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Janata Jha vs Asstt Director, Enforcement ... on 3 July, 2023

Bench: A.S. Bopanna, M.M. Sundresh

     ITEM NO.27                              COURT NO.7                SECTION II-B

                                   S U P R E M E C O U R T O F     I N D I A
                                           RECORD OF PROCEEDINGS

                         SPECIAL LEAVE PETITION (CRIMINAL) Diary No(s). 16192/2023

     (Arising out of impugned final judgment and order dated 18-01-2023
     in CRLMC No. 2539/2022 passed by the High Court Of Orissa At
     Cuttack)

     JANATA JHA                                                          Petitioner(s)

                                                    VERSUS

     ASSTT DIRECTOR, ENFORCEMENT DIRECTORATE                             Respondent(s)

     (FOR ADMISSION and I.R. and IA No.111638/2023-CONDONATION OF DELAY
     IN REFILING / CURING THE DEFECTS )

     Date : 03-07-2023 This petition was called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE A.S. BOPANNA
                             HON'BLE MR. JUSTICE M.M. SUNDRESH

     For Petitioner(s)                 Mr. Gautam Das, AOR
                                       Mr. Gautam Das, Adv.
                                       Mr. Santosh Kumar Dwivedy, Adv.
                                       Mr. Akash Kaushik, Adv.

     For Respondent(s)


                              UPON hearing the counsel the Court made the following
                                                 O R D E R

Delay condoned.

Issue notice to the respondent.

In the meanwhile, the request of the petitioner for exemption from appearing in the proceedings be favorably considered by the Trial Court.

(NISHA KHULBEY) Digitally signed by Nisha Khulbey Date: 2023.07.03 (DIPTI KHURANA) SENIOR PERSONAL ASSISTANT 16:10:30 IST Reason: ASSISTANT REGISTRAR