Supreme Court - Daily Orders
Directorate Of Revenue Intelligence vs Puspha L. Tolani on 17 May, 2022
Bench: K.M. Joseph, Hrishikesh Roy
ITEM NO.3 COURT NO.9 SECTION XIV
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 (C) No. 19949/2021
(Arising out of impugned final judgment and order dated 27-05-2021
in CMM No. 544/2019 passed by the High Court of Delhi at New Delhi)
DIRECTORATE OF REVENUE INTELLIGENCE Petitioner(s)
VERSUS
PUSPHA L. TOLANI & ORS. Respondent(s)
(ONLY IA No. 68084/2022 (application for vacating stay) is to be
listed before the Hon'ble Court)
(IA No. 68084/2022 - VACATING STAY)
Date : 17-05-2022 This matter was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE K.M. JOSEPH
HON'BLE MR. JUSTICE HRISHIKESH ROY
For Petitioner(s) Mr. N. Venkatraman, ASG.
Mr. Akshay Amritanshu, Adv.
Ms. Swati Ghildiyal, Adv.
Mr. Shetty Uday Kumar Sagar, Adv.
Mr. V. Chandrashekara Bharathi, Adv.
Mr. V. C. Bharathi, Adv.
Mr. Shreyash U. Lalit, Adv.
Mr. Mukesh Kumar Maroria, AOR
For Respondent(s) Mr. Abhay Kumar, AOR
Mr. Rajat Khattry, Adv.
Mr. Saurabh Mishra, Adv.
Mr. Kumar Milind, Adv.
Mr. Shagun Ruhil, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Interim order of stay dated 13.12.2021 stands modified. We make it clear that the trial of the Civil Suit No. 57645 of 2016 can go on. Application for vacation of stay stands disposed of.
List the case for disposal as the first case on 27th Signature Not Verified July, 2022.
Digitally signed by Nidhi Ahuja Date: 2022.05.17 17:08:24 IST Reason: (NIDHI AHUJA) (RENU KAPOOR)
AR-cum-PS BRANCH OFFICER