Supreme Court - Daily Orders
Puran Chand Tamta vs Central Bureau Of Investigation on 27 August, 2021
Bench: Indira Banerjee, R. Subhash Reddy
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ITEM NO.37 Court 8 (Video Conferencing) 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). 19175/2021
(Arising out of impugned final judgment and order dated 28-07-2021
in WPCRL No. 1370/2021 passed by the High Court of Delhi at New
Delhi)
PURAN CHAND TAMTA Petitioner(s)
VERSUS
CENTRAL BUREAU OF INVESTIGATION & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.102737/2021-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.102736/2021-PERMISSION TO
FILE PETITION (SLP/TP/WP/..) )
WITH
SLP(C) No. 12971/2021 (XIV)
(FOR ADMISSION and I.R. and IA No.103579/2021-ADDITION / DELETION /
MODIFICATION PARTIES and IA No.103578/2021-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT)
Diary No(s). 19504/2021 (II-C)
(FOR ADMISSION and I.R. and IA No.104376/2021-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.104382/2021-EXEMPTION FROM
FILING AFFIDAVIT and IA No.104378/2021-PERMISSION TO FILE PETITION
(SLP/TP/WP/..))
Diary No(s). 19506/2021 (XIV)
(FOR ADMISSION and I.R. and IA No.104864/2021-ADDITION / DELETION /
MODIFICATION PARTIES and IA No.104861/2021-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.104862/2021-EXEMPTION FROM
FILING AFFIDAVIT and IA No.104859/2021-PERMISSION TO FILE PETITION
(SLP/TP/WP/..))
Date : 27-08-2021 This petition was called on for hearing today.
CORAM : HON'BLE MS. JUSTICE INDIRA BANERJEE
Signature Not Verified
HON'BLE MR. JUSTICE R. SUBHASH REDDY
Digitally signed by
SUNIL KUMAR
Date: 2021.08.28
12:24:44 IST
Reason:
For Petitioner(s) Mr. Vikas Singh, Sr. Adv.
Mr. Rajiv Ranjan Dwivedi, AOR
Mr. P.H. Parekh, Sr. Adv.
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Mr. Debal Kumar Banerjee, Sr. Adv.
Mr. Rajesh Kumar, Adv.
Mr. Kunal Rao, Adv.
Mr. Umesh Dubey, Adv.
Mr. Manoj K. Mishra, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Permission to file the special leave petitions is granted. Heard the learned counsel for the petitioner(s). The order of the High Court being an interim order , we are not inclined to interfere. The special leave petitions are, accordingly, dismissed.
Needless to mention that it will be open to the petitioner(s) to approach the High Court for necessary orders.
The petitioner(s) is/are granted liberty to approach this Court in the event there is a decision adverse to the petitioner(s).
(GULSHAN KUMAR ARORA) (MATHEW ABRAHAM)
AR-CUM-PS COURT MASTER (NSH)