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CENTRAL BUREAU OF INVESTIGATION v. VINIT KUMAR
ITEM NO.38 Court 8 (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). 902/2020 (Arising out of impugned final judgment and order dated 22-10-2019 in WP No. 2367/2019 passed by the High Court of Judicature at Bombay)
CENTRAL BUREAU OF INVESTIGATION & ORS. Petitioner(s)
VERSUS
VINIT KUMAR & ANR. Respondent(s)
WITH
SLP(Crl) No. 4602-4603/2021 (II-C) (FOR ADMISSION and I.R.
IA No. 78430/2021 - APPLICATION FOR PERMISSION IA No. 78431/2021 - EXEMPTION FROM FILING AFFIDAVIT IA No. 73952/2021 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
Date : 06-12-2021 This petition was called on for hearing today.
CORAM : HON'BLE MS. JUSTICE INDIRA BANERJEE HON'BLE MR. JUSTICE J.K. MAHESHWARI For Petitioner(s) Mr. Satish Parasaran, Sr. Adv. Ms. Diksha Rai, AOR
Mr. Kumarpal Chopra, Adv.
Ms. Palak Mahajan, Adv.
Mr. Ankit Agarwal, Adv.
Mr. Prateek Bhardwaj, Adv.
Mr. Tushar Mehta, SGI
Mr. Suryaprakash V. Raju, ASG
Ms. Vanshaja Shukla, Adv.
Mr. Rajat Nair, Adv.
Mr. Mohd. Akhil, Adv.
Mr. Adit Khorana, Adv.
Mr. Shantanu Sharma, Adv.
Mr. Kanu Agrawal, Adv.
Mr. Rajan Kumar Chourasia, Adv.
Mr. Arvind Kumar Sharma, AOR
Mr. Arun R. Pednekar, Adv.
Mr. Rahul Chitnis, Adv.
Mr. Sachin Patil, AOR
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Mr. Aaditya A. Pande, Adv. Mr. Geo Joseph, Adv. Ms. Pooja T., Adv. Ms. Anzu. K. Varkey, AOR UPON hearing the counsel the Court made the following
O R D E R
Ms. Pooja Thorat, learned counsel appearing on behalf of the intervenors prays for leave of this Court to withdraw the application for intervention. The application for intervention is, accordingly, dismissed as withdrawn. However, the withdrawal of the application will not prevent the intervenor(s) from initiating proceedings in accordance with law.
List on 25.01.2022.
Counter affidavit be filed in the meanwhile.
(GULSHAN KUMAR ARORA) (MATHEW ABRAHAM)
AR-CUM-PS COURT MASTER (NSH)
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