OTTAVIO QUATTROCCHI Vs. C B I N D
LAWS(SC)-1999-3-141
SUPREME COURT OF INDIA
Decided on March 26,1999

OTTAVIO QUATTROCCHI Appellant
VERSUS
C B I,N.D Respondents

JUDGEMENT

- (1.) APPLICATION for modification is dismissed.
(2.) APPLICATION for revocation is granted. The Special Leave Petition is dismissed. We strongly disapprove the manner in which the petitioner has conducted himself in the proceedings before this court.
(3.) IN view of this observation, learned A.G. does not press the contempt proceedings. They are disposed of accordingly.;


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