Supreme Court - Daily Orders
Eastern Institute For Integrated ... vs Joint Director, Directorate Of ... on 14 December, 2015
Bench: Pinaki Chandra Ghose, R.K. Agrawal
ITEM NO.21 COURT NO.12 SECTION II
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). 10359/2015
(Arising out of impugned final judgment and order dated 17/09/2015
in WP No. 01/2015 passed by the High Court of Sikkim at Gangtok)
EASTERN INSTITUTE FOR INTEGRATED LEARNING IN Petitioner(s)
MANAGEMENT UNIVERSITY
VERSUS
JOINT DIRECTOR, DIRECTORATE OF ENFORCEMENT & ORS. Respondent(s)
(With interim relief and office report)
Date: 14/12/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE PINAKI CHANDRA GHOSE
HON'BLE MR. JUSTICE R.K. AGRAWAL
For Petitioner(s)
Mr. K.V. Vishwanathan, Sr. Adv.
Mr. Amit Kumar,Adv.
Mr. Shaurya Sahay, Adv.
Mr. Avijit Pal Tripathi, Adv.
Mr. Shakeel Ahmed, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
On the prayer made by learned Senior counsel appearing for the petitioner, list the Special Leave Petition on Wednesday, the 16 th December, 2015.
(VISHAL ANAND) (SNEH LATA SHARMA)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
Vishal Anand
Date: 2015.12.15
17:02:15 EASST
Reason: