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Judgment
2 paragraphs · 103 words
1.
For the reasons stated in the application, the Central Vigilance Commissioner Mr. Pradeep Kumar is allowed to recuse himself from examination of compilation/reports submitted by the Central Bureau of 1 Investigation in pursuance of the order dated 28.03.2014. As a matter of fact, intention to the above effect was indicated orally on 07.04.2014. Criminal Miscellaneous Petition No. 7979 of 2014 stands disposed of accordingly. Writ Petition (Crl.) No. 120 of 2012; W.P. (C) No. 463 of 2012; W.P. (C) No. 515 of 2012 and W.P. (C) No. 283 of 2013
2.
List these matters tomorrow, i.e., May 8, 2014 at 3 P.M.