Supreme Court - Daily Orders
Ncb vs Mohd Mustafa on 28 February, 2023
Bench: B.R. Gavai, Vikram Nath, Sanjay Karol
ITEM NO.19 COURT NO.8 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). 4722/2022
(Arising out of impugned final judgment and order dated 10-11-2021
in CRMBA No. 27143/2021 passed by the High Court of Judicature at
Allahabad)
NCB Petitioner(s)
VERSUS
MOHD MUSTAFA Respondent(s)
(IA No. 73571/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
Date : 28-02-2023 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE B.R. GAVAI
HON'BLE MR. JUSTICE VIKRAM NATH
HON'BLE MR. JUSTICE SANJAY KAROL
For Petitioner(s) Mr. Adit Khorana, Adv.
Mr. Padmesh Mishra, Adv.
Mr. Arkaj Kumar, Adv.
Mr. Chandra Prakash, Adv.
Mr. Yuvraj Sharma, Adv.
Mr. Arvind Kumar Sharma, AOR
For Respondent(s) Mr. Syed Hasan Isfahani, Adv.
Mr. Wajeeh Shafiq, AOR
Mr. Parvez Zaidi, Adv.
Mr. Mohd. Hasan, Adv.
Mr. V. Jairaman, Adv.
Mr. S. M. Mustafa, Adv.
UPON hearing the counsel the Court made the following
O R D E R
1. We are not inclined to interfere with the impugned judgment and order passed by the High Court. The special leave petition is, accordingly, dismissed.
2. Pending application(s), if any, shall stand disposed of.
Signature Not Verified Digitally signed by Narendra Prasad Date: 2023.03.01 (NARENDRA PRASAD) 17:54:17 IST Reason: (ANJU KAPOOR) ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)