Supreme Court - Daily Orders
T.D. Tataji vs The Deputy Director Directorate Of ... on 22 September, 2023
Bench: C.T. Ravikumar, Sanjay Kumar
1
ITEM NO.67 COURT NO.16 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
Petition(s) for Special Leave to Appeal (Crl.) No.10360/2022
(Arising out of impugned final judgment and order dated 14-10-2022
in CRLRC No. 609/2022 passed by the High Court of Judicature at
Madras)
T.D. TATAJI Petitioner(s)
VERSUS
THE DEPUTY DIRECTOR DIRECTORATE OF ENFORCEMENT GOVT. OF INDIA
Respondent(s)
(IA No.165356/2022-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT
IA No. 165356/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT) WITH SLP(Crl) No. 10667/2022 (II-C) (IA FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 170038/2022 IA No. 170038/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT) SLP(Crl) No. 10843/2022 (II-C) (FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 172855/2022 IA No. 172855/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT) Date : 22-09-2023 These matters were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE C.T. RAVIKUMAR HON'BLE MR. JUSTICE SANJAY KUMAR For Petitioner(s) Mr. K.K. Mani, AOR Ms. T. Archana, Adv.
Mr. Rajeev Gupta, Adv.
Mr. Vinay Rajput, Adv.
For Respondent(s) Signature Not Verified Mr. Tushar Mehta, Solicitor General Mr. Mukesh Kumar Maroria, AOR Digitally signed by Vijay Kumar Date: 2023.09.23 13:11:02 IST Reason: Mr. Kanu Agarwal, Adv.
Mr. Zoheb Hussain, Adv.
Mr. Arkaj Kumar, Adv.
Mr. Padmesh Mishra, Adv.
2UPON hearing the counsel the Court made the following O R D E R At the request of the learned counsel for the petitioners seeking adjournment, the matters stand adjourned for six weeks.
List after six weeks.
(VIJAY KUMAR) (MATHEW ABRAHAM) COURT MASTER (SH) COURT MASTER (NSH)