Supreme Court - Daily Orders
Neeraj Khatri vs Central Bureau Of Investigation on 13 December, 2021
Bench: Chief Justice, Surya Kant, Hima Kohli
ITEM NO.17 Court 1 (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
Petition(s) for Special Leave to Appeal (Crl.) No(s).9514/2021
(Arising out of impugned final judgment and order dated 09-11-2021
in CRLMB No.282/2021 passed by the High Court of Delhi at New
Delhi)
NEERAJ KHATRI Petitioner(s)
VERSUS
CENTRAL BUREAU OF INVESTIGATION Respondent(s)
IA No.148165/2021 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT
Date : 13-12-2021 This matter was called on for hearing today. CORAM :
HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE SURYA KANT HON'BLE MS. JUSTICE HIMA KOHLI For Petitioner(s) Mr. Kiran Kumar Patra, AOR Mr. Abhik Kumar, Adv.
For Respondent(s) UPON hearing the counsel the Court made the following O R D E R The Court is convened through Video Conferencing. Having heard learned counsel for the petitioner and carefully perusing the material placed on record, we see no reason to interfere with the impugned order passed by the High Court.
The special leave petition is, accordingly, dismissed. As a sequel to the above, pending interlocutory application also stands disposed of.
(SATISH KUMAR YADAV) Signature Not Verified (R.S. NARAYANAN) DEPUTY REGISTRAR Digitally signed by SATISH KUMAR YADAV COURT MASTER (NSH) Date: 2021.12.13 17:56:24 IST Reason: