Supreme Court - Daily Orders
K.K. Khandelwal vs Cbi (Bs) (Eow), Mumbai on 11 December, 2020
Bench: S. Abdul Nazeer, Sanjiv Khanna
ITEM NO.24 Court 7 (Video Conferencing) SECTION II-A
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). 6030/2020
(Arising out of impugned final judgment and order dated 05-03-2020
in CRLRA No. 251/2015 passed by the High Court of Judicature at
Bombay)
K.K. KHANDELWAL Petitioner(s)
VERSUS
CBI (BS) (EOW), MUMBAI & ANR. Respondent(s)
(FOR ADMISSION and I.R. and IA No.122833/2020-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT)
Date : 11-12-2020 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S. ABDUL NAZEER
HON'BLE MR. JUSTICE SANJIV KHANNA
For Petitioner(s) Mr. Sidharth Luthra,Sr.Adv.
Mr. Ajay Bhargava,Adv.
Ms. Vanita Bhargava, AOR
Ms. Trishala Trivedi,Adv.
Mr. Karan Gupta,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned senior counsel for the petitioner. We are not inclined to interfere with the impugned judgment. The special leave petition is, accordingly, dismissed.
Pending application shall also stand disposed of.
Signature Not Verified Digitally signed by Anita Malhotra Date: 2020.12.11 17:15:08 IST Reason: (ANITA MALHOTRA) (KAMLESH RAWAT) COURT MASTER COURT MASTER