MANOHAR LAL SHARMA Vs. THE PRINCIPAL SECRETARY AND OTHERS
LAWS(SC)-2013-7-198
SUPREME COURT OF INDIA
Decided on July 17,2013

MANOHAR LAL SHARMA Appellant
VERSUS
The Principal Secretary And Others Respondents

JUDGEMENT

- (1.) Cr. M.P. No. 11883 of 2013 in W.P. (Crl.) No. 120/2012: For the reasons stated in the application, the prayer made by the Central Bureau of Investigation (CBI) to remove Mr. Vivek Dutt from the list of 33 officers associated with the inquiry and investigation into the matters relating to allocation of coal blocks is granted. CBI may act accordingly.
(2.) Criminal Miscellaneous Petition No. 11883 of 2013 stands disposed of. Criminal Miscellaneous Petition No. 14092 of 2013 in W.P. (Crl.) No. 120/2012:
(3.) By this application made by the CBI, modification of direction No. 2 of the order dated 8.5.2013 passed by this Court is sought and it is prayed that composition of the investigation team may be allowed to be changed.;


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