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Taba Tedir vs Central Bureau Of Investigation Anti ... on 26 July, 2019

Bench: N.V. Ramana, Ajay Rastogi

     ITEM NO.9                                COURT NO.3                  SECTION XIV
                                     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 (CIVIL) Diary No.23423/2019

     (Arising out of impugned final judgment and order dated 18-02-2019
     in IA No. 266/2019 and order dated 16-11-2017 in WPC No. 1267/2010
     passed by the Gauhati High Court)

     TABA TEDIR & ANR.                                                        Petitioner(s)
                                                        VERSUS

     CENTRAL BUREAU OF INVESTIGATION ANTI CORRUPTION                          Respondent(s)
     & ORS. ETC.

     (FOR ADMISSION and I.R. and IA No.97650/2019-CONDONATION OF DELAY
     IN FILING SLP, IA No.97652/2019-EXEMPTION FROM FILING C/C OF THE
     IMPUGNED JUDGMENT, IA No.97649/2019-PERMISSION TO FILE SLP and IA
     No.97651/2019-PERMISSION   TO   FILE   ADDITIONAL   DOCUMENTS/FACTS/
     ANNEXURES)
     Date : 26-07-2019 These petitions were called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE N.V. RAMANA
                             HON'BLE MR. JUSTICE AJAY RASTOGI

     For Petitioner(s)
                                          Dr.   Rajeev Dhawan, Sr. Adv.
                                          Mr.   N. Ganpathy, Sr.Adv.
                                          Mr.   Sudarsh Menon, AOR
                                          Mr.   Samarondra B., Adv.
                                          Mr.   Rajesh Rathore, Adv.
     For Respondent(s)

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

Heard the learned Senior counsel appearing for the petitioners.

Permission to file the Special Leave Petitions is granted. Delay condoned.

During the course of hearing, learned Senior counsel seeks permission to withdraw the Special Leave Petitions with liberty to avail the remedies available under law.

dismissed as withdrawn with the aforesaid liberty.

     (VISHAL ANAND)                                                      (RAJ RANI NEGI)
     COURT MASTER (SH)                                                 ASSISTANT REGISTRAR