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Supreme Court - Daily Orders

M/S Jindal Steel And Power Ltd (Jspl) vs Central Bureau Of Investigation on 23 August, 2022

Bench: Chief Justice, Hima Kohli, C.T. Ravikumar

                                                  1

     ITEM NO.15                           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

     Petition(s) for Special Leave to Appeal (Crl.) No(s).923/2020

     (Arising out of impugned final judgment and order dated               23-12-2019
     in CCN No.314/2019 passed by the )

     M/S JINDAL STEEL AND POWER LTD (JSPL)                          Petitioner(s)

                                                 VERSUS

     CENTRAL BUREAU OF INVESTIGATION & ORS.                         Respondent(s)

     IA No. 63374/2022 - DELETING THE NAME OF PETITIONER/RESPONDENT
     IA No. 19887/2020 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT

IA No. 34362/2022 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES IA No. 10210/2021 - PERMISSION TO PLACE ADDITIONAL FACTS AND GROUNDS WITH SLP(Crl) Nos.3903-3904/2022 (II-C) IA No.63273/2022 - ADDITION/DELETION/MODIFICATION PARTIES) Date : 23-08-2022 These matters were called on for hearing today.

CORAM :

HON'BLE THE CHIEF JUSTICE HON'BLE MS. JUSTICE HIMA KOHLI HON'BLE MR. JUSTICE C.T. RAVIKUMAR For Petitioner(s) Mr. Kapil Sibal, Sr.Adv.
Mr. Guru Krishnakumar, Sr.Adv. Ms. Gauri Rasgotra, Adv.
Mr. Sumit Attri, Adv.
Ms. Ritu Anand Vishwakarma, Adv. Mr. Satatya Anand, Adv.
Mr. Gurpreet Singh Parwanda, Adv. For M/S. Cyril Amarchand Mangaldas Aor, AOR For Respondent(s) Mr. R.S. Cheema, Sr.Adv.
Mr. Amit Anand Tiwari, AOR Signature Not Verified Ms. Tarannum Cheema, Adv.
Ms. Mary Mitzy, Adv.
Digitally signed by SATISH KUMAR YADAV Date: 2022.08.23 21:14:20 IST Reason:
Mr. Sanchit Guru, Adv.
Ms. Devyani Gupta, Adv.
Mr. Akash Singh, Adv.
Mr. Nishanth Patil, AOR 2 Mr. Ravinder Kumar Yadav, AOR Mr. D.S. Kohli, Adv.
Mr. Vinay Mohan Sharma, Adv. Ms. Arti Anupriya, Adv.
Ms. Charu Sharma, Adv.
Mr. Kartikey, Adv.
Mr. Raghav Anthwal, Adv.
Mr. Abhimanu Yadav, Adv.
Mr. Paras Juneja, Adv.
For R.No.5 Mr. D. K. Devesh, AOR Mr. Harsh Singh Rawat, Adv. Mr. Abhinav S.Raghuvanshi, Adv. Mr. Suprabh Kumar Roshan, Adv. Ms. Snehal U.Kanzarkar, Adv. Mr. Upendra Pratap Singh, Adv.
Mr. Purvish Jitendra Malkan, AOR Mr. Viresh B. Saharya, AOR Mr. Shishir Mathur, Adv.
Mr. Akshat Agrawal, Adv.
UPON hearing the counsel the Court made the following O R D E R
1. Heard Mr. Kapil Sibal, learned Senior counsel appearing on behalf of the petitioner as also Mr. R.S. Cheema, learned Senior counsel appearing on behalf of respondent No.1 and carefully perused the material placed on record.
2. Leave granted.
3. Post these matters after four weeks for final hearing.
4. In the meantime, further proceedings in CC No.CBI/314/2019 (Old CC No.13/17) arising out of RC No.219 2015 (E) 0004 of CBI pending before the Special Judge, (PC Act) (CBI), Rouse Avenue Court Complex, New Delhi shall remain stayed.

(SATISH KUMAR YADAV) (R.S. NARAYANAN) DEPUTY REGISTRAR COURT MASTER (NSH)