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Central Bureau Of Investigation vs Srichand P. Hinduja on 2 November, 2018

Bench: Chief Justice, K.M. Joseph, Hemant Gupta

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         ITEM NO.36                        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

     SPECIAL LEAVE PETITION (CRIMINAL) NO(S)…………………../2018
                                                   DIARY NO(S). 4176/2018
     (ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 31-05-2005
     IN CRL.M.A. NOS.169 & 170, 171 & 172, 173 & 174 AND CRL. M.C.
     NO.763 OF 2005 IN CRL.REV. NOS.271, 272 AND 273 OF 2004 PASSED BY
     THE HIGH COURT OF DELHI AT NEW DELHI)

     CENTRAL BUREAU OF INVESTIGATION                                 PETITIONER(S)

                                                  VERSUS

     SRICHAND P. HINDUJA ETC.ETC.                      RESPONDENT(S)
     (FOR ADMISSION AND I.R. AND IA NO.35756/2018-CONDONATION OF DELAY
     IN FILING AND IA NO.35753/2018-CONDONATION OF DELAY IN REFILING AND
     IA NO.35762/2018-PERMISSION TO FILE LENGTHY LIST OF DATES AND IA
     NO.35760/2018-PERMISSION TO FILE ADDITIONAL DOCUMENTS)

     Date : 02-11-2018 These matters were called on for hearing today.

     CORAM :
                          HON'BLE THE CHIEF JUSTICE
                          HON'BLE MR. JUSTICE K.M. JOSEPH
                          HON'BLE MR. JUSTICE HEMANT GUPTA

     For Petitioner(s)                   Mr.   K.K. Venugopal, AG
                                         Mr.   Tushar Mehta, SG
                                         Mr.   S.S. Shamshery, Adv.
                                         Ms.   Swati Ghildiyal, Adv.
                                         Mr.   Sachin Sharma, Adv.
                                         Mr.   Arvind Kumar Sharma, Adv.
                                         Mr.   Mukesh Kumar Maroria, AOR
     For Respondent(s)

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

We are not convinced with the grounds furnished by the petitioner for the inordinate delay of 4522 days in Signature Not Verified filing the present Special Leave Petitions. Furthermore, Digitally signed by VINOD LAKHINA Date: 2018.11.02 we have noticed that in the criminal appeal filed against 18:06:33 IST Reason:

the very same order by the complainant the petitioner herein i.e. Central Bureau of Investigation (CBI) is a party and would be heard in the said appeal. We, therefore, are not inclined to entertain the present Special Leave Petitions.

The Special Leave Petitions as also all pending applications are disposed of in the above terms.

 [VINOD LAKHINA]                                        [ASHA SONI]
      AR-cum-PS                                   ASSISTANT REGISTRAR