Supreme Court - Daily Orders
C.P. Yogeshwara vs Sfio (Serious Fraud Investigation ... on 25 November, 2024
Author: Hrishikesh Roy
Bench: Hrishikesh Roy
ITEM NO.31 COURT NO.4 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 AFFIARS GOVERNMENT OF INDIA Respondent(s)
(IA No. 28362/2021 - APPLICATION FOR PERMISSION
IA No. 15591/2021 - EXEMPTION FROM FILING O.T.)
Date : 25-11-2024 This matter was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE HRISHIKESH ROY
HON'BLE MR. JUSTICE S.V.N. BHATTI
For Petitioner(s) Mr. Gaurav Agrawal, Sr. Adv.
Mr. Joseph Pookkatt, Adv.
Mr. Nilesh Sharma, Adv.
Ms. Awantika Manohar, Adv.
Mr. Dhawesh Pahuja, Adv.
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. Amrish Kumar, AOR
UPON hearing the counsel the Court made the following
O R D E R
Prayer for adjournment is made on behalf of learned ASG, who represents the SFIO. The matter stands adjourned by two weeks.
Signature Not Verified Digitally signed by NITIN TALREJA Date: 2024.11.26 12:03:49 IST Reason: (NITIN TALREJA) (KAMLESH RAWAT)
ASTT. REGISTRAR-cum-PS ASSISTANT REGISTRAR