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Supreme Court - Daily Orders

Directorate Of Enforcement vs M/S Obulapuram Mining Company Pvt Ltd on 25 August, 2022

Bench: Chief Justice, Dinesh Maheshwari, C.T. Ravikumar

     Crl.A.No.1269/17 etc.                 1

     ITEM NO.307+303+304+305                COURT NO.1                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

                                Criminal Appeal No(s).1269/2017

     DIRECTORATE OF ENFORCEMENT                                   Appellant(s)
                                     VERSUS
     M/S OBULAPURAM MINING COMPANY PVT LTD                        Respondent(s)

     IA No.98988/2021 - CLARIFICATION/DIRECTION
     IA No.70924/2020 - EARLY HEARING APPLICATION
     IA No.85412/2018 - GRANT OF INTERIM RELIEF
     IA No.126584/2021 - INTERVENTION/IMPLEADMENT
     WITH
     Crl.A. No. 1114/2018 (II-C)
     ([HEARD
     FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA
     123586/2018
     FOR EXEMPTION FROM FILING O.T. ON IA 123588/2018
     FOR RECALLING THE COURTS ORDER ON IA 90897/2019
     IA No. 123586/2018 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT

IA No. 123588/2018 - EXEMPTION FROM FILING O.T. IA No. 90897/2019 - RECALLING THE COURTS ORDER) SLP(Crl) No. 4634/2014 (II-A) ([HEARD BY: HON. A.M. KHANWILKAR, HON. DINESH MAHESHWARI AND HON. C.T. RAVIKUMAR, JJ.]) SLP(Crl) No. 9987/2015 (II-C) (FOR FOR APPROPRIATE ORDERS/DIRECTIONS ON IA 27120/2022 FOR APPLICATION FOR PERMISSION ON IA 33877/2022 FOR EXEMPTION FROM FILING O.T. ON IA 33879/2022 IA No. 33877/2022 - APPLICATION FOR PERMISSION IA No. 27120/2022 - APPROPRIATE ORDERS/DIRECTIONS IA No. 33879/2022 - EXEMPTION FROM FILING O.T.) SLP(Crl) No. 10018/2015 (II-C) (FOR FOR impleading party ON IA 134177/2021 FOR INTERVENTION/IMPLEADMENT ON IA 134177/2021 FOR APPROPRIATE ORDERS/DIRECTIONS ON IA 23478/2022 IA No. 134177/2021 - INTERVENTION/IMPLEADMENT) SLP(Crl) No. 10019/2015 (II-C) (FOR FOR [appln. for exempt from filing c/c.] ON IA 20299/2015 FOR impleading party ON IA 134181/2021 Signature Not Verified FOR INTERVENTION/IMPLEADMENT ON IA 134181/2021 Digitally signed by SATISH KUMAR YADAV Date: 2022.08.25 22:28:13 IST IA No. 20299/2015 - appln. for exempt from filing c/c. Reason:

