Supreme Court - Daily Orders
Piramal Capital And Housing Finance ... vs Central Bureau Of Investigation, ... on 24 February, 2023
Author: Pamidighantam Sri Narasimha
Bench: Pamidighantam Sri Narasimha
ITEM NO.22 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
SPECIAL LEAVE PETITION (CRIMINAL) Diary No(s). 5205/2023
(Arising out of impugned final judgment and order dated 04-08-2022
in WPCRL No. 1741/2022 passed by the High Court Of Delhi At New
Delhi)
PIRAMAL CAPITAL AND HOUSING FINANCE LIMITED Petitioner(s)
VERSUS
CENTRAL BUREAU OF INVESTIGATION, AC-VI, NEW DELHI &
ANR.Respondent(s)
( IA No.28825/2023-CONDONATION OF DELAY IN FILING )
Date : 24-02-2023 This petition was called on for hearing today.
CORAM : HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE PAMIDIGHANTAM SRI NARASIMHA
HON'BLE MR. JUSTICE J.B. PARDIWALA
For Petitioner(s) Mr. Mohit Rohatgi, Adv.
Mr. Aayush Mitruka, Adv.
Mr. Kaustub Narendran, Adv.
Ms. Lisa Mishra, Adv.
Mr. Lzafeer Ahmad B. F., AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
1 Delay condoned.
2 Issue notice returnable on 17 March 2023.
3
Signature Not Verified Dasti service is permitted in addition.
Digitally signed by
GULSHAN KUMAR
ARORA
Date: 2023.02.24
16:26:56 IST
Reason:
(GULSHAN KUMAR ARORA) (SAROJ KUMARI GAUR)
AR-CUM-PS ASSISTANT REGISTRAR