ASIAN RESURFACING OF ROAD AGENCY P. LTD. Vs CENTRAL BUREAU OF INVESTIGATION
Bench: HON'BLE MR. JUSTICE ADARSH KUMAR GOEL, HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
Judgment by: HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
Case number: Crl.A. No.-001375-001376 / 2013
Diary number: 27580 / 2011
Advocates: TATINI BASU Vs
MUKESH KUMAR MARORIA
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Reportable IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION CRIMINAL APPEAL NOS. 1375-1376 OF 2013
ASIAN RESURFACING OF ROAD AGENCY P. LTD. AND ANR. …Appellants Versus
CENTRAL BUREAU OF INVESTIGATION …Respondent
O R D E R 1. Heard learned counsel for the parties.
2. In view of judgment of three Judge Bench dated 28th March, 2018 and after considering the material on record, we do not find any ground to interfere with the order framing charge. 3. Accordingly, the trial court is directed to proceed with the matter pending before it. All contentions of the parties are left open which may be gone into by the trial court. Parties are directed to appear before the trial court on 14th
May, 2018. 4. To give effect to directions in judgment of this Court dated 28th March, 2018, noted above, we direct that wherever original record has been summoned by an appellate/revisional court, photocopy/scanned copy of the same may be kept for its reference and original returned to the trial courts forthwith.
5. We also direct that if in future the trial court record is summoned, the trial courts may send photocopy/scanned copy of the record and retain the original so that the proceedings are not held up. In cases where specifically
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original record is required by holding that photocopy will not serve the purpose, the appellate/revisional court may call for the record only for perusal and the same be returned while keeping a photocopy/scanned copy of the same. 6. A copy of this order be sent to all the High Courts.
The appeals are disposed of. ………………………………………….J. [Adarsh Kumar Goel]
………………………………………….J. [Rohinton Fali Nariman]
New Delhi, April 25, 2018.