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J. Sekar @ Sekar Reddy vs Directorate Of Enforcement on 3 January, 2022

Bench: Vineet Saran, Aniruddha Bose

     ITEM NO.25                       Court 9 (Video Conferencing)                 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(s).8305/2021

     (Arising out of impugned final judgment and order dated 04-02-2021
     in CRLOP No.24200/2017 passed by the High Court Of Judicature At
     Madras)

     J. SEKAR @ SEKAR REDDY                                                       Petitioner(s)

                                                          VERSUS

     DIRECTORATE OF ENFORCEMENT                                                   Respondent(s)

     (IA No.140049/2021 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT)

     Date : 03-01-2022 This matter was called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE VINEET SARAN
                             HON'BLE MR. JUSTICE ANIRUDDHA BOSE

     For Petitioner(s)                    Mr.   Vikram Chaudhri, Sr. Adv.
                                          Mr.   Keshavam Chaudhri, Adv.
                                          Ms.   Anzu. K. Varkey, AOR
                                          Ms.   Ria Khanna, Adv.
                                          Mr.   Rishi Sehgal, Adv.

     For Respondent(s)                    Mr.   S.V. Raju, ASG
                                          Ms.   Sairica Raju, Adv.
                                          Mr.   Kanu Agrawal, Adv.
                                          Mr.   Zoheb Jussain, Adv.
                                          Ms.   Deepabali Dutta, Adv.
                                          Mr.   Mukesh Kumar Maroria, AOR

                              UPON hearing the counsel the Court made the following
                                                 O R D E R

Mr. S.V. Raju, learned ASG prays for and is granted three weeks time to file counter affidavit. Learned counsel for the petitioner shall have two weeks thereafter to file rejoinder affidavit.

List after five weeks.

(ARJUN BISHT) (PRADEEP KUMAR) (ASHWANI THAKUR) (COURT MASTER (SH) (BRANCH OFFICER) AR-CUM-PS