Supreme Court - Daily Orders
Ranjit Kumar Borah vs Central Bureau Of Investigation on 13 December, 2022
Author: Surya Kant
Bench: Surya Kant
ITEM NO.14 COURT NO.11 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).11948/2022
(Arising out of impugned final judgment and order dated 17-11-2022
in BA No.2223/2022 passed by the Gauhati High Court)
RANJIT KUMAR BORAH Petitioner(s)
VERSUS
CENTRAL BUREAU OF INVESTIGATION Respondent(s)
(IA No.191618/2022-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
Date : 13-12-2022 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SURYA KANT
HON'BLE MR. JUSTICE J.B. PARDIWALA
For Petitioner(s) Dr. Menaka Guruswamy, Sr.Adv.
Mr. Fuzail Ahmad Ayyubi, AOR
Mr. Utkarsh Pratap, Adv.
Mr. Ibad Mushtaq, Adv.
Ms. Akanksha Rai, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
1. Heard learned Senior Counsel for the petitioner.
2. Issue notice, returnable after four weeks.
3. Tag with SLP(Crl.)No.10990 of 2022.
4. List in the third week of January, 2023.
(SATISH KUMAR YADAV) Signature Not Verified (PREETHI T.C.) DEPUTY REGISTRAR Digitally signed by satish kumar yadav Date: 2022.12.13 COURT MASTER (NSH) 19:51:26 IST Reason: