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Central Bureau Of Investigation (Cbi) vs Sunil Kumar Jain on 19 October, 2023

Author: M.M. Sundresh

Bench: M.M. Sundresh

     ITEM NO.37                         COURT NO.17                 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)……………………….. Diary No. 34584/2023

     (Arising out of impugned final judgment and order dated 26-04-2023
     in WPCRL No. 2069/2021 passed by the High Court Of Delhi At New
     Delhi)

     CENTRAL BUREAU OF INVESTIGATION (CBI)                          Petitioner(s)

                                                VERSUS

     SUNIL KUMAR JAIN                                               Respondent(s)

     (IA No.178625/2023-CONDONATION OF DELAY IN FILING and IA
     No.178626/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT
     and IA No.178627/2023-EXEMPTION FROM FILING O.T. )

     Date : 19-10-2023 This petition was called on for hearing today.

     CORAM :
                         HON'BLE MR. JUSTICE M.M. SUNDRESH
                         HON'BLE MR. JUSTICE J.B. PARDIWALA

     For Petitioner(s)            Mr. K M Nataraj, A.S.G.
                                  Mr. Mohd Akhil, Adv.
                                  Mr. Shailesh Madiyal, Adv.
                                  Mr. Sharath Nambiar, Adv.
                                  Mr. Meera Patel, Adv.
                                  Ms. Preeti Rani, Adv.
                                  Mr. Arvind Kumar Sharma, AOR

     For Respondent(s)

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

Delay condoned.

Issue notice, returnable in six weeks.

Dasti service, in addition, is permitted.

(SNEHA DAS) 16:34:53 IST Reason: (RENU BALA GAMBHIR) SENIOR PERSONAL ASSISTANT COURT MASTER (NSH)