Supreme Court - Daily Orders
Idris Abdul Saiyed vs Central Bureau Of Investigation on 20 November, 2017
Bench: S.A. Bobde, Mohan M. Shantanagoudar
ITEM NO.40 COURT NO.7 SECTION II-A
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.7831/2017
(Arising out of impugned final judgment and order dated 04-05-2017
in CRLA No.194/2011 passed by the High Court Of Judicature At
Bombay)
IDRIS ABDUL SAIYED Petitioner(s)
VERSUS
CENTRAL BUREAU OF INVESTIGATION Respondent(s)
(FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA
87758/2017)
Date : 20-11-2017 The matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S.A. BOBDE
HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR
For Petitioner(s) Mr. Haresh Raichura, AOR
Mr. Saroj Harish Raichura, Adv.
Mr. Kalp Raichura, Adv.
Mr. Rajat Vats, Adv.
For Respondent(s) Ms. Shobha, AOR
UPON hearing the counsel the Court made the following
O R D E R
The special leave petition is dismissed.
As a sequel to the above, pending interlocutory applications, if any, stand disposed of.
(SANJAY KUMAR-II) (INDU KUMARI POKHRIYAL) COURT MASTER (SH) ASST.REGISTRAR Signature Not Verified Digitally signed by SANJAY KUMAR Date: 2017.11.20 15:39:27 IST Reason: