Supreme Court - Daily Orders
The National Investigation Agency vs Areeb Ejaz Majeed on 27 August, 2021
Bench: S. Abdul Nazeer, A.S. Bopanna
ITEM NO.35 Court 7 (Video Conferencing) SECTION II-A
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). 6166/2021
(Arising out of impugned final judgment and order dated 23-02-2021
in CRLA No. 389/2020 passed by the High Court Of Judicature At
Bombay)
THE NATIONAL INVESTIGATION AGENCY Petitioner(s)
VERSUS
AREEB EJAZ MAJEED Respondent(s)
(FOR ADMISSION and I.R. and IA No.101611/2021-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT )
Date : 27-08-2021 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S. ABDUL NAZEER
HON'BLE MR. JUSTICE A.S. BOPANNA
For Petitioner(s) Mr. B. V. Balaram Das, AOR
For Respondent(s) Mr. Siddhartha Dave, Sr.Adv.
Mr. Farrukh Rasheed, AOR
Mr. Abu Bakr Sabbaq, Adv.
UPON hearing the counsel the Court made the following
O R D E R
We do not find any good ground to entertain this Special Leave Petition against the impugned order.
The Special Leave Petition is, accordingly, dismissed. Pending applications, if any, shall also stand disposed of.
Signature Not Verified Digitally signed by Jatinder Kaur Date: 2021.08.28 (JATINDER KAUR) 12:03:24 IST Reason: (KAMLESH RAWAT) SENIOR PERSONAL ASSISTANT COURT MASTER (NSH)