State Represented By Central Bureau Of ... vs Rajendra Kumar Jain on 4 May, 2023

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Supreme Court - Daily Orders

State Represented By Central Bureau Of ... vs Rajendra Kumar Jain on 4 May, 2023

Bench: Sanjay Kishan Kaul

                                                  1


     ITEM NO.17                          COURT NO.2                 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(s). 7000/2023

     (Arising out of impugned final judgment and order dated 23-09-2022
     in CRLRP No. 1475/2016 23-09-2022 in CRLRP No. 1476/2016 23-09-2022
     in CRLRP No. 1477/2016 23-09-2022 in CRLRP No. 1478/2016 23-09-2022
     in CRLRP No. 1479/2016 23-09-2022 in CRLRP No. 1486/2016 passed by
     the High Court Of Karnataka At Bengaluru)

     STATE REPRESENTED BY
     CENTRAL BUREAU OF INVESTIGATION
     (ANTI CORRUPTION BRANCH)                                       Petitioner(s)

                                                VERSUS

     RAJENDRA KUMAR JAIN                              Respondent(s)
     (FOR ADMISSION and I.R. and IA No.50737/2023-CONDONATION OF DELAY
     IN FILING and IA No.50742/2023-EXEMPTION FROM FILING C/C OF THE
     IMPUGNED JUDGMENT )

     Date : 04-05-2023 These petitions were called on for hearing today.

     CORAM :
                         HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
                         HON'BLE MR. JUSTICE AHSANUDDIN AMANULLAH

     For Petitioner(s)             Mr. K M Nataraj, A.S.G.
                                   Ms. Srishti Mishra, Adv.
                                   Mr. Anmol Chandan, Adv.
                                   Mr. Vatsal Joshi, Adv.
                                   Mr. Annirudh Sharma Ii, Adv.
                                   Mr. Ishaan Sharma, Adv.
                                   Mr. Arvind Kumar Sharma, AOR

     For Respondent(s)


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

Application for exemption from filing c/c of the Signature Not Verified impugned judgment is allowed.

Digitally signed by

ASHA SUNDRIYAL Date: 2023.05.06 12:57:26 IST Reason: Delay condoned.

Learned ASG seeks some more time to place the table before this Court to specify the role assigned to different respondents as six criminal revision petitions have been dismissed by the impugned order(s). He would also like to state what is the period when they were associated with the company and in what capacity.

Needful be done within two weeks, as prayed for. List thereafter.

(ASHA SUNDRIYAL) (RENU BALA GAMBHIR) ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)

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