Supreme Court - Daily Orders
The Directorate Of Enforcement vs M/S Bharati Cement Corporation Private ... on 3 October, 2023
Bench: Abhay S. Oka, Pankaj Mithal
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ITEM NO.48 COURT NO.11 SECTION II
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CRIMINAL)……. Diary No(s). 22328/2023
(Arising out of impugned final judgment and order dated 08-09-2022
in CRLRC No. 87/2021 passed by the High Court For The State Of
Telangana At Hyderabad)
THE DIRECTORATE OF ENFORCEMENT Petitioner(s)
VERSUS
M/S BHARATI CEMENT CORPORATION PRIVATE LIMITED Respondent(s)
([LIST THE MATTER AT 2.30 P.M.]IA No.115584/2023-CONDONATION OF
DELAY IN FILING and IA No.115585/2023-EXEMPTION FROM FILING C/C OF
THE IMPUGNED JUDGMENT
IA No. 115584/2023 - CONDONATION OF DELAY IN FILING
IA No. 115585/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
WITH
MA 1744/2023 in SLP(Crl) No. 9956/2021 (II)
(FOR
FOR APPROPRIATE ORDERS/DIRECTIONS ON IA 155853/2023
IA No. 155853/2023 - APPROPRIATE ORDERS/DIRECTIONS)
Diary No(s). 19599/2023 (II)
(FOR
FOR CONDONATION OF DELAY IN FILING ON IA 115582/2023
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA
115583/2023
IA No. 115582/2023 - CONDONATION OF DELAY IN FILING
IA No. 115583/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
Diary No(s). 20593/2023 (II)
(IA
FOR CONDONATION OF DELAY IN FILING ON IA 116205/2023
FOR CONDONATION OF DELAY IN FILING ON IA 116213/2023
IA No. 116213/2023 - CONDONATION OF DELAY IN FILING
IA No. 116205/2023 - CONDONATION OF DELAY IN FILING)
Diary No(s). 22283/2023 (II)
(FOR
FOR CONDONATION OF DELAY IN FILING ON IA 115718/2023
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA
Signature Not Verified
115719/2023
Digitally signed by
GEETA AHUJA
Date: 2023.10.04
IA No. 115718/2023 - CONDONATION OF DELAY IN FILING
15:29:32 IST
Reason:
IA No. 115719/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
SLP(Crl) No. 10402/2023 (II)
(IA
2
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA
150173/2023
IA No. 150173/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
SLP(Crl) No. 6185/2023 (II-B)
(FOR ADMISSION and I.R. and IA No.98138/2023-EXEMPTION FROM FILING
O.T.
IA No. 98138/2023 - EXEMPTION FROM FILING O.T.)
Date : 03-10-2023 These matters were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE ABHAY S. OKA
HON'BLE MR. JUSTICE PANKAJ MITHAL
For Petitioner(s) Mr. Tushar Mehta, Solicitor General
Mr. Mukesh Kumar Maroria, AOR
Ms. Priyanka Das, Adv.
Mr. S.k. Singhania, Adv.
Ms. Archna Pathak Dave, Adv.
Mr. S.a. Haseeb, Adv.
Mr. Annam Venkatesh, Adv.
Mr. Kanu Agarwal, Adv.
Mr. Devadatt Kamat, Sr. Adv.
Mr. Aljo K. Joseph, AOR
Mr. Prashant Jhajharia, Adv.
M/S. Cyril Amarchand Mangaldas Aor, AOR
Mr. Gyanendra Kumar, Adv.
Mr. Soumya Dasgupta, Adv.
Mr. Zaid Drabu, Adv.
Mr. Aviral Singhal, Adv.
For Respondent(s) M/S. Cyril Amarchand Mangaldas Aor, AOR
Mr. Gyanendra Kumar, Adv.
Mr. Soumya Dasgupta, Adv.
Mr. Zaid Drabu, Adv.
Mr. Aviral Singhal, Adv.
Mr. Krishna Dev Jagarlamudi, AOR
Mr. Aaditya Mishra, Adv.
Ms. Inderdeep Kaur Raina, Adv.
Mr. Amit Agrawal, AOR
Ms. Radhika Yadav, Adv.
Mr. Mukesh Kumar Maroria, AOR
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UPON hearing the counsel the Court made the following
O R D E R
We have informed that application for clarification filed in SLP(Crl.) No.9956/2021 is today listed before Court No.3. List on 21.11.2023, after seeking necessary clarification from Hon’ble the Chief Justice of India on the issue whether these cases can be heard by this Bench.
(VARSHA MENDIRATTA) (AVGV RAMU) COURT MASTER (SH) COURT MASTER (NSH)