Supreme Court - Daily Orders
Karti P. Chidambaram vs The Directorate Of Enforcement on 31 July, 2025
Author: Surya Kant
Bench: Surya Kant
ITEM NO.301+302 COURT NO.2 SECTION II-D
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
R.P.(Crl.) No.219/2022 in T.C.(Crl.) No.4/2018
[Arising out of impugned final judgment and order dated 27-07-2022
in T.C.(Crl.) No.4/2018 passed by the Supreme Court of India]
KARTI P. CHIDAMBARAM Petitioner(s)
VERSUS
THE DIRECTORATE OF ENFORCEMENT Respondent(s)
IA No. 236202/2024 - APPLICATION FOR PERMISSION
IA No. 216651/2023 - INTERVENTION APPLICATION
IA No. 203499/2023 - INTERVENTION APPLICATION
IA No. 132322/2023 - INTERVENTION APPLICATION
IA No. 155744/2022 - INTERVENTION APPLICATION
IA No. 236204/2024 - INTERVENTION APPLICATION
IA No. 207021/2023 - INTERVENTION/IMPLEADMENT
IA No. 219096/2023 - INTERVENTION/IMPLEADMENT
IA No. 118401/2022 - ORAL HEARING
IA No. 38581/2025 - PERMISSION TO FILE APPLICATION FOR DIRECTION
IA No. 118398/2022 - STAY APPLICATION
WITH
W.P.(Crl.) No. 89/2021 (X)
IA No. 211691/2024 - APPLICATION FOR PERMISSION
IA No. 20229/2021 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 20231/2021 - EXEMPTION FROM FILING O.T.
Diary No(s). 34279/2022 (X)
IA No. 161411/2022 - APPLICATION FOR LISTING REVIEW PETITION IN
OPEN COURT
IA No. 161406/2022 - CONDONATION OF DELAY IN FILING REVIEW PETITION
IA No. 161413/2022 - EX-PARTE STAY
Diary No(s). 34877/2022 (X)
IA No. 163797/2022 - APPLICATION FOR LISTING REVIEW PETITION IN
OPEN COURT
IA No. 163795/2022 - CONDONATION OF DELAY IN FILING REVIEW PETITION
IA No. 163796/2022 - EX-PARTE STAY
Diary No(s). 34885/2022 (X)
IA No. 163833/2022 - APPLICATION FOR LISTING REVIEW PETITION IN
OPEN COURT
Signature Not Verified
IA No. 163830/2022 - CONDONATION OF DELAY IN FILING REVIEW PETITION
Digitally signed by
ARJUN BISHT
Date: 2025.07.31
IA No. 163832/2022 - EX-PARTE STAY
17:23:25 IST
Reason:
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Diary No(s). 35030/2022 (X)
IA No. 164681/2022 - APPLICATION FOR LISTING REVIEW PETITION IN
OPEN COURT
IA No. 164684/2022 - CONDONATION OF DELAY IN FILING REVIEW PETITION
IA No. 164678/2022 - EX-PARTE STAY
Diary No(s). 40509/2022 (X)
IA No. 194730/2022 - APPLICATION FOR LISTING REVIEW PETITION IN
OPEN COURT
IA No. 194729/2022 - CONDONATION OF DELAY IN FILING REVIEW PETITION
IA No. 194731/2022 - EX-PARTE STAY
Diary No(s). 40514/2022 (X)
IA No. 194770/2022 - APPLICATION FOR LISTING REVIEW PETITION IN
OPEN COURT
IA No. 194769/2022 - CONDONATION OF DELAY IN FILING REVIEW PETITION
IA No. 194773/2022 - EX-PARTE STAY
Diary No(s). 38605/2023 (X)
IA No. 191724/2023 - CONDONATION OF DELAY IN FILING REVIEW PETITION
IA No. 191736/2023 - STAY APPLICATION
WITH
Miscellaneous Application No.820/2023 in T.C.(Crl.) No.4/2018
(IA No. 85722/2023 - APPLICATION FOR PERMISSION)
Date : 31-07-2025 These matters were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE SURYA KANT
HON'BLE MR. JUSTICE UJJAL BHUYAN
HON'BLE MR. JUSTICE NONGMEIKAPAM KOTISWAR SINGH
For Petitioner(s) :Mr. Vikram Chaudhri, Sr. Adv.
Mr. Keshavam Chaudhri, Adv.
Mr. Rishi Sehgal, Adv.
Ms. Hargun Sandhu, Adv.
Ms. Muskaan Khurana, Adv.
Ms. Nikita Gill, Adv.
Mr. Ishaan Sahai, Adv.
Mr. Ritul Seth, Adv.
Mr. Amit K. Nain, AOR
Mr. Vikram Chaudhri, Sr. Adv.
Mr. Keshavam Chaudhri, Sr. Adv.
Mr. Nikhil Jain, AOR
Mr. Rishi Sehgal, Adv.
Ms. Nikita Gill, Adv.
Ms. Muskaan Khurana, Adv.
