SUNEET KUMAR, J. - (1.) The matter is taken up through video conferencing.
(2.) Heard Mr. Sri Prakash Sinha, Advocate, assisted by Sri Mehul Khare, learned counsel for revisionist; and, Sri Gyan Prakash, learned Addl. Solicitor General of India, assisted by Sri Sanjay Kumar Yadav, Advocate, appearing for C.B.I.
(3.) The instant revision has been filed seeking following reliefs: "It is therefore, most respectfully prayed that this Hon'ble Court may kindly be pleased to set-aside the judgment and order dated 15.07.2019, as well as judgment and order 09.08.2019, passed by the Learned Special Court, Anti Corruption, CBI, Ghaziabad in Special Case No. 10/2012 (CBI Vs. Manoj Srivastava Etc.) It is further prayed that this Hon'ble Court may be pleased to stay the effect and operation of the orders dated 15.07.2019 and 09.08.2019, passed by the Learned Special Court, Anti Corruption, CBI, Ghaziabad in Special Case No. 10/2012 (CBI Vs. Manoj Srivastava Etc.) as well as to stay the proceedings of Special Case No. 10/2012 (CBI Vs. Manoj Srivastava Etc.), under Sections 120-B IPC r/w 420, 467, 568, 471 IPC and 13(2) r/w 13(1)(d) Prevention of Corruption Act, 1988, pending before Learned Special Court, Anti Corruption, CBI Ghaziabad during the pendency of the present criminal revision before this Hon'ble Court, and/or pass such other and further order which this Hon'ble Court may deem fit and proper under the circumstances of the case." ;