Supreme Court - Daily Orders
Central Bureau Of Investigation vs Orissa High Court Bar Association on 5 January, 2018
Bench: A.K. Sikri, Ashok Bhushan
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
TRANSFER PETITION (CIVIL) NO. 1857 OF 2017
CENTRAL BUREAU OF INVESTIGATION & ORS. ... Petitioner(s)
VERSUS
ORISSA HIGH COURT BAR ASSOCIATION & ORS. ... Respondent(s)
O R D E R
We have heard the matter finally.
Pursuant to the earlier order dated 04.12.2017, Mr. A.K. Sharma, Joint Director, AC(HQ), Central Bureau of Investigation (CBI), has filed an affidavit. In this affidavit, it is categorically stated that the concerned officers of the CBI i.e., DIG along with SP, CBI, had met Hon'ble the Chief Justice of Orissa High Court and expressed sincere regret and apologies in respect of the incident which had occurred. This meeting went on for a considerable time and with the explanation as well as apologies tendered by the concerned officers, Hon'ble the Chief Justice appeared to be satisfied. It is further stated that apology has also been tendered to Hon'ble Mr. Justice C. R. Dash, who also appeared to be satisfied with the explanation. Signature Not Verified
Having regard to the aforesaid unqualified apology Digitally signed by ASHWANI KUMAR Date: 2018.01.10 17:26:36 IST Reason: tendered by the CBI to the institution of the High Court and also to the concerned Judge, learned counsel for the 1 TRANSFER PETITION (CIVIL) NO. 1857 OF 2017 respondent, i.e., the Orissa High Court Bar Association, makes a statement at the Bar that the matter can now be given a quietus. In view of the aforesaid, the proceedings arising out of FIR No. 76 of 2017 dated 20.09.2017 registered with Contonment Police Station, Cuttack, Orissa, also stand quashed.
Having regard to the aforesaid, the writ petition filed in the High Court by the Orissa High Court Bar Association stands disposed of.
In view of the aforesaid, the transfer petition stands disposed of.
......................, J.
[ A.K. SIKRI ] ......................, J.
[ ASHOK BHUSHAN ] New Delhi;
January 05, 2018.
2 TRANSFER PETITION (CIVIL) NO. 1857 OF 2017 ITEM NO.54 COURT NO.5 SECTION XVI -A S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS Transfer Petition (Civil) No. 1857/2017 CENTRAL BUREAU OF INVESTIGATION & ORS. Petitioner(s) VERSUS ORISSA HIGH COURT BAR ASSOCIATION & ORS. Respondent(s) (With IA 103294/2017 - FOR EX-PARTE STAY and IA No.109888/2017-PERMISSION TO PLACE ADDITIONAL FACTS AND GROUNDS) Date : 05-01-2018 This matter was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE A.K. SIKRI HON'BLE MR. JUSTICE ASHOK BHUSHAN For Petitioner(s) Mr. Tushar Mehta, ASG.
Mr. Nikhil Goel, AOR Mr. Naveen Goel, Adv.
Mr. Ashutosh Ghate, Adv.
For Respondent(s) Mr. Ashok Kumar Parija, Sr. Adv.
Mr. Gaurav Khanna, Adv.
Mr. Ramendra Mohan Patnaik, Adv. Mr. Dhananjaya Mishra, Adv. Mr. Arnav Behera, Adv.
Mr. Ramendra Mohan Patnaik, AOR Mr. Sibo Sankar Mishra, AOR Mr. Uma Kant Mishra, Adv. Mr. Niranjan Sahu, Adv.
Mr. Shibashish Misra, AOR Mr. Ashish Kumar Sinha, Adv.
UPON hearing the counsel the Court made the following O R D E R The transfer petition stands disposed of in terms of the signed order.
(NIDHI AHUJA) (MALA KUMARI SHARMA)
COURT MASTER COURT MASTER
[Signed order is placed on the file.] 3