REGENT COMPUTRONICS PVT. LTD.

ESSAR OIL LIMITED Appellant

V/S

CENTRAL BUREAU OF INVESTIGATION Respondents

Referred Judgements :-

KAMLAPATI TRIVEDI V. STATE OF WEST BENGAL [REFERRED TO]
RAMCHANDRAN V. R UDHAYAKUMAR AND OTHERS [REFERRED TO]
ABHINANDAN JHA ROOPCHAND LAL VS. DINESH MISHRA:STATE OF BIHAR [REFERRED TO]
RAM LAL NARANG OM PRAKASH NARANG VS. STATE DELHI ADMINISTRATION :STATE DELHI ADMINISTRATION [REFERRED TO]
RAM LAL NARANG OM PRAKASH NARANG VS. STATE DELHI ADMINISTRATION :STATE DELHI ADMINISTRATION [REFERRED TO]
RAM LAL NARANG OM PRAKASH NARANG VS. STATE DELHI ADMINISTRATION :STATE DELHI ADMINISTRATION [REFERRED TO]
UNION PUBLIC SERVICE COMMISSION VS. S PAPAIAH [REFERRED TO]
K CHANDRASEKHAR MARIAM RASHEEDA S K SHARMA S NAMBI NARAYANAN D SASI KUMARAN 1 THE DIRECTOR CENTRAL BUREAU OF INVESTIGATION VS. STATE OF KERALA [REFERRED TO]
K CHANDRASEKHAR MARIAM RASHEEDA S K SHARMA S NAMBI NARAYANAN D SASI KUMARAN 1 THE DIRECTOR CENTRAL BUREAU OF INVESTIGATION VS. STATE OF KERALA [REFERRED TO]
BHAGWAN SAMARDHA SREEPADA VALLABHA VENKATA VISHWANDADHA MAHARAJ VS. STATE OF ANDHRA PRADESH [REFERRED TO]
T T ANTHONY VS. STATE OF KERALA [REFERRED TO]
KARI CHOUDHARY VS. SITA DEVI [REFERRED TO]
SUSHILA RANI VS. COMMISSIONER OF INCOME TAX [REFERRED TO]
HIRA LAL HARI LAL BHAGWATI VS. C B I NEW DELHI [REFERRED TO]
HASANBHAI VALIBHAI QURESHI VS. STATE OF GUJARAT [REFERRED TO]
N P JHARIA VS. STATE OF M P [REFERRED TO]
SAKIRI VASU VS. STATE OF U P [REFERRED TO]
STATE OF A P VS. A S PETER [REFERRED TO]
NIRMAL SINGH KAHLON VS. STATE OF PUNJAB [REFERRED TO]
MITHABHAI PASHABHAI PATEL VS. STATE OF GUJARAT [REFERRED TO]
STATE OF GUJARAT VS. SHAH LAKHAMSHI AMARSHI [REFERRED TO]
DEEPAK DWARKADAS PATEL VS. STATE OF GUJARAT [REFERRED TO]
MANJIT SINGH VS. STATE OF HIMACHAL PRADESH [REFERRED TO]
K RAMASUBBU VS. STATE [REFERRED TO]

JUDGEMENT

(1.) RULE . Mr. Y.N. Ravani, learned Central Government Standing Counsel waives service of notice of rule on behalf of the respondent No.1 Central Bureau of Investigation and Mr. D. C. Sejpal, learned Additional Public Prosecutor waives service of notice of rule on behalf of the respondent No.2 State of Gujarat.

(2.) HAVING regard to the facts of the case and with the consent of the learned advocates for the parties, the matter is taken up for final hearing.

(3.) BY this petition under Article 226 of the Constitution of India read with Section 482 of the Code of Criminal Procedure, 1973 (Cr.P.C.), the petitioners seek the following substantive reliefs :

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ESSAR OIL LIMITED Vs. CENTRAL BUREAU OF INVESTIGATION

Referred Judgements :-

JUDGEMENT

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