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Tarun Kumar vs Assistant Director Directorate Of ... on 11 October, 2023

Bench: Bela M. Trivedi, Dipankar Datta

                                                     1


     ITEM NO.9                              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(s).    9431/2023

     (Arising out of impugned final judgment and order dated 18-07-2023
     in BA No. 152/2023 passed by the High Court Of Delhi At New Delhi)

     TARUN KUMAR                                                        Petitioner(s)

                                                    VERSUS

     ASSISTANT DIRECTOR DIRECTORATE OF ENFORECEMENT                     Respondent(s)


     (IA No. 151864/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT AND IA No. 154573/2023 - INTERLOCUTARY APPLICATION)

     Date : 11-10-2023 These matters were called on for hearing today.

     CORAM :
                             HON'BLE MS. JUSTICE BELA M. TRIVEDI
                             HON'BLE MR. JUSTICE DIPANKAR DATTA

     For Petitioner(s)
                                       Mr. Sidharth Luthra, Sr. Adv.
                                       Mr. Malak Manish Bhatt, AOR
                                       Ms. Neeha Nagpal, Adv.
                                       Ms. Samridhi, Adv.
                                       Mr. Kartikeye Dang, Adv.
                                       Mr. Sahir Seth, Adv.
                                       Mr. Rudraditya Khare, Adv.

     For Respondent(s)
                                       Mr. S.V. Raju, A.S.G.
                                       Mr. Mukesh Kumar Maroria, AOR
                                       Mr. Zoheb Hussain, Adv.
                                       Mr. Annam Venkatesh, Adv.
                                       Mr. Arkaj Kumar, Adv.


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

Signature Not Verified

1. Issue notice, returnable on 03.11.2023.

2. Mr. Mukesh Kumar Maroria, Advocate-on-Record appearing for the respondent accepts and waives notice.

3. In the meantime, the respondent may file response to the additional submissions filed by the petitioner.

(DEEPAK SINGH)                                         (ANJU KAPOOR)
COURT MASTER (SH)                                     COURT MASTER (NSH)