Supreme Court - Daily Orders
Om Prakash Dhakolia vs Central Bureau Of Investigation (Cbi) on 25 October, 2019
Bench: Navin Sinha, B.R. Gavai
ITEM NO.31 COURT NO.13 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
Petition(s) for Special Leave to Appeal (Crl.) No(s). 9646/2019
(Arising out of impugned final judgment and order dated 27-08-2019
in CRLMB No. 1500/2019 in Crl. A. No. 1293 of 2015 passed by the
High Court Of Delhi At New Delhi)
OM PRAKASH DHAKOLIA Petitioner(s)
VERSUS
CENTRAL BUREAU OF INVESTIGATION (CBI) Respondent(s)
(FOR ADMISSION and I.R. and IA No.160949/2019-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT )
Date : 25-10-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE NAVIN SINHA
HON'BLE MR. JUSTICE B.R. GAVAI
For Petitioner(s)
Mr. Satish Pandey, AOR
Mr. Umesh Babu Chaurasia, Adv.
Ms. Manjula Chaurasia, Adv.
Ms. Sasmita Tripathy, Adv.
Ms. Ritu Rastogi, Adv.
Mr. Ram Niti singh, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Leave is sought to withdraw the Special Leave Petition in order to move the Central Administration Tribunal as observed by the High Court. Accordingly, the special leave petition is dismissed as withdrawn with that liberty.
Signature Not Verified Digitally signed by DEEPAK SINGH Date: 2019.10.26 12:46:15 IST Reason: (DEEPAK SINGH) (DIPTI KHURANA)
COURT MASTER (SH) COURT MASTER (NSH)