Supreme Court - Daily Orders
C.P. Yogeshwara vs Sfio (Serious Fraud Investigation ... on 21 April, 2023
Bench: Hrishikesh Roy, Vikram Nath
ITEM NO.36 COURT NO.15 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(s). 1008/2021
(Arising out of impugned judgment and order dated 04-12-2020 in
CRLP No. 671/2017 passed by the High Court of Karnataka at
Bengaluru)
C.P. YOGESHWARA Petitioner(s)
VERSUS
SFIO (SERIOUS FRAUD INVESTIGATION OFFICE)
MINISTRY OF CORPORATE AFFAIRS
GOVERNMENT OF INDIA Respondent(s)
(IA No. 28362/2021 - APPLICATION FOR PERMISSION
IA No. 15591/2021 - EXEMPTION FROM FILING O.T.)
Date : 21-04-2023 This matter was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE HRISHIKESH ROY
HON'BLE MR. JUSTICE VIKRAM NATH
For Petitioner(s) Mr. Joseph Pookkatt, Adv.
Mr. Dhawesh Pahuja, Adv.
Mr. Nilesh Sharma, Adv.
Mr. Vaibhav Dwivedi, Adv.
M/S. AP & J Chambers, AOR
For Respondent(s) Mr. K M Nataraj, A.S.G.
Mr. Vatsal Johi, Adv.
Mr. Bhuvan Kapoor, Adv.
Mr. Yuvraj Sharma, Adv.
Mr. Akshay Nain, Adv.
Mr. Arvind Kumar Sharma, AOR
Mr. Shriram Tiwary, Adv.
Mr. Sahil Sindhwani, Adv.
UPON hearing the counsel the Court made the following
O R D E R
In view of letter circulated by learned counsel for the petitioner Signature Not Verified seeking adjournment due to personal difficulty, the Digitally signed by NITIN TALREJA Date: 2023.04.24 matter stands adjourned by three weeks. 09:56:55 IST Reason:
(NITIN TALREJA) (KAMLESH RAWAT) COURT MASTER (SH) ASSISTANT REGISTRAR