Supreme Court - Daily Orders
Central Bureau Of Investigation vs D.K. Shivakumar on 31 July, 2023
Bench: B.R. Gavai, C.T. Ravikumar, Sanjay Kumar
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ITEM NO.28 COURT NO.4 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). 5026-
5030/2023
(Arising out of impugned final judgment and order dated 10-02-2023
in WP No. 15251/2022 24-02-2023 in WP No. 15251/2022 17-03-2023 in
WP No. 15251/2022 24-03-2023 in WP No. 15251/2022 31-03-2023 in WP
No. 15251/2022 passed by the High Court Of Karnataka At Bengaluru)
CENTRAL BUREAU OF INVESTIGATION Petitioner(s)
VERSUS
D.K. SHIVAKUMAR Respondent(s)
( IA No.79670/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT )
Date : 31-07-2023 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE B.R. GAVAI
HON'BLE MR. JUSTICE C.T. RAVIKUMAR
HON'BLE MR. JUSTICE SANJAY KUMAR
For Petitioner(s)
Mr. Tushar Mehta, Solicitor General
Mr. Suryaprakash V Raju, A.S.G.
Mr. Kanu Agarwal, Adv.
Ms. Sairica S Raju, Adv.
Mr. Annam Venkatesh, Adv.
Mr. Digvijay Dam, Adv.
Mr. Zoheb Hussain, Adv.
Mr. Arvind Kumar Sharma, AOR
For Respondent(s)
Dr. Abhishek Manu Singhvi, Sr. Adv.
Mr. S. Nagamuthu, Sr. Adv.
Signature Not Verified
Mr. Mayank Jain, Adv.
Mr. Parmatma Singh, AOR
Digitally signed by
Deepak Singh
Date: 2023.08.01
18:00:06 IST
Reason: Mr. Madhur Jain, Adv.
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UPON hearing the counsel the Court made the following
O R D E R
1. Since the petition(s) arises purely out of an interlocutory order, we are not inclined to entertain these special leave petitions. The special leave petitions are dismissed accordingly.
2. All questions of law available to the parties are kept open for adjudication by the High Court.
3. The petitioner would be at liberty to request the High Court for expeditious disposal of the petition(s), which shall be considered on its own merits and in accordance with law.
4. Pending applications, if any, stand disposed of.
(DEEPAK SINGH) (R.S. NARAYANAN) COURT MASTER (SH) ASSISTANT REGISTRAR