Delhi High Court - Orders
M/S Gagan Infraenergy Ltd. Earlier ... vs Deputy Director Directorate Of ... on 4 October, 2021
Author: Rekha Palli
Bench: Rekha Palli
$~41 & 1
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 11264/2021 & CM APPL. 34678/2021 (Exemption),
CM APPL. 34679/2021 (stay) CM APPL. 34680/2021 (Exemption)
M/S GAGAN INFRAENERGY LTD. EARLIER KNOWN AS M/S
GAGAN SPONGE IRON PVT. LTD. THROUGH ITS
AUTHORIZED REPRESENTATIVE
SH. AJAY SEHGAL ..... Petitioner
Through Mr.Vikram Chaudhari, Sr. Adv., Mr.
Gopal Jain, Sr. Adv. with Mr. Hemant
Shah and Ms. Gurpreet Singh
Parwanda, Advs.
versus
DEPUTY DIRECTOR DIRECTORATE OF
ENFORCEMENT & ANR. ..... Respondents
Through Mr. Amit Mahajan, CGSC
+ W.P.(C) 9798/2021 & CM APPL. 30233/2021 (stay)
KANWAR DEEP SINGH ..... Petitioner
Through Mr.Vikram Chaudhari, Sr. Adv., Mr.
Gopal Jain, Sr. Adv. with Mr. Hemant
Shah and Ms. Gurpreet Singh
Parwanda, Advs.
versus
UNION OF INDIA & ORS. ..... Respondents
Through Mr. Amit Mahajan, CGSC
CORAM:
HON'BLE MS. JUSTICE REKHA PALLI
ORDER
% 04.10.2021
CM APPL. 34678/2021 (Exemption) & CM APPL. 34680/2021
Signature Not Verified
DigitallySigned
By:GARIMA MADAN
Signing Date:05.10.2021
18:10:57
(Exemption) in W.P.(C) 11264/2021
1. Exemption allowed, subject to all just exceptions.
2. Notarized affidavit to be filed within two weeks of this Court resuming physical hearing.
3. The applications are disposed of. W.P.(C) 11264/2021 & CM APPL. 34679/2021 (stay), W.P.(C) 9798/2021 & CM APPL. 30233/2021 (stay)
4. Issue notice. Mr. Mahajan accepts notice on behalf of respondents. He prays for, and is granted, three weeks' time to file counter affidavit.
5. Rejoinder thereto, if any, be filed within two weeks thereafter.
6. List on 24.11.2021.
7. Till the next date, proceedings before the adjudicating authority may continue but no final order shall be passed.
REKHA PALLI, J OCTOBER 4, 2021 ms Signature Not Verified DigitallySigned By:GARIMA MADAN Signing Date:05.10.2021 18:10:57