Supreme Court - Daily Orders
Central Bureau Of Investigation vs Pawan Kumar Agrawal on 9 March, 2022
Bench: Sanjiv Khanna, Bela M. Trivedi
ITEM NO.3 COURT NO.14 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
SPECIAL LEAVE PETITION (CRIMINAL) Diary No. 26669/2020
(Arising out of impugned final judgment and order dated 26-09-2019
in CRMP No. 587/2013 26-09-2019 in WPCR No. 201/2017 passed by the
High Court Of Chhatisgarh At Bilaspur)
CENTRAL BUREAU OF INVESTIGATION Petitioner(s)
VERSUS
PAWAN KUMAR AGRAWAL & ANR. Respondent(s)
(FOR ADMISSION and I.R. and IA No.135113/2020-CONDONATION OF DELAY
IN FILING )
Date : 09-03-2022 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJIV KHANNA
HON'BLE MS. JUSTICE BELA M. TRIVEDI
For Petitioner(s) Ms. Aishwarya Bhati, ASG
Mr. Divyansh H. Rathi, Adv.
Mr. Mukul Singh, Adv.
Mr. Amit Sharma, Adv.
Mr. Navanjay Mahapatra, Adv.
Ms. Preeti Rani, Adv.
Ms. Manisha Chaya, Adv.
Mr. Arvind Kumar Sharma, AOR
For Respondent(s) Mr. Abhimanyu Bhandari, Adv.
Ms. Kartika Sharma, Adv.
Mr. Chirag Madan, Adv.
Ms. Vidula Mehrotra, Adv.
Mr. Utsav Saxena, Adv.
Ms. Manisha Ambwani, AOR
Mr. Sumeer Sodhi, AOR
Mr. Dhruv Wadhwa, Adv.
UPON hearing the counsel the Court made the following
Signature Not Verified
O R D E R
Digitally signed by Dr. Mukesh Nasa Date: 2022.03.11 16:20:50 IST Reason: Learned counsel for the first respondent has drawn our attention to paragraph 7 of the counter affidavit. It is stated that this contention was also raised before the High Court but was not examined as the High Court allowed the petition, filed by the first respondent on different grounds.
Learned counsel for the second respondent prays for some time to examine the said contention/issue raised. Liberty is also granted to the second respondent to file their reply/counter affidavit within 10 days from today. Re-list on 13.04.2022.
(ARUSHI SUNEJA) (DIPTI KHURANA) SENIOR PERSONAL ASSISTANT COURT MASTER (NSH)