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Republic Of India (Cbi) vs M/S Arss Damoh - Hirapur Tolls Private ... on 16 July, 2025

Bench: Sudhanshu Dhulia, Aravind Kumar

                                                     1

     ITEM NO.30                              COURT NO.8                 SECTION II-B

                                   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).    9726/2025

     [Arising out of impugned final judgment and order dated 13-02-2025
     in CRLMC No. 2091/2022 passed by the High Court of Orissa at
     Cuttack]

     REPUBLIC OF INDIA (CBI) & ORS.                                      Petitioner(s)

                                                    VERSUS

     M/S ARSS DAMOH - HIRAPUR TOLLS
     PRIVATE LIMITED & ORS.                                              Respondent(s)

     (FOR ADMISSION)

     Date : 16-07-2025 This petition was called on for hearing today.

     CORAM :                 HON'BLE MR. JUSTICE SUDHANSHU DHULIA
                             HON'BLE MR. JUSTICE ARAVIND KUMAR

     For Petitioner(s) : Mr. Satya Darshi Sanjay, A.S.G.
                         Mr. Mukesh Kumar Maroria, AOR
                         Mr. Ashok Panigrahi, Adv.
                         Mr. Satya Jha, Adv.
                         Mr. Kartikeya Asthana, Adv.
                         Mr. Udit Dedhiya, Adv.
                         Mr. Padmesh Mishra, Adv.
                         Mr. Rajat Nair, Adv.

     For Respondent(s) : Mr. Gaurav Khanna, AOR
                         Ms. Natasha Sahrawat, Adv.
                         Mr. Gautam Barnwal, Adv.
                         Mr. Rudraksh Pandey, Adv.
                         Ms. Deepali Bhanot, Adv.

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

Issue notice, returnable on 02.09.2025.

Mr. Gaurav Khanna, learned Advocate-on-Record, accepts notice Signature Not Verified on behalf of the respondents.

Counter affidavit be filed within two weeks.

Rejoinder affidavit, if any, be filed within two weeks thereafter.

Re-list the matter on 02.09.2025.

(JAYANT KUMAR ARORA) (RENU BALA GAMBHIR) ASTT. REGISTRAR-cum-PS ASSISTANT REGISTRAR