Supreme Court - Daily Orders
Serious Fraud Investigation Office ... vs Rajesh Kumar Yaduvanshi on 2 November, 2022
Bench: Chief Justice, S. Ravindra Bhat, Bela M. Trivedi
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ITEM NO.5 COURT NO.1 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). 3252/2021
(Arising out of impugned final judgment and order dated 21-09-2020
in CRLREVP No. 1308/2019 passed by the High Court Of Delhi At New
Delhi)
SERIOUS FRAUD INVESTIGATION OFFICE (SFIO) Petitioner(s)
VERSUS
RAJESH KUMAR YADUVANSHI & ANR. Respondent(s)
(FOR ADMISSION and I.R. and IA No.55006/2021-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT )
WITH
SLP(Crl) No. 7720/2021 (II-C)
(FOR ADMISSION and I.R. and IA No.149788/2021-EARLY HEARING
APPLICATION and IA No.130024/2021-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT)
Date : 02-11-2022 These matters were called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE S. RAVINDRA BHAT
HON'BLE MS. JUSTICE BELA M. TRIVEDI
For Petitioner(s) Mr. Balbir Singh, Ld. ASG
Mr. S.V. Raju, Ld. ASG
Mr. Naman Tandon, Adv.
Mr. Shyam Gopal, Adv.
Mr. Prahlad Singh, Adv.
Mr. Samarvir Singh, Adv.
Mr. Arvind Kumar Sharma, AOR
Ms. Sairica Raju, Adv.
Mr. Rahul Mishra, Adv.
Mr. Kanu Agrawal, Adv.
Mr. Guntur Pramod Kumar, Adv.
For Respondent(s) Mr. Pinaki Mishra, Sr. Adv.
Signature Not Verified
Ms. Prity Sharma, Adv.
Mr. Manikya Khanna, AOR
Digitally signed by
BABITA PANDEY
Date: 2022.11.02
17:49:39 IST
Reason:
Mr. R. Basant, Sr. Adv.
Mr. Sanjay Kapur, AOR
Ms. Megha Karnwal, Adv.
Mr. Arjun Bhatia, Adv.
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Ms. Akshata Joshi, Adv.
Ms. Shubhra Kapur, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Issue notice.
Since the concerned respondents appear on caveat through Mr. Pinaki Mishra, learned Senior Counsel, instructed by Mr. Manikya Khanna, in SLP(Crl.) No.3252/2021, and Mr. R. Basant, learned Senior Counsel, instructed by Mr. Sanjay Kapur, learned counsel, in SLP(Crl.) No.7720/2021, service of notices upon the said respondents is dispensed with.
Let notice be issued to other respondents in the matters. The respondents are at liberty to file their response to these special leave petitions within three weeks. Rejoinder affidavits, if any, be filed within two weeks’ thereafter.
List the matters for disposal before the appropriate Court on 06.12.2022.
(SANJAY KUMAR-II) (VIRENDER SINGH) ASTT. REGISTRAR-cum-PS BRANCH OFFICER