Ms. Divya Jain, Adv.
Mr. Ishaan Sahai, Adv.
Mr. Rijul Seth, Adv.
Ms. Diya Bhagwan, Adv.
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Mr. Vikram Chaudhri, Sr. Adv.
Mr. Keshavam Chaudhri Cha, Adv.
Ms. Anzu. K. Varkey, AOR
Mr. Rishi Sehgal, Adv.
Ms. Hargun Sandhu, Adv.
Ms. Nikita, Adv.
Ms. Muskhan Khurana, Adv.
Ms. Ishaan, Adv.
Ms. Rijul Seth, Adv.
Mr. Kapil Sibal, Sr. Adv.
Mr. Arshdeep Singh Khurana, Adv.
Mr. Adit Pujari, Adv.
Mr. Akshat Gupta, Adv.
Mr. Harsh Srivastava, Adv.
Ms. Rupali Samuel, Adv.
Ms. Aparajita Jamwal, Adv.
Mr. Sidak Singh Anand, Adv.
Mrs. Shally Bhasin, AOR
Mr. Prateek Yadav, Adv.
Mr. Abhishek Manu Singhvi, Sr. Adv.
Mr. Mayank Jain, Adv.
Mr. Madhur Jain, Adv.
Ms. Aakriti Dhawan, Adv.
Mr. Arpit Goel, Adv.
Mr. Parmatma Singh, AOR
For Respondent(s) :Mr. Suryaprakash V Raju, A.S.G.
Mr. Zoheb Hussain, Adv.
Ms. Kanu Agrawal, Adv.
Mr. Arkaj Kumar, Adv.
Mr. Gaurang Bhushan, Adv.
Ms. Astha Singh, Adv.
Mr. Annam Venkatesh, Adv.
Mr. Arvind Kumar Sharma, AOR
Mr. Prakhar Bharadwaj, Adv.
Ms. Ritika Nigam, Adv.
Mr. Sidharth Kuhar, Adv.
Ms. Anushka Gupta, Adv.
Ms. Aakriti Mishra, Adv.
Ms. Divya S Rao, Adv.
Mr. Shyam Bhageria, Adv.
Ms. Sweety Chauhan, Adv.
Ms. Yashasvi Verma, Adv.
Ms. Anshul Chaudhary, Adv.
Ms. Tuhina Misra, Adv.
Ms. Akshita Gupta, Adv.
Mr. Mukesh Kumar Maroria, AOR
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Mr. Shadan Farasat, Sr. Adv.
Mr. Harshit Anand, Adv.
Mr. Prannv Dhawan, Adv.
Mr. Bharat Gupta, AOR
Mr. Kapil Sibal, Sr. Adv.
Mr. Rakesh Dwivedi, Sr. Adv.
Mr. Sanjay Basu, Adv.
Mr. Udayaditya Banerjee, AOR
Mr. Nipun Saxena, Adv.
Mr. Soumen Mohanty, Adv.
Mr. Adit Pujari, Adv.
Mrs. Parul Shukla, Adv.
Ms. Rupali Samuel, Adv.
Ms. Shubhangi Pandey, Adv.
Mr. Saday Mondal, Adv.
Ms. Aprajita Jamwal, Adv.
Ms. Arshiya Ghose, Adv.
Ms. Aadya Pandey, Adv.
Ms. Monal Prasad, Adv.
Ms. Deepali Dabbas, Adv.
Mr. Varun K Chopra, Adv.
Mr. Dipu Kumar Jha, Adv.
M/s. VKC Law Offices, AOR
Dr. Menaka Guruswamy, Sr. Adv.
Mr. Prateek K Chadha, AOR
Mr. Utkarsh Pratap, Adv.
Ms. Bhumika Yadav, Adv.
Ms. Arunima Das, Adv.
Ms. Shaswati Parhi, Adv.
Ms. Kashish Jain, Adv.
Mr. Sreekar Aechuri, Adv.
Ms. Surbhi Soni, Adv.
Mr. Aniket Chauhaan, Adv.
Ms. Mehaak Jaggi, AOR
Ms. Farhat Jahan Rehmani, AOR
Mr. Atif Inam, AOR
Ms. Rooh-e-hina Dua, AOR
UPON hearing the counsel the Court made the following
O R D E R
1. In deference to our previous order dated 07.05.2025, the Directorate of Enforcement has proposed three preliminary issues, which are primarily on the question of maintainability of the 4 review petitions. The review petitioners, on the other hand, have proposed 13 questions for our consideration.
2. Since the proposed issues are arising in the review proceedings, we propose to first hear the parties on the issue of maintainability of the review petitions followed by a hearing on the questions proposed to be raised on behalf of the review petitioners. Eventually, the questions that would finally arise for consideration will also be determined by us if we hold that the review petitions are maintainable.
3. Post the matters on 06.08.2025.
(ARJUN BISHT) (PREETHI T.C.)
ASTT. REGISTRAR-cum-PS ASSISTANT REGISTRAR
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