Indian Kanoon - Search engine for Indian Law

Supreme Court - Daily Orders

Republic Of India (Cbi) vs M/S Arss Damoh - Hirapur Tolls Private ... on 2 September, 2025

Author: Aravind Kumar

Bench: Aravind Kumar

     ITEM NO.34                         COURT NO.14                 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).    9726/2025

     [Arising out of impugned final judgment and order dated 13-02-2025
     in CRLMC No. 2091/2022 passed by the High Court of Orissa at
     Cuttack]

     REPUBLIC OF INDIA (CBI) & ORS.                                 Petitioner(s)

                                                VERSUS

     M/S ARSS DAMOH - HIRAPUR TOLLS
     PRIVATE LIMITED & ORS.                                          Respondent(s)

     FOR ADMISSION

     Date : 02-09-2025 This petition was called on for hearing today.

     CORAM :             HON'BLE MR. JUSTICE ARAVIND KUMAR
                         HON'BLE MR. JUSTICE N.V. ANJARIA

     For Petitioner(s) :
                                  Mr. Satya Darshi Sanjay, A.S.G.
                                  Mr. Mukesh Kumar Maroria, AOR
                                  Mr. Satya Jha, Adv.
                                  Mr. Kartikeya Asthana, Adv.
                                  Mr. Udit Dedhiya, Adv.
                                  Mr. Padmesh Mishra, Adv.
                                  Mr. Rajat Nair, Adv.

     For Respondent(s) :
                                  Mr. Gaurav Khanna, AOR
                                  Ms. Natasha Sahrawat, Adv.
                                  Mr. Gautam Barnwal, Adv.
                                  Ms. Deepali Bhanot, Adv.
                                  Mr. Rudraksh Pandey, Adv.


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

1. In view of the letter circulated by learned counsel for the respondent(s) seeking adjournment, matter stands adjourned.

2. List after two weeks.

     (RASHI GUPTA)                                               (AVGV RAMU)
     COURT MASTER (SH)                                         COURT MASTER (NSH)