MANOHAR LAL SHARMA Vs. THE PRINCIPAL SECRETARY
LAWS(SC)-2013-10-85
SUPREME COURT OF INDIA
Decided on October 29,2013

MANOHAR LAL SHARMA Appellant
VERSUS
The Principal Secretary and Ors. Respondents

JUDGEMENT

- (1.) Crl.M.P. No. 22887 of 2013: 1. By this petition, Central Bureau of Investigation (CBI) has prayed that one more Investigating Officer (IO) be permitted to be added to the existing team of 39 officers. The reasons for proposed addition are set-out in paragraphs 3 & 4 of the Note on Administrative Issues. Having regard to those reasons, we are satisfied that one IO, whose curriculum vitae has been annexed, may be added to the present team of Investigating Officers.
(2.) Crl. M.P. No. 22887 of 2013 is granted in terms of Clause (a) thereof. Crl.M.P. No. 22414 of 2013:
(3.) Heard Mr. Manohar Lal Sharma, Petitioner-in-person.;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.