Supreme Court - Daily Orders
Vikas Agarwal vs Serious Fraud Investigation Office on 8 March, 2019
Bench: Rohinton Fali Nariman, Vineet Saran
ITEM NO.40 COURT NO.5 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
Petition(s) for Special Leave to Appeal (Crl.) No. 2200/2019
(Arising out of impugned final judgment and order dated 06-02-2019
in CRLMC No. 647/2019 passed by the High Court of Delhi at New
Delhi)
VIKAS AGARWAL Petitioner(s)
VERSUS
SERIOUS FRAUD INVESTIGATION OFFICE Respondent(s)
(FOR ADMISSION and I.R. and IA No.38094/2019-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.38096/2019-EXEMPTION FROM
FILING O.T.)
Date : 08-03-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE VINEET SARAN
For Petitioner(s)
Mr. Shyam Divan, Sr. Adv.
Mr. R. Basant, Sr. Adv.
Mr. J. M. Sharma, Adv.
Mr. Ajit Sharma, AOR
Ms. Arunima Bhattacharjee, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The special leave petition is dismissed. Pending applications stand disposed of.
(NIDHI AHUJA) (RENU DIWAN)
COURT MASTER (SH) ASSISTANT REGISTRAR
Signature Not Verified
Digitally signed by
NIDHI AHUJA
Date: 2019.03.12
17:50:20 IST
Reason: