- Bookmark
- Share
- CaseIQ
CENTRAL BUREAU OF INVESTIGATION v. M/S SARVODAYA HIGHWAYS LTD.
Central Bureau of Investigation v. M/s Sarvodaya Highways Ltd. & Ors.
Factual and Procedural Background
The Central Bureau of Investigation filed Special Leave Petition (Criminal) No. 11108 of 2022 against the final judgment and order dated 18 July 2022 passed by the High Court of Punjab and Haryana at Chandigarh in CRMM No. 31272 of 2018. The matter also included an application seeking exemption from filing a certified copy of the impugned judgment. It was listed before the Supreme Court of India on 9 May 2025.
Legal Issues Presented
The opinion addresses a procedural matter and does not frame distinct legal issues.
Arguments of the Parties
The opinion does not contain a detailed account of the parties' legal arguments.
Table of Precedents Cited
No precedents were cited in the provided opinion.
Court's Reasoning and Analysis
The Supreme Court did not take up the matter on 9 May 2025. The order contains no substantive legal analysis or stated reason for the adjournment.
Holding and Implications
NOT TAKEN UP; RELISTED FOR 16 MAY 2025.
The direct effect was to defer consideration of the special leave petition until the specified date. No substantive rights or legal issues were decided, and no new precedent was set.
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
- 2025-05-09T17:59:05+0530
- NEETU KHAJURIA
Alert