Supreme Court: The Bench comprising of CJ Ranjan Gogoi and S.K. Kaul and K.M. Joseph, JJ. proceeded with the matter regarding CBI Director Alok Verma and his deputy Special Director Rakesh Asthana in the alleged corruption charges, pursuant to Supreme Court’s order in Alok Kumar Verma v. Union of India, 2018 SCC OnLine SC 2249 in which CVC was directed to file its enquiry report under the supervision of the retired judge of the Supreme Court of India, Justice A.K. Patnaik.

The Bench in the present matter on perusal of the CVC enquiry report stated that a copy of the same should be furnished to the petitioner i.e. Alok Verma in order to preserve and maintain the sanctity of the institution of the CBI and public confidence in the said institution.

Further, the report has been asked to be furnished to the office of Attorney General for India and learned Solicitor General of India representing CVC.

Learned Senior Counsel F.S. Nariman submitted on behalf of Alok Verma that he will be ready with the response to the report of CVC by 19-11-2018. The said response has to be submitted to Secretary-General of this Court on 19-11-2018.

The matter is further listed for consideration on 20-11-2018. [Alok Verma v. Union of India,2018 SCC OnLine SC 2454, Order dated 16-11-2018]

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