CENTRAL BUREAU OF INVESTIGATION Vs. CHANDRASWAMY
LAWS(SC)-1998-1-130
SUPREME COURT OF INDIA
Decided on January 15,1998

CENTRAL BUREAU OF INVESTIGATION Appellant
VERSUS
CHANDRASWAMY Respondents

JUDGEMENT

- (1.) IN view of the order dated 7.11.1996 passed in Criminal Appeal No. 2068/1996 arising out of SLP(Crl.) No. 3337/96 which will continue to operate till disposal of the trial, no further order is required to be passed in this Special Leave Petition.
(2.) THE SLP is disposed of accordingly.;


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