SUPREME COURT OF INDIA

Before:- D.P. Wadhwa and S.N. Phukan, JJ.

SL.A. (Crl.) No. 3045 of 1999. D/d. 13.01.2000.

Nemi Chand Jain - Petitioner

Versus

C.B.I. Thr. its Director, N. Delhi - Respondent

Constitution of India, 1950, Section 136 - SLP - Permission to go abroad - High Court refused permission - No ground exist to differ from view of high court.

[Para ]

JUDGMENT

This petition is directed against the order of the learned single Judge of the High Court dated 30th August, 1999 refusing the permission to go abroad.

2. We have heard learned counsel for the parties and we see no ground to differ from 30 the view taken by the High Court. Hence, the Special Leave Petition is dismissed.

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