ITEM NO.39 COURT NO.5 SECTION II-B
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). 11108/2022
[Arising out of impugned final judgment and order dated 18-07-2022
in CRMM No. 31272/2018 passed by the High Court of Punjab & Haryana
at Chandigarh]
CENTRAL BUREAU OF INVESTIGATION Petitioner(s)
VERSUS
M/S SARVODAYA HIGHWAYS LTD. & ORS. Respondent(s)
IA No. 178582/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT
Date : 09-05-2025 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE VIKRAM NATH
HON'BLE MR. JUSTICE SANDEEP MEHTA
For Petitioner(s) :Mr. Vikramjit Banerjee, A.S.G.
Mr. Nachiketa Joshi, Sr. Adv.
Mr. Mukesh Kumar Maroria, AOR
Mr. P.v. Yogeswaran, Adv.
Mr. Merusagar Samantaray, Adv.
Ms. Vishakha, Adv.
Ms. Swati Ghildiyal, Adv.
Mr. Jagdish Chandra, Adv.
For Respondent(s) :Mr. Siddharth Dave, Sr. Adv.
Mr. Sangram Saron, Adv.
Mr. Agam Aggarwal, Adv.
Mrs. Harsheen M Palli, Adv.
Mr. Siddharth Sangal, AOR
Ms. Richa Mishra, Adv.
Ms. Harshita Agrawal, Adv.
Ms. Mushkan Mangla, Adv.
The Court made the following
O R D E R
Not taken up.
List the matter on 16.05.2025.
(NEETU KHAJURIA)
ASTT. REGISTRAR-CUM-PS
(RANJANA SHAILEY)
ASSISTANT REGISTRAR