Supreme Court - Daily Orders
Sadhu Singh Dharamsot vs Directorate Of Enforcement on 25 November, 2024
Author: Sudhanshu Dhulia
Bench: Sudhanshu Dhulia
ITEM NO.13 COURT NO.14 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
Petition(s) for Special Leave to Appeal (Crl.) No(s). 15826/2024
[Arising out of impugned final judgment and order dated 20-09-2024
in CRM-M No. 15854/2024 passed by the High Court of Punjab &
Haryana at Chandigarh]
SADHU SINGH DHARAMSOT Petitioner(s)
VERSUS
DIRECTORATE OF ENFORCEMENT Respondent(s)
(FOR ADMISSION)
WITH
SLP(Crl) No. 16102/2024 (II-B)
(FOR ADMISSION)
Date : 25-11-2024 These petitions were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE SUDHANSHU DHULIA
HON'BLE MR. JUSTICE AHSANUDDIN AMANULLAH
For Petitioner(s) Dr. Abhishek Manu Singhvi, Sr. Adv.
Mr. Aps Deol, Sr. Adv.
Mr. Aman Panwar, Adv.
Mr. Sumer Singh Boparai, Adv.
Mr. Himmat Singh Deol, Adv.
Mr. Surya Pratap Singh, Adv.
Mr. Sirhaan Seth, Adv.
Mr. Sidhant Saraswat, Adv.
Mr. Arjun Singh, Adv.
Mr. Amarjeet Singh, AOR
Mr. Abhilash Pathak, Adv.
For Respondent(s)
UPON being mentioned by counsel the Court made the following
O R D E R
Issue notice, returnable on 16.12.2024.
Signature Not Verified Digitally signed by Jayant Kumar Arora Date: 2024.11.26(JAYANT KUMAR ARORA) 16:58:50 IST Reason: (RENU BALA GAMBHIR) ASST. REGISTRAR-CUM-PS COURT MASTER