ( IA No.89446/2017-CONDONATION OF DELAY IN FILING)

     Date : 22-09-2017 This petition was called on for hearing today.

     CORAM :
                          HON'BLE MR. JUSTICE RANJAN GOGOI
                          HON'BLE MR. JUSTICE NAVIN SINHA

     For Petitioner(s)               Mr.   P.S. Narasimha, ASG
                                     Mr.   Shiv Mangal Sharma, Adv.
                                     Mr.   Rohit Rao N., Adv.
                                     Mr.   Mukund P. Unny, Adv.
                                     Mr.   Mukesh Kumar Maroria, AOR

     For Respondent(s)


                           UPON hearing the counsel the Court made the following
                                              O R D E R

Heard the learned counsel for the petitioner and perused the relevant material.

Delay condoned.

Issue notice.

Tag with Special Leave Petition (Crl.) Nos.2538-2543 of 2017.

(NEETU KHAJURIA) (ASHA SONI) Date: 2017.09.22 16:47:49 IST Reason: COURT MASTER BRANCH OFFICER