Full Judgment Text
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PETITIONER:
VIJAY KUMAR MALLIK
Vs.
RESPONDENT:
CENTRAL BUREAU OF INVESTIGATION
DATE OF JUDGMENT: 12/08/1998
BENCH:
G.T. NANAVATI, S.P. KURDUKAR
ACT:
HEADNOTE:
JUDGMENT:
J U D G M E N T
NANAVATI, J.
We have heard learned counsel for both the sides.
In our opinion considering the stage at which the
matter was when the impugned order came to be passed by the
trial court and which has been upheld by the High Court it
cannot be said that by making an application for remand and
obtaining an order for remand from the Court, the respondent
can be said to have abused the process of the court. We
would have given reasons in support of our order but as the
matters are still pending in different courts, we do not
think it proper to do so.
The appeals and writ petition are disposed of.