Supreme Court - Daily Orders
Central Bureau Of Investigation vs Ashok Sirpal on 8 August, 2023
Bench: Abhay S. Oka, Sanjay Karol
1
ITEM NO.4 COURT NO.7 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). 2591/2018
(Arising out of impugned final judgment and order dated 29-09-2016
in CRLMB No. 948/2016 passed by the High Court Of Delhi At New
Delhi)
CENTRAL BUREAU OF INVESTIGATION Petitioner(s)
VERSUS
ASHOK SIRPAL Respondent(s)
(IA No. 34879/2018 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
Date : 08-08-2023 This matter was called on for hearing today
CORAM :
HON'BLE MR. JUSTICE ABHAY S. OKA
HON'BLE MR. JUSTICE SANJAY KAROL
For Petitioner(s) Mr. K M Nataraj, A.S.G.
Mr. Sharath Nambiar, Adv.
Mr. Nalin Kohli, Adv.
Mr. Sanjay Kumar Tyagi, Adv.
Mr. Veer Vikrant Singh, Adv.
Mr. Arvind Kumar Sharma, AOR
For Respondent(s) Mr. Dama Seshadhari Naidu, Sr. Adv.
Mr. Sunil Muraraka, Adv.
Mrs. Kanwaljit Kochar, Adv.
Mr. Bhargava. V. Desai, Adv.
Ms. Anisha Mahajan, Adv.
Ms. Sivani Reddy, Adv.
Mr. Rahul Gupta, AOR
UPON hearing the counsel the Court made the following
O R D E R
Signature Not Verified Digitally signed by Indu Marwah Date: 2023.08.10 The learned Senior Counsel appearing for the respondent, on 10:55:57 IST Reason: instructions, states that the respondent will deposit in this Court a sum of Rs.15 lakhs within three months from today. 2 Only in view of this statement, we adjourn this petition till 21.11.2023 to be listed on the top of the Board. We make it clear that on the failure of the respondent to deposit the said amount, the order granting bail to the respondent is liable to be set aside.
As and when the said amount is deposited, the Registry will invest it in the interest bearing deposit with auto renewal facility.
(INDU MARWAH) (AVGV RAMU) COURT MASTER (SH) COURT MASTER (NSH)