SATENDER KUMAR ANTIL Vs. CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) A. Heard learned Amicus Curiae, Sh. Siddharth Luthra, and the learned counsels appearing for the respective parties. It is very unfortunate that despite more than sufficient time being given, some of the parties have still not complied with the directions issued by this court vide earlier orders dt. 11/7/2022, 3/2/2023, 21/3/2023, 2/5/2023 and 13/2/2024 by duly filing their respective compliance affidavits.

(2.) Union Territory of Andaman and Nicobar Islands - Directions to be complied with:

(3.) State of Arunachal Pradesh - Directions to be complied with: