SATENDER KUMAR ANTIL Vs. CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) M.A No. 2034/2022 in MA 1849/2021 in SLP(Crl) No. 5191/2021

(2.) Learned counsel for the State submits that the compliance reports in pursuance to order dtd. 11/7/2022 are not taken on record unless physically filed as the portal rejects the same.

(3.) That may not be the appropriate situation to prevail and thus the Registry should take steps to ensure that such of the States who want to file the compliance report electronically, are not precluded from getting the said reports placed on record. Necessary steps be taken within two weeks and we grant six weeks' time from today to the remaining States/U.Ts. High Courts to file the compliance report. If the same are not now filed, we have no other option but to summon the concerned officers in person.