Supreme Court - Daily Orders
The Directorate Of Enforcement vs Parkash Gurbaxani on 20 October, 2021
Bench: A.M. Khanwilkar, C.T. Ravikumar
1
ITEM NO.15 Court 3 (Video Conferencing) 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). 7666-
7667/2021
(Arising out of impugned final judgment and order dated 02-06-2021
in CRM-M No. 12901/2021 02-06-2021 in CRM-M No. 12459/2021 passed
by the High Court Of Punjab & Haryana At Chandigarh)
THE DIRECTORATE OF ENFORCEMENT Petitioner(s)
VERSUS
PARKASH GURBAXANI ETC. Respondent(s)
(FOR ADMISSION and I.R. and IA No.129063/2021-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT )
Date : 20-10-2021 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE MR. JUSTICE C.T. RAVIKUMAR
For Petitioner(s)
Mr. S.V.Raju Ld. ASG
Ms. Sairica Raju Adv
Mr. S.A.Haseeb Adv
Mr. Guntur Pramod Kumar Adv
Mr.Syed Abdul HaseeB, Adv
Mr. Sanjay Kumar Tyagi Adv
Mr. Mukesh Kumar Maroria, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard Mr. S.V. Raju learned Additional Solicitor Signature Not Verified General appearing for the petitioner. Digitally signed by NEETU KHAJURIA Date: 2021.10.20 19:10:34 IST Reason:
We are in agreement with his grievance that the High Court has not dealt with the mandatory twin requirements 2 but has granted indulgence to the respondent(s) on extraneous consideration.
However, in the peculiar facts of the present case as the respondent(s) are reportedly senior citizen(s) and had cooperated during the investigation as noted by the High Court, we decline to interfere in these special leave petitions, while leaving question of law open.
The impugned order shall not be treated as precedent in other cases.
The special leave petitions are disposed of accordingly.
Pending applications, if any, stand disposed of.
(DEEPAK SINGH) (VIDYA NEGI) COURT MASTER (SH) COURT MASTER (NSH)