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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.