Supreme Court - Daily Orders
S.I. Of Police Central Bureau Of ... vs K.A. Ramachandran on 28 January, 2022
Bench: Ajay Rastogi, Abhay S. Oka
ITEM NO.12 Court 13 (Video Conferencing) SECTION II-B
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). 9061-
9063/2021
(Arising out of impugned final judgment and order dated 29-06-2021
in CRLA No. 1251/2008 29-06-2021 in CRLA No. 1253/2008 29-06-2021
in CRLA No. 1255/2008 passed by the High Court Of Kerala At
Ernakulam)
S.I. OF POLICE CENTRAL BUREAU OF INVESTIGATION PETITIONER(S)
VERSUS
K.A. RAMACHANDRAN RESPONDENT(S)
(FOR ADMISSION and I.R. and IA No.152631/2021-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT )
Date : 28-01-2022 These petitions were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE AJAY RASTOGI
HON'BLE MR. JUSTICE ABHAY S. OKA
For Petitioner(s) Mr. Jayant K Sud, Sr. Adv., ASG,
Mr. Vibhu Shanker Mishra Adv.,
Mr. P V Yogeswaran Adv
Mr. Mohammed Akhil Adv
Mr. Raghav Sharma, Adv
Mr. Arvind Kumar Sharma, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard.
Leave granted.
Issue notice on the prayer for stay returnable in four weeks.
Dasti, in addition, is permitted to be served.
Signature Not Verified Digitally signed by Anita Malhotra Date: 2022.01.29List immediately after service.
13:12:40 IST Reason:(POOJA SHARMA) (ANJU KAPOOR) COURT MASTER (SH) COURT MASTER (NSH)