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Directorate Of Enforcement vs M/S Satyam Computer Services Limited on 26 February, 2021

Bench: Rohinton Fali Nariman, B.R. Gavai

     ITEM NO.19                     Court 3 (Video Conferencing)               SECTION II
                                    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). 30975/2019

     (Arising out of impugned final judgment and order dated 31-12-2018
     in WP No. 37487/2012 passed by the High Court Of Judicature At
     Hyderabad For The State Of Telangana And The State Of Andhra
     Pradesh)

     DIRECTORATE OF ENFORCEMENT & ORS.                                         Petitioner(s)

                                                        VERSUS

     M/S SATYAM COMPUTER SERVICES LIMITED & ORS.                               Respondent(s)

     (FOR ADMISSION and I.R. and IA No.146325/2019-CONDONATION OF DELAY
     IN FILING and IA No.146326/2019-EXEMPTION FROM FILING C/C OF THE
     IMPUGNED JUDGMENT)

     Date : 26-02-2021 This matter was called on for hearing today.

     CORAM :                   HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
                               HON'BLE MR. JUSTICE B.R. GAVAI

     For Petitioner(s)                   Mr.   Tuhar Mehta, SG
                                         Mr.   Aman Lekhi, ASG
                                         Ms.   Binu Tamta, Adv.
                                         Mr.   Kanu Agarwal, Adv.
                                         Mr.   Zoheb Hussain, Adv.
                                         Mr.   B. Krishna Prasad, AOR

     For Respondent(s)                   Mr.   Harish N. Salve, Sr. Adv.
                                         Mr.   K.V. Viswanathan, Sr. Adv.
                                         Mr.   Vivek Reddy, Adv.
                                         Mr.   Mahesh Agarwal, Adv.
                                         Ms.   Shally Bhasin, Adv.
                                         Mr.   Pratik Reddy, Adv.
                                         Mr.   Victor Das, Adv.
                                         Ms.   Saloni Mahajan, Adv.
                                         Mr.   E. C. Agrawala, AOR

                               UPON hearing the counsel the Court made the following
                                                  O R D E R

Delay condoned.

The Special Leave Petition is dismissed. However, the question of law is left open.

Reason: Pending application stands disposed of.

(R. NATARAJAN) (NISHA TRIPATHI) ASTT. REGISTRAR-cum-PS BRANCH OFFICER