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Assistant Director Directorate Of ... vs Kamal Ahsan on 20 October, 2022

Bench: M.R. Shah, M.M. Sundresh

     ITEM NO.4                                     COURT NO.5                    SECTION II

                                      S U P R E M E C O U R T O F             I N D I A
                                              RECORD OF PROCEEDINGS

     Petition for Special Leave to Appeal (Crl.)                           No(s).      6755/2022

     (Arising out of impugned final judgment and order dated 12-11-2021
     in CRMFBA No. 20276/2021 passed by the High Court Of Judicature at
     Allahabad)

     ASSISTANT DIRECTOR DIRECTORATE OF ENFORCEMENT                                   Petitioner(s)

                                                           VERSUS

     KAMAL AHSAN & ANR.                                                              Respondent(s)

     (IA No.100810/2022-EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT )

     Date : 20-10-2022 This petition was called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE M.R. SHAH
                             HON'BLE MR. JUSTICE M.M. SUNDRESH

     For Petitioner(s)                       Mr.   K.M. Nataraj, Ld. ASG
                                             Mr.   Zoheb Hossain, Adv.
                                             Mr.   Kanu Agarwal, Adv.
                                             Mr.   Vivek Gupta, Adv.
                                             Mr.   Mukesh Kumar Maroria, AOR
                                             Mr.   Nakul Chengappa K.K., Adv.
     For Respondent(s)

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

In the peculiar facts and circumstance of the case and taking into consideration the fact that the respondent is suffering from Malignancy and Cancer and thereafter when he has been released on bail, the same is not required to be interfered by this court. The Special Leave Petition stands dismissed.

The Department ought not to have filed such a Special Digitally signed by NIRMALA NEGI Date: 2022.10.22 14:47:36 IST Reason: Leave Petition wasting the stationery, the legal fees and Court’s time. The Special Leave Petition stands dismissed with contd.

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exemplary cost, to be borne by the concerned officer, who granted the permission to file the Special Leave Petition, quantified at Rs.1,00,000/-, to be recovered from the salary of such an officer. The cost to be deposited by the Department with the Registry of this Court within a period of four weeks from today.

On such deposit, Rs.50,000/- be transferred to National Legal Services Authority, New Delhi and Rs.50,000/- to Mediation and Conciliation Project Committee, Supreme Court of India.

Pending applications shall stand disposed of. (NEETU SACHDEVA) (RENU BALA GAMBHIR) ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)