Supreme Court - Daily Orders
Manish Sisodia vs Central Bureau Of Investigation on 28 February, 2023
Author: Pamidighantam Sri Narasimha
Bench: Pamidighantam Sri Narasimha
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ITEM NO.302 COURT NO.1 SECTION PIL-W
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Writ Petition(s)(Criminal) No(s).81/2023
MANISH SISODIA Petitioner(s)
VERSUS
CENTRAL BUREAU OF INVESTIGATION Respondent(s)
(FOR ADMISSION and IA No.45510/2023-APPROPRIATE ORDERS/DIRECTIONS)
Date : 28-02-2023 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE PAMIDIGHANTAM SRI NARASIMHA
For Petitioner(s) Dr. Abhishek Manu Singhvi, Sr. Adv.
Mr. Mohit Mathur, Sr. Adv.
Mr. Siddharth Aggarwal, Sr. Adv.
Mr. Vivek Jain, AOR
Mr. Rishikesh Kumar, Adv.
Mr. Mohd. Irshad, Adv.
Mr. Karan Sharma, Adv.
Mr. Abhinav Jain, Adv.
Mr. Rajat Jain, Adv.
Mr. Harsh Gautam, Adv.
Mr. Sowjhanya Shankaran, Adv.
Mr. Mohit Siwawach, Adv.
Ms. Sheenu Priya, Adv.
For Respondent(s) Mr. Tushar Mehta, SG
Mr. Kanu Agrawal, Adv.
Mr. Kartikay Aggarwal, Adv.
Mr. Madhav Sinhal, Adv.
Mr. Arvind Kumar Sharma, AOR
UPON hearing the counsel the Court made the following
O R D E R
Signature Not Verified
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Digitally signed by
Since the petitioner has efficacious alternate remedies available under the Sanjay Kumar Date: 2023.02.28 17:23:28 IST Reason:
provisions of the Code of Criminal Procedure 1973, we are not inclined to entertain the petition under Article 32 of the Constitution, at this stage. 2
2 The petition is accordingly disposed of.
3 Pending application, if any, stands disposed of.
(SANJAY KUMAR-I) (SAROJ KUMARI GAUR) DEPUTY REGISTRAR ASSISTANT REGISTRAR