Supreme Court - Daily Orders
Orissa Olympic Association Th. General ... vs State Of Orissa on 11 September, 2020
Bench: Chief Justice, A.S. Bopanna, V. Ramasubramanian
1
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
M.A. No.1484 of 2020
IN
CIVIL APPEAL NO. 6450 OF 2016
Orissa Olympic Association
Th. General Secretary .… Appellant(s)
Versus
State of Orissa & Anr. …. Respondent(s)
ORDER
1. The instant Miscellaneous Application has been registered by the Registry so as to place before this Court the report dated 18.07.2019 submitted by the DSP, CBI, ACB, Bhubaneswar.
2. This Court while disposing of Civil Appeal No.6450/2016 had inter alia directed that the Central Bureau of Investigation (‘CBI’ for short) shall investigate into Signature Not Verified Digitally signed by the matter keeping in view the report of the Accountant Sanjay Kumar Date: 2020.09.14 16:41:45 IST Reason: General pertaining to 23 shops and the Kalyan Mandap. C.A. No. 6450/2016 2 Through the report the Accountant General had alleged certain irregularities relating to the manner in which the rentals in respect of the shops had been accounted for. Pursuant to the direction issued, investigation is conducted and the report dated 18.07.2019 is filed for consideration by this Court.
3. A perusal of the report discloses that the DSP, CBI, ACB, Bhubaneswar has indicated details with regard to the nature of the investigation conducted while taking note that the Orissa Olympic Association had constructed the shops and let out the same to the interested parties. The report dated 18.07.2019 is selfexplanatory insofar as the manner in which the shops were let out on rent and it is indicated that the observations of the Accountant General was based on the ‘fair rent’ taken into account which was fixed for a different purpose. Based on the investigation the DSP, CBI, ACB, Bhubaneswar has arrived at a conclusion that no prosecutable evidence could be gathered during the investigation to prove criminality on the part of the then General Secretary of Orissa Olympic Association or any other officials, M/s Incon Associates or its partners. C.A. No. 6450/2016 3 Accordingly, it has been prayed to accept the final form for closure.
4. Having perused the report, the same is taken on record and the final form for closure of the case is accepted. The CBI is also permitted to return the seized documents to the concerned parties under acknowledgment.
5. The matter shall be consigned to records.
..…………....................CJI.
(S. A. Bobde) …..…………....................J. (A. S. Bopanna) ..…..………......................J (V. Ramasubramanian) September 11, 2020 New DeIhi C.A. No. 6450/2016 4 ITEM NO.7 Court No.1 (Video Conferencing) SECTION XI-A S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS M.A. No.1484/2020 in Civil Appeal No.6450/2016 ORISSA OLYMPIC ASSOCIATION TH. GENERAL SECRETARY Petitioner(s) VERSUS STATE OF ORISSA & ANR. Respondent(s) (FOR ADMISSION and With Office Report for Direction) Date : 11-09-2020 This application was called on for hearing today. CORAM :
HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE A.S. BOPANNA HON'BLE MR. JUSTICE V. RAMASUBRAMANIAN By Courts Motion For Petitioner(s) Mr. Amit A. Pai, Adv. For Respondent(s) UPON hearing the counsel the Court made the following O R D E R The Report dated 18.07.2019 submitted by the DSP, CBI, ACB, Bhubaneswar, is taken on record and the final form for closure of the case is accepted in terms of the signed order.
The matter shall be consigned to records. (SANJAY KUMAR-II) (INDU KUMARI POKHRIYAL) ASTT. REGISTRAR-cum-PS ASSISTANT REGISTRAR (Signed Order is placed on the file) C.A. No. 6450/2016