Supreme Court: A division bench of Abhay S Oka and Pankaj Mithal, JJ. directed the Registry to explain the premature listing of a bail application in a money laundering case was listed on 20-09-2024 even though ordered to be listed on 14-10-2024.
The Court suspected potential manipulation, indicating that someone might be purposely controlling the listing process.
The Court said “we are not going to tolerate this at all. Somebody is going to our Registry and manipulates the listing contrary to previous order”.
The Court directed the Registry to provide a detailed explanation for the irregularity.
Source: Press
