Supreme Court - Daily Orders
C.P. Yogeshwara vs Sfio (Serious Fraud Investigation ... on 26 March, 2025
Author: Rajesh Bindal
Bench: Rajesh Bindal
1
ITEM NO.11 COURT NO.8 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 final 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 AFFIARS GOVERNMENT OF INDIA Respondent(s)
IA No. 28362/2021 - APPLICATION FOR PERMISSION
IA No. 15591/2021 - EXEMPTION FROM FILING O.T.
Date : 26-03-2025 This matter was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE M.M. SUNDRESH
HON'BLE MR. JUSTICE RAJESH BINDAL
For Petitioner(s) Mr. Gaurav Agrawal, Sr. Adv.
Mr. Joseph Pookkatt, Adv.
Mr. Nilesh Sharma, Adv.
Mr. Dhawesh Pahuja, Adv.
Ms. Awantika Manohar, Adv.
For M/S. Ap & J Chambers, AOR
For Respondent(s) Mr. K.M. Nataraj, A.S.G.
Mr. Bhuvan Kapoor, Adv.
Mr. Vatsal Joshi, Adv.
Mr. Yuvraj Sharma, Adv.
Mr. Akshay Nain, Adv.
Mr. Yash Tyagi, Adv.
Mr. Sudarshan Lamba, AOR
UPON hearing the counsel the Court made the following
O R D E R
Heard learned senior counsel appearing for the petitioner.
Signature Not Verified
We do not find any ground to interfere with the impugned Digitally signed by SWETA BALODI Date: 2025.03.29 order passed by the High Court. 16:22:56 IST Reason: However, the physical presence of the petitioner is dispensed with unless it is specifically required by the Trial Court. It is made clear that all contentions are left 2 open.
The Special Leave Petition is, accordingly, disposed of. Pending application(s), if any, shall also stand disposed of.
(SWETA BALODI) (POONAM VAID) ASTT. REGISTRAR-cum-PS ASSISTANT REGISTRAR