- (1.) Heard Mr Gopal Subramanium, learned Senior Advocate appearing for the petitioner at some length.
(2.) Mr Mohan Parasaran, learned ASG appearing on behalf of CBI, submitted before us a report from which it appears that the investigation is still going on in connection with seven matters. In Para 9 of the report it is stated as under: "... The matters which are pending investigation also involved investigation into various serious economic offences involving hundreds of crores of rupees. The major matters which are now under investigation relate to conspiracies distinctly involving the following entities which by themselves are independent of each other and are therefore distinct conspiracies: (0 Sandur Power Co. Ltd. (ii) Grant of mining lease to Bharti Cements/Raghuram Cements which are companies none other than the own companies of A-l, Mr JMR. (iii) Penna Cements and Group Companies. (iv) Dalmia Cements. (v) India Cements. (vi) Investment through paper companies based in Kolkata and Mumbai, popularly known as suitcase companies. (vii) Indu Projects. (viii) Lepakshi knowledge Hub. The amounts involved and which are subject-matter of investigation in the above cases as per estimates exceed Rs 3000 crores."
(3.) Mr Parasaran stated that CBI is making investigation without wasting any time and he assured the Court that the investigation will be completed as early as possible and on completion of the investigation CBI shall submit one final charge-sheet.;