Supreme Court - Daily Orders
Central Bureau Of Investigation vs Vinay Kumar Durgacharan Agarwal on 11 April, 2022
Bench: S. Abdul Nazeer, Vikram Nath
ITEM NO.22 COURT NO.7 SECTION II-B
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). 11511/2019
(Arising out of impugned final judgment and order dated 28-12-2018
in CRLRA No. 732/2016 passed by the High Court of Gujarat at
Ahmedabad)
CENTRAL BUREAU OF INVESTIGATION Petitioner(s)
VERSUS
VINAY KUMAR DURGACHARAN AGARWAL Respondent(s)
(IA No. 186173/2019 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
Date : 11-04-2022 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S. ABDUL NAZEER
HON'BLE MR. JUSTICE VIKRAM NATH
For Petitioner(s) Ms. Ruchi Kohli,Adv.
Mr. Shetty Uday Kr.Sagar,Adv.
Mr. O.P.Shukla,Adv.
Mr. Arvind Kumar Sharma, AOR
For Respondent(s) Mr. Jayesh Gaurav,Adv.
Ms. Diksha Ojha,Adv.
Mr. Ranjan Nikhil Dharnidhar, AOR
UPON hearing the counsel the Court made the following
O R D E R
In view of letter circulated by learned counsel for the respondent seeking adjournment to file counter affidavit, as prayed four weeks' time is granted.
List the matter after four weeks.
Signature Not Verified Digitally signed by Anita Malhotra Date: 2022.04.11(ANITA MALHOTRA) (KAMLESH RAWAT) 16:37:40 IST Reason: COURT MASTER COURT MASTER