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Central Bureau Of Investigation vs Ashwani Kumar Batra on 15 March, 2016

Bench: Ranjan Gogoi, Prafulla C. Pant

     ITEM NO.8                            COURT NO.7                     SECTION II

                                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). 7140/2012
     (ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 04/07/2011
     IN CRLMM NO. 976/2009 PASSED BY THE HIGH COURT OF DELHI AT NEW
     DELHI)

     CENTRAL BUREAU OF INVESTIGATION                                       PETITIONER(S)

                                                   VERSUS

     ASHWANI KUMAR BATRA                            RESPONDENT(S)
     (WITH APPLN. (S) FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED
     ORDER AND OFFICE REPORT)
     (FOR FINAL DISPOSAL)

     Date : 15/03/2016 This petition was called on for hearing today.

     CORAM :
                          HON'BLE MR. JUSTICE RANJAN GOGOI
                          HON'BLE MR. JUSTICE PRAFULLA C. PANT

     For Petitioner(s)                    Mr.   P.S. Patwalia, ASG
                                          Ms.   Vibha Dutta Makhija, Sr. Adv.
                                          Ms.   Disha Vaish, Adv.
                                          Mr.   Rajat Singh, Adv.
                                          Mr.   Kumar Parimal, Adv.
                                          Mr.   Archit Upadhayay, Adv.
                                          Mr.   B.V. Balram Das, Adv.
                                          For   Mr. Arvind Kumar Sharma, Adv.

     For Respondent(s)                    Mr.   Rakesh Khanna, Sr. Adv.
                                          Mr.   Rajiv K. Garg, Adv.
                                          Mr.   Ashish Garg, Adv.
                                          Mr.   T.L. Garg, Adv.
                                          Dr.   Kailash Chand, Adv.

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

Heard the learned counsels for the parties and Signature Not Verified perused the relevant material.

 Exemption from filing certified copy of the impugned judgment is granted.

We do not find any legal and valid ground for interference. The Special Leave Petition is dismissed.

    [VINOD LAKHINA]                            [ASHA SONI]
      COURT MASTER                            COURT MASTER




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