Supreme Court - Daily Orders
M/S Olympus Global Stocks Pvt Ltd vs Directorate Of Enforcement on 2 May, 2025
ITEM NO.67 COURT NO.7 SECTION II-C
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). 22028/2025
[Arising out of impugned final judgment and order dated 18-09-2024
in CRC No. 01/2019 passed by the]
M/S OLYMPUS GLOBAL STOCKS PVT LTD Petitioner(s)
VERSUS
DIRECTORATE OF ENFORCEMENT Respondent(s)
(IA No. 110223/2025 - CONDONATION OF DELAY IN FILING
IA No. 110224/2025 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT
IA No. 110615/2025 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES) Date : 02-05-2025 This matter was called on for hearing today. CORAM :
HON'BLE MRS. JUSTICE B.V. NAGARATHNA HON'BLE MR. JUSTICE SATISH CHANDRA SHARMA For Petitioner(s) Mr. Mukul Rohatgi, Sr. Adv.
Mr. Siddhartha Dave,, Sr. Adv. Mr. Gurpreet Singh Parwanda, Adv. Mr. Hemant Shah, Adv.
Mr. Harshit Sethi, Adv.
Mr. Pallav Srivastava, Adv. Ms. Mansi Tripathi, Adv.
Mr. Kartik Yadav, Adv.
Mr. Sahil Sharma, AOR For Respondent(s) : Mr. Satya Darshi Sanjay, ASG Mr. Zoheb Hussain, Adv.
Mr. Annam Venkatesh, Adv. Mr. Arkaj Kumar, Adv.
Mr. Arvind Kumar Sharma, AOR UPON hearing the counsel the Court made the following O R D E R Delay of 128 days in filing the Special Leave Signature Not Verified Petition is condoned despite objections.Digitally signed by RADHA SHARMA Date: 2025.05.07 13:03:04 IST
Reason: Issue notice to the respondent, returnable on 19.05.2025.1
Mr. Arvind Kumar Sharma, learned AOR accepts notice for the respondent.
Counter affidavit, if any, be filed by then. We make it clear that any order adverse to the petitioner herein would be subject to the result of this Special Leave petition.
It is needless to observe that we have not stayed the proceedings in the instant case vis-a-vis the petitioner herein.
(RADHA SHARMA) (DIVYA BABBAR) ASTT. REGISTRAR-cum-PS COURT MASTER (NSH) 2