Delhi High Court - Orders
Directorate Of Enforcement vs Pc Financial Services Private Limited & ... on 24 August, 2022
Author: Satish Chandra Sharma
Bench: Chief Justice, Subramonium Prasad
$~49
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ LPA 487/2022
DIRECTORATE OF ENFORCEMENT ..... Appellant
Through: Mr. Vikramjeet Banarjee, ASG with
Mr.Anurag Ahluwalia, CGSC,
Mr.Abhigyan Siddhant, Mr. Danish
Faraz Khan, Advocates
versus
PC FINANCIAL SERVICES PRIVATE LIMITED & ANR
..... Respondents
Through: Mr. S. Ganesh, Senior Advocate with
Mr. Ajay Bhargava, Ms. Vanita
Bhargava, Mr.Atul Pandey, Mr. Hirak
Mukopadhyay, Mr. Karan Gupta, Mr.
Milind Jain, Advocates
CORAM:
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE SUBRAMONIUM PRASAD
ORDER
% 24.08.2022 CM APPL. 36656/2022 (Exemption) Allowed, subject to all just exceptions. LPA 487/2022 & CM APPLs. 36655/2022 & 36657/2022
1. Mr. S Ganesh, learned Senior Counsel appearing for the Respondents, very fairly states that the matter has to be heard finally by the learned Single Judge and, therefore, he will not press for the interim order which was passed on 31.05.2022, meaning thereby, he will not file any contempt Signature Not Verified Digitally Signed By:SHAZAAD ZAKIR LPA 487/2022 Page 1 of 2 Signing Date:26.08.2022 15:43:02 petition.
2. Mr. Vikramjeet Banarjee, learned ASG, also very fairly states that the present LPA may be disposed of with a request to the learned Single Judge to decide the matter at an early date, which is coming up for hearing before the learned Single Judge on 29.08.2022.
3. Resultantly, the present LPA stands disposed of with liberty to the parties to argue the matter on 29.08.2022 before the learned Single Judge. The learned Single Judge is requested to decide the matter at an early date.
4. Pending applications stand disposed of.
SATISH CHANDRA SHARMA, CJ SUBRAMONIUM PRASAD, J AUGUST 24, 2022 hsk Signature Not Verified Digitally Signed By:SHAZAAD ZAKIR LPA 487/2022 Page 2 of 2 Signing Date:26.08.2022 15:43:02