Supreme Court - Daily Orders
Rajesh Jeevanandham vs State By Central Bureau Of ... on 18 November, 2021
Bench: Chief Justice, Surya Kant, Hima Kohli
ITEM NO.24 Court 1 (Video Conferencing) 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).8631/2021
(Arising out of impugned final judgment and order dated 15-09-2021
in CRLOP No.16797/2021 passed by the High Court Of Judicature At
Madras)
RAJESH JEEVANANDHAM Petitioner(s)
VERSUS
STATE BY CENTRAL BUREAU OF INVESTIGATION & ANR. Respondent(s)
(FOR ADMISSION and I.R. and IA No.145800/2021-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT)
Date : 18-11-2021 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE SURYA KANT
HON'BLE MS. JUSTICE HIMA KOHLI
For Petitioner(s) Mr. Yash Sinha, Adv.
Mr. Bharath Venkatesh, Adv.
Ms. Ayushi Rajput, Adv.
Ms. Rangoli Seth, Adv.
Mr. Prateek K Chadha, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Having heard learned counsel for the petitioner and carefully perusing the material placed on record, we see no reason to interfere with the impugned order passed by the High Court.
The special leave petition is, accordingly, dismissed. Pending application(s), if any, stands disposed of.
Signature Not Verified Digitally signed by DEEPAK SINGH (ARJUN BISHT) Date: 2021.11.18 16:17:21 IST (R.S. NARAYANAN) Reason: COURT MASTER (SH) COURT MASTER (NSH)