SANJAY KUMAR SURANA Vs. SERIOUS FRAUD INVESTIGATION OFFICE

JUDGEMENT

(1.) The matter was heard yesterday, primarily on the ground of interim relief.

(2.) Mr. Chaudhary, the learned Senior Counsel canvassed the submissions on behalf of the applicant. Mr. Venegaonkar, the learned Special Counsel, advanced the submissions on behalf of the respondent - Serious Fraud Investigation Office ("SFIO").

(3.) The matter came to be posted today for making a statement on behalf of the respondent as to the purport of the order passed by the Supreme Court on 26/4/2022, from the perspective of the Counsel, who appeared for the respondent in Writ Petition (Criminal) No.37 of 2020.