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Supreme Court - Daily Orders

Ajay Kumar Bassi vs Central Bureau Of Investigation on 28 July, 2020

Bench: Chief Justice, A.S. Bopanna, V. Ramasubramanian

      ITEM NO.15                      Court 1 (Video Conferencing)                 SECTION X

                                      S U P R E M E C O U R T O F        I N D I A
                                              RECORD OF PROCEEDINGS

      Writ Petition(s)(Civil)                    No(s).    90/2019

      AJAY KUMAR BASSI                                                         Petitioner(s)

                                                          VERSUS

      CENTRAL BUREAU OF INVESTIGATION & ANR.              Respondent(s)
      (IA No. 176244/2019 - APPROPRIATE ORDERS/DIRECTIONS
      IA No. 66515/2020 - EARLY HEARING APPLICATION
      IA No. 14801/2019 - EX-PARTE STAY
      IA No. 66511/2020 - STAY APPLICATION
      IA No. 20995/2020 - STAY APPLICATION)

      Date : 28-07-2020 These matters were called on for hearing today.

      CORAM :
                             HON'BLE THE CHIEF JUSTICE
                             HON'BLE MR. JUSTICE A.S. BOPANNA
                             HON'BLE MR. JUSTICE V. RAMASUBRAMANIAN

      For Petitioner(s)                   Mr. Rajeev Dhawan,Sr.Adv.
                                          Mr. Sunil Fernandes, AOR

      For Respondent(s)                   Mr.   Tushar Mehta,SG
                                          Mr.   S.V. Raju,ASG
                                          Mr.   Vikramjit Banerjee,ASG
                                          Ms.   Aishwarya Bhati,ASG
                                          Mr.   Rajat Nair,A<dv.
                                          Ms.   Swati Ghildiyal,Adv.
                                          Mr.   Arvind Kumar Sharma, AOR

                              UPON hearing the counsel the Court made the following
                                                 O R D E R

Mr. Rajeev Dhawan, learned senior counsel appearing on behalf of the petitioner seeks permission to withdraw the writ petition with liberty to avail an appropriate remedy.

Permission granted. The writ petition is dismissed as withdrawn with liberty as prayed for.

Signature Not Verified

Digitally signed by GULSHAN KUMAR ARORA Date: 2020.07.28 18:02:36 IST Reason: All contentions are left open.



      (MADHU BALA)                                                    (INDU KUMARI POKHRIYAL)
      AR-CUM-PS                                                          ASSISTANT REGISTRA