Supreme Court - Daily Orders
Central Bureau Of Investigation vs P.C. Mishra on 28 January, 2022
Bench: Sanjay Kishan Kaul, M.M. Sundresh
ITEM NO.13 Court 6 (Video Conferencing) 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.9237/2021
(Arising out of impugned final judgment and order dated 21-01-2021
in CRLA No.692/2010 passed by the High Court Of Delhi at New Delhi)
CENTRAL BUREAU OF INVESTIGATION Petitioner(s)
VERSUS
P.C. MISHRA Respondent(s)
Date : 28-01-2022 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
HON'BLE MR. JUSTICE M.M. SUNDRESH
For Petitioner(s) Ms. Aishwarya Bhati, Ld. ASG
Ms. Archana Pathak Dave, Adv.
Ms. Swarupama Chaturvedi, Adv.
Mr. Santosh Kumar, Adv.
Ms. Ruchi Kohli, Adv.
Mr. Arvind Kumar Sharma, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We are not inclined to interfere with the impugned judgment The special leave petition is dismissed. Pending application(s), if any, stands disposed of.
(RASHMI DHYANI) (POONAM VAID)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
RASHI GUPTA
Date: 2022.01.28
17:26:24 IST
Reason: