Supreme Court - Daily Orders
M/S Kusum Alloys Limited vs The Delhi Special Establishment By Cbi on 26 November, 2018
Bench: Chief Justice, Ajay Rastogi
ITEM NO.27 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) Diary No.38844/2018
(Arising out of impugned final judgment and order dated 02-04-2018
in CRLP No. 1274/2017 passed by the High Court of Karnataka at
Bengaluru)
M/S KUSUM ALLOYS LIMITED & ANR. Petitioner(s)
VERSUS
THE DELHI SPECIAL ESTABLISHMENT BY CBI & ANR. Respondent(s)
(With appln.(s) for c/delay in filing SLP, refiling SLP and interim
relief)
Date : 26-11-2018 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE AJAY RASTOGI
For Petitioner(s) Mr. Rajesh Mahale, AOR
Mr. Krutin R. Joshi, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioners and perused the relevant material.
Delay condoned.
We are not inclined to interfere with the order
impugned in the special leave petition. The same is,
Signature Not Verified
Digitally signed by accordingly, dismissed.
CHETAN KUMAR
Date: 2018.11.26
15:36:18 IST
Reason:
(Chetan Kumar) (Anand Prakash)
A.R.-cum-P.S. Court Master