Supreme Court - Daily Orders
Nitesh Purohit vs Directorate Of Enforcement Goi on 31 May, 2023
Bench: Bela M. Trivedi, Prashant Kumar Mishra
ITEM NO.3 COURT NO.4 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.6516/2023
(Arising out of impugned final judgment and order dated 21-04-2023
in WPCR No.195/2023 passed by the High Court of Chhatisgarh at
Bilaspur)
NITESH PUROHIT Petitioner(s)
VERSUS
DIRECTORATE OF ENFORCEMENT GOI & ORS. Respondent(s)
(With I.R. and IA No.101166/2023-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT and IA No.101167/2023-EXEMPTION FROM FILING O.T.
and IA No.101162/2023-PERMISSION TO FILE ADDITIONAL DOCUMENTS/
FACTS/ANNEXURES)
Date : 31-05-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MS. JUSTICE BELA M. TRIVEDI
HON'BLE MR. JUSTICE PRASHANT KUMAR MISHRA
[VACATION BENCH]
For Petitioner(s) Mr. Aljo K. Joseph, AOR
Ms. Surabhi Singh, Adv.
For Respondent(s) Mr. Tushar Mehta, SG
Mr. S.V. Raju, ASG
Mr. Zoheb Hussain, Adv.
Mr. Annam Venkatesh, Adv.
Mr. Kanu Agarwal, Adv.
Mr. M.K. Maroria, AOR
UPON hearing the counsel the Court made the following
O R D E R
1 Learned counsel for the petitioner seeks the permission of the Court to withdraw the Special Leave Petition unconditionally. Permission to withdraw the Special Leave Petition is granted.
2 The Special Leave Petition is dismissed as withdrawn.
Signature Not Verified Digitally signed by CHETAN KUMAR Date: 2023.05.31 15:46:26 IST Reason: (CHETAN KUMAR) (VIDYA NEGI)
A.R.-cum-P.S. Assistant Registrar