YASHWANT SINHA Vs. CENTRAL BUREAU OF INVESTIGATION
LAWS(SC)-2019-2-477
SUPREME COURT OF INDIA
Decided on
February 26,2019
Yashwant Sinha
Appellant
VERSUS
CENTRAL BUREAU OF INVESTIGATION
Respondents
JUDGEMENT
-
(1.) The prayer for open Court hearing is allowed.
(2.) List the matters for hearing in open Court along with M.A. No.58 of 2019 in Writ Petition (Crl.) No.225 of 2018 and M.A. No.403 of 2019 in Writ Petition (Crl.) No.298 of 2018.;
(2.) List the matters for hearing in open Court along with M.A. No.58 of 2019 in Writ Petition (Crl.) No.225 of 2018 and M.A. No.403 of 2019 in Writ Petition (Crl.) No.298 of 2018.;
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