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M/S Jindal Steel And Power Ltd (Jspl) vs Central Bureau Of Investigation on 7 April, 2022

Bench: Chief Justice, Krishna Murari, Hima Kohli

     ITEM NO.15                               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 for Special Leave to Appeal (Crl.)                   No. 923/2020

     (Arising out of impugned final judgment and order dated                    23-12-2019
     in CCN No. 314/2019 passed by the )

     M/S JINDAL STEEL AND POWER LTD (JSPL)                                Petitioner(s)

                                                     VERSUS

     CENTRAL BUREAU OF INVESTIGATION & ORS.                               Respondent(s)

     (IA No. 19887/2020 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT AND   IA No. 10210/2021 - PERMISSION TO PLACE ADDITIONAL
     FACTS AND GROUNDS)

     Date : 07-04-2022 These matters were called on for hearing today.

     CORAM :
                             HON'BLE THE CHIEF JUSTICE
                             HON'BLE MR. JUSTICE KRISHNA MURARI
                             HON'BLE MS. JUSTICE HIMA KOHLI


     For Petitioner(s)                 Mr.   Raj Shekhar Rao, Sr. Adv.
                                       Mr.   Ankur Chawla, Adv.
                                       Mr.   Gurpreet Singh Parwanda, Adv.
                                       Mr.   Aamir Khan, Adv.
                                       Mr.   Areeb Amanullah, Adv.
                                       Mr.   Jayant Mohan, AOR

     For Respondent(s)                 Mr.   Amit Anand Tiwari, AOR
                                       Mr.   Sanchit Guru, Adv.
                                       Ms.   Mary Mitzy, Adv.
                                       Ms.   Tarannum Cheema, Adv.
                                       Ms.   Tanvi Anand, Adv.

                               UPON hearing the counsel the Court made the following
                                                 O R D E R

As agreed upon by learned counsel for the parties, list the matter on 21.04.2022.

(RAJNI MUKHI) (R.S. NARAYANAN) COURT MASTER (SH) COURT MASTER (NSH)