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RAVIKUMAR, JJ] IA No. 116724/2021 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT) SLP(Crl) No. 8429/2021 (II-B) (FOR FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 141772/2021 IA No. 141772/2021 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT) SLP(C) No. 29273/2011 (XII-A) ( FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES ON IA 4301/2022 IA No. 4301/2022 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES) Diary No(s).9360/2018 (II-C) (FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 36874/2018 FOR PERMISSION TO FILE LENGTHY LIST OF DATES ON IA 36876/2018 FOR EXEMPTION FROM FILING AFFIDAVIT ON IA 61408/2020 IA No. 61408/2020 - EXEMPTION FROM FILING AFFIDAVIT IA No. 36874/2018 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT IA No. 36876/2018 - PERMISSION TO FILE LENGTHY LIST OF DATES) Diary No(s).9365/2018 (II-C) IA No. 36904/2018 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT) Diary No(s).17000/2018 (II-C) (FOR ADMISSION and I.R. and IA No.125876/2018-CONDONATION OF DELAY IN FILING and IA No.125878/2018-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.125877/2018-CONDONATION OF DELAY IN REFILING IA No. 125876/2018 - CONDONATION OF DELAY IN FILING IA No. 125877/2018 - CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS IA No. 125878/2018 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT) Diary No(s).17462/2018 (II-C) (FOR FOR CONDONATION OF DELAY IN FILING ON IA 79616/2018 FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 79617/2018 IA No. 79616/2018 - CONDONATION OF DELAY IN FILING IA No. 79617/2018 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT) Diary No(s).20250/2018 (II-C) (FOR CONDONATION OF DELAY IN FILING ON IA 81201/2018 FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 81202/2018 IA No. 81201/2018 - CONDONATION OF DELAY IN FILING IA No. 81202/2018 - EXEMPTION FROM FILING C/C OF THE IMPUGNED Crl.A.No.1269/17 etc. 9 JUDGMENT) SLP(Crl) No. 3274/2021 (II-C) (FOR ADMISSION and I.R.) SLP(C) Nos.8764-8767/2021 (XII) (FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 76722/2021 IA No. 76722/2021 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT) WP(Crl.)No.302/2022 (For admission and I.R. and IA No.115712/2022 – Ex-parte ad-interim relief) WP(Crl.)No.316/2022 (For admission and IA No.119537/2022 – Stay application) WP(Crl.)No.313/2022 IA No.119347/2022 – Ex-parte stay IA No.119874/2022 – Permission to file additional documents/facts/annexures Date : 25-08-2022 These matters were called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE DINESH MAHESHWARI HON'BLE MR. JUSTICE C.T. RAVIKUMAR For Appellant(s) Mr. Kapil Sibal, Sr. Adv.
Mr. Vipin Nair, AOR Mr. P.B. Suresh, Adv. Mr. Arshdeep Singh Khurana, Adv. Mr. Akshat Gupta, Adv. Mr. Agnish Aditya, Adv. Mr. Arindam Ghosh, Adv. Mr. Karthik Jayashankar, Adv. Mr. Hitesh Rai, Adv.
Mr. Aditya Chopra, Adv. Mr. Ayush Agarwal, Adv. Mr. Harsh Srivastava, Adv. Mr. Harsh Mittal, Adv. Ms. Tannavi Sharma, Adv. Ms. Rishieka Ray, Adv.
Mr. Gopal Sankaranarayanan, Sr. Adv. Mr. K. Paari Vendhan, AOR Mr. Raghunatha Sethupathy B., Adv. Ms. Tanya Srivastava, Adv. Mr. Bharathimohan M., Adv. Ms. Ishita Chaudhary, Adv. Ms. Priya R., Adv.
Mr. Avinash, Adv.
Ms. S. Niranjan Reddy, Sr. Adv. Mr. Raghenth Basant, Adv. Mr. Yogesh Raavi, Adv.
Crl.A.No.1269/17 etc. 10
Mr. Anirudh Reddy, Adv. Ms. Liz Mathew, AOR Ms. Roopali Lakhotia, Adv.
Mr. Vikram Chaudhri, Sr. Adv. Mr. Keshavan Chaudhri, Adv. Mr. Rishi Sehgal, Adv. Ms. Ria Khanna, Adv.
Ms. Hargun Sandhu, Adv. Mr. Gautam Awasthi, AOR Mr. Saurabh Kirpal, Sr.Adv. Mr. Nikhil Jain, AOR Mr. Vikram Chaudhri, Sr. Adv. Mr. Nikhil Jain, AOR Mr. Harshit Sethi, Adv. Mr. Sangram S. Saron, Adv. Mr. Rishi Sehgal, Adv. Mr. Keshavam Chaudhri, Adv. Ms. Prabhneer Swani, Adv. Mr. Arveen Sekhon, Adv. Mr. Hemant Shah, Adv. Mr. Vinod Kumar Jain, Adv. Mr. Satya Prakash, Adv.
Mr. Chinmoy Khaladkar, Adv. Ms. Neha Sharma, AOR Mr. Pai Amit, AOR Mr. Nishanth Patil, AOR Mr. A. Lakshminarayanan, AOR Mr. E. C. Agrawala, AOR Mr. Mukesh Kumar Maroria, AOR Mr. Ajit Sharma, AOR Ms. Awantika Manohar, AOR Mr. Ranjit Kumar Sharma, AOR Mr. Irshad Ahmad, AOR Mr. B. Krishna Prasad, AOR Mr. Arjun Singh Bhati, AOR Ms. Jaikriti S. Jadeja, AOR Crl.A.No.1269/17 etc. 11 Mr. Arvind Kumar Sharma, AOR Mr. A. Mariarputham, Sr. Adv. Mr. Avneesh Arputham, Adv. Ms. Anuradha Arputham, Adv. Mr. Praveen Kr. Singh, Adv. For M/S. Arputham Aruna And Co, AOR Mr. Neeraj Kumar Sharma, AOR Ms. Preeti Singh, AOR Mr. Bharadwaj S., AOR Mr. Shailesh Madiyal, AOR Mr. Sunil Fernandes, AOR Mr. S. Udaya Kumar Sagar, Adv. Mr. Sanjay Indukuri, Adv. Mr. R. Narayan Kumar, Adv. Mr. Shankar, Adv.
Ms. Akanksha Mehra, Adv. For M/S. Lawyer S Knit & Co, AOR Mr. G.Sivabalamurugan, AOR Mr. Karan Bharihoke, Adv.
Mr. Parmatma Singh, AOR Mr. Mayank Jain, Adv. Mr. Madhur Jain, Adv.
For Respondent(s) Mr. Tushar Mehta, SG Mr. Jayant Kr. Sud, ASG Ms. Kanu Agarwal, Adv. Mr. Rajat Nair, Adv.
Mr. Rajan Kumar Chourasia, Adv. Ms. Dipabali Dutta, Adv. Mr. Zoheb Hossain, Adv. Ms. Deepabali Datta, Adv. Mr. Adit Khorana, Adv. Mr. Mayank Pandey, Adv. Mr. Syed Abdul Haseeb, Adv. Mr. Sairica S. Raju, Adv. Mr. S.A. Haseeb, Adv. Mr. Mayank Pandey, Adv. Mr. Mukesh Kumar Maroria, AOR Ms. Aishwarya Bhati, ASG Ms. Poornima Singh, Adv. Ms. Manisha Chava, Adv. Mr. Manvendra Singh, Adv.
Crl.A.No.1269/17 etc. 12
Mr. Kapil Sibal, Sr. Adv. Ms. Ranajana Roy Gawai, Adv. Ms. Vasudha Sen, Adv. Ms. Aayushi Singh, Adv. Ms. Divya Roy, AOR Mr. B. Krishna Prasad, AOR Mr. Nikhil Jain, AOR Mr. Deepak Prakash, AOR Mr. Parmatma Singh, AOR Mr. Shohit Chaudhry, AOR Mr. B. V. Balaram Das, AOR Mr. O. P. Gaggar, AOR Mr. M. T. George, AOR Mrs. Susy Abraham, Adv. Mr. Johns George, Adv.
Mr. A. Selvin Raja, AOR Mr. Mukesh Kumar Maroria, AOR Mr. Namit Saxena, AOR Mr. Shekhar Devasa, Adv. Mr. Prashanth R Dixit, Adv. Mr. Manish Tiwari, Adv. Ms. Thashmitha KM, Adv. For M/S. Devasa & Co., AOR Mr. Varinder Kumar Sharma, AOR Mr. Mukul Rohatgi, Sr. Adv. Mr. Sidharth Luthra, Sr. Adv. Mr. Suhaan Mukerji, Adv. Mr. Shri Singh, Adv.
Mr. Aditya Dewan, Adv. Mr. Vishal Prasad, Adv. Ms. Chitralekha Das, Adv. Mr. Nikhil Parikshith, Adv. Mr. Asif Ahmad, Adv.
Mr. Sanjivni Pattjoshi, Adv. Mr. Bharat Monga, Adv. Mr. Pankaj Singhal, Adv. Mr. Adityaa Raju, Adv. Mr. Dewang Singh Chauhan, Adv.
Crl.A.No.1269/17 etc. 13
Mr. Abhishek Manchanda, Adv. Mr. Kushagra Raghuvanshi, Adv. Mr. Chirag Madan, Adv. Ms. Shubhangini Jain, Adv. Mr. Ayush Kaushi, Adv. Mr. Hardik Rupal, Adv. Mr. Angaj Gautam, Adv. Mr. Yash Giri, Adv.
Mr. Aaditya Raju, Adv. Mr. Sayandeep Pahari, Adv. Ms. Padma Venkataraman, Adv. M/S. Plr Chambers And Co., AOR Ms. Awantika Manohar, AOR Mr. Syed Ahmed Saud, Adv. Mr. Danish Ahmed Syed, Adv. Mohd. Parvez Dabas, Adv. Mr. Uzmi Jameel Husain, Adv. Mr. Aqib Baig, Adv.
Mohd. Sahib, Adv.
Mr. Sunil Sarogi, Adv. For M/S. Shakil Ahmad Syed, AOR Ms. Jaikriti S. Jadeja, AOR Mr. Karunakar Mahalik, AOR Mr. Nagarkatti Kartik Uday, AOR M/S. M. V. Kini & Associates, AOR Mrs. Shally Bhasin, AOR Mr. Shreeyash U. Lalit, Adv. Mr. Mahesh Kumar, Adv. Mr. Zakir Hussain, Adv. Ms. Devika Khanna, Adv. Mrs. V. D. Khanna, AOR Mr. MBRS Raju, Adv.
Mr. Balaji Srinivasan, AOR Ms. Garima Jain, Adv. Mr. Shiva Krishnamurti, Adv. Ms. Aakriti Priya, Adv. Ms. Lakshmi Rao, Adv.
Mr. Kumar Dushyant Singh, AOR Mr. V. N. Raghupathy, AOR Mr. Samir Ali Khan, AOR Crl.A.No.1269/17 etc. 14 Mr. Rahul Chitnis, Adv. Mr. Sachin Patil, AOR Mr. Aaditya A. Pande, Adv. Mr. Geo Joseph, Adv.
Ms. Shwetal Shepal, Adv. Mr. Durgesh Gupta, Adv.
Mr. Syed Mehdi Imam, AOR Mr. Avadh Bihari Kaushik, AOR UPON hearing the counsel the Court made the following O R D E R
1. Heard learned Senior counsel appearing on behalf of the parties as also learned Solicitor General appearing on behalf of the Union of India.
2. List these matters after four weeks before another Bench.
3. Interim relief/interim protection, if any, granted earlier shall continue to operate for a period of four weeks.
4. The Registry is directed to obtain necessary directions from Hon’ble the Chief Justice of India for constituting a Special Bench to hear these matters.

(SATISH KUMAR YADAV) (R.S. NARAYANAN) DEPUTY REGISTRAR COURT MASTER (NSH)