Delhi High Court - Orders
Harsh Khanna vs Serious Fraud Investigation Office on 14 February, 2023
$~46 to 60
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(CRL) 1923/2022
HARSH KHANNA ..... Petitioner
Through: Mr. Bhagabati Prasad Padhy, Adv.
versus
SERIOUS FRAUD INVESTIGATION OFFICE ..... Respondent
Through: Ms. Shiva Lakshmi, CGSC for UOI.
Mr. Amit Tiwari, SPC.
+ W.P.(CRL) 1934/2022
JAGDISH PAMPANNA KORE ..... Petitioner
Through: Mr. Bhagabati Prasad Padhy, Adv.
versus
SERIOUS FRAUD INVESTIGATION OFFICE ..... Respondent
Through: Ms. Nidhi Raman, CGSC with Mr.
Zubin Singh and Ms. Charu Modi,
Advs.
+ W.P.(CRL) 1936/2022
RAKESH K MEHTA ..... Petitioner
Through: Mr. Bhagabati Prasad Padhy, Adv.
versus
SERIOUS FRAUD INVESTIGATION OFFICE ..... Respondent
Through: Mr. Ajay Digpaul, CGSC with Ms.
Swati Kwatra and Mr. Kamal Digpaul,
Advs.
+ W.P.(CRL) 1938/2022
PUNEET BANSAL ..... Petitioner
Through: Mr. Bhagabati Prasad Padhy, Adv.
versus
SERIOUS FRAUD INVESTIGATION OFFICE ..... Respondent
Signature Not Verified
Digitally Signed
By:MANISH KUMAR
Signing Date:15.02.2023
16:40:40
Through: Ms. Shiva Lakshmi, CGSC with Mr.
Shriram Tiwary, Mr. Md. Salman and
Mr. Nitin Agnihotri, Advs.
+ W.P.(CRL) 1993/2022 & CRL.M.A. 17262/2022
VIKAS SRIVASTAVA ..... Petitioner
Through: Mr. Bhagabati Prasad Padhy, Adv.
versus
SERIOUS FRAUD INVESTIGATION OFFICE ..... Respondent
Through: Mr. Nitinjya Chaudhry, Sr. Panel
Counsel with Mr. Deepak Kumar,
Adv.
+ W.P.(CRL) 1996/2022 & CRL.M.A. 17272/2022
VASANT S KOTHARI ..... Petitioner
Through: Mr. Bhagabati Prasad Padhy, Adv.
versus
SERIOUS FRAUD INVESTIGATION OFFICE ..... Respondent
Through: Mr. Anurag Ahluwalia, CGSC with
Mr. Abhigyan, Mr. Siddhant,
Mr.Rohit Kumar, Mr. Shriram Tiwary,
Mr. Md. Salman and Mr. Nitin
Agnihotri, Advs.
+ W.P.(CRL) 2011/2022 & CRL.M.A. 17411/2022
PRABHAT CHANDER ..... Petitioner
Through: Mr. Bhagabati Prasad Padhy, Adv.
versus
SERIOUS FRAUD INVESTIGATION OFFICE ..... Respondent
Through: Ms. Shiva Lakshmi, CGSC for UOI.
+ W.P.(CRL) 2013/2022 & CRL.M.A. 17462/2022
Signature Not Verified
Digitally Signed
By:MANISH KUMAR
Signing Date:15.02.2023
16:40:40
RAJENDER SINGH ..... Petitioner
Through: Mr. Bhagabati Prasad Padhy, Adv.
versus
SERIOUS FRAUD INVESTIGATION OFFICE ..... Respondent
Through:
+ W.P.(CRL) 2014/2022 & CRL.M.A. 17467/2022
NITIN BALARAM JADHAV ..... Petitioner
Through: Mr. Bhagabati Prasad Padhy, Adv.
versus
SERIOUS FRAUD INVESTIGATION OFFICE ..... Respondent
Through: Ms. Nidhi Raman, CGSC with Mr.
Zubin Singh and Ms. Charu Modi,
Advs.
+ W.P.(CRL) 2023/2022 & CRL.M.A. 17513/2022
SUSHIL KUMAR ..... Petitioner
Through: Mr. Bhagabati Prasad Padhy, Adv.
versus
SERIOUS FRAUD INVESTIGATION OFFICE ..... Respondent
Through: Mr. Nitinjya Chaudhry, Sr. Panel
Counsel with Mr. Deepak Kumar,
Adv.
+ W.P.(CRL) 2026/2022 & CRL.M.A. 17539/2022
SUSHIL KUMAR TYAGI ..... Petitioner
Through: Mr. Bhagabati Prasad Padhy, Adv.
versus
SERIOUS FRAUD INVESTIGATION OFFICE ..... Respondent
Through: Mr. Srivats Kaushal, Sr. Panel
Counsel with Mr. Shriram Tiwary, Mr.
Signature Not Verified
Digitally Signed
By:MANISH KUMAR
Signing Date:15.02.2023
16:40:40
Md. Salman and Mr. Nitin Agnihotri,
Advs.
+ W.P.(CRL) 2028/2022 & CRL.M.A. 17564/2022
B L THAKUR ..... Petitioner
Through: Mr. Bhagabati Prasad Padhy, Adv.
versus
SERIOUS FRAUD INVESTIGATION OFFICE ..... Respondent
Through: Mr. Srivats Kaushal, Sr. Panel
Counsel with Mr. Shriram Tiwary, Mr.
Md. Salman and Mr. Nitin Agnihotri,
Advs.
+ W.P.(CRL) 2133/2022 & CRL.M.A. 18397/2022
SATISH PEJAWAR ..... Petitioner
Through: Mr. Bhagabati Prasad Padhy, Adv.
versus
SERIOUS FRAUD INVESTIGATION OFFICE ..... Respondent
Through: Mr. Anurag Ahluwalia, CGSC with
Mr. Abhigyan, Mr. Siddhant,
Mr.Rohit Kumar, Advs.
+ W.P.(CRL) 2134/2022 & CRL.M.A. 18405/2022
SHAILENDRA SINGH ..... Petitioner
Through: Mr. Bhagabati Prasad Padhy, Adv.
versus
SERIOUS FRAUD INVESTIGATION OFFICE ..... Respondent
Through: Mr. Satya Ranjan Swain, SPC with
Mr. Kautilya Birat, Adv.
+ W.P.(CRL) 2136/2022 & CRL.M.A. 18413/2022
MALAY KUMAR AGRAWAL ..... Petitioner
Through: Mr. Bhagabati Prasad Padhy, Adv.
Signature Not Verified
Digitally Signed
By:MANISH KUMAR
Signing Date:15.02.2023
16:40:40
versus
SERIOUS FRAUD INVESTIGATION OFFICE ..... Respondent
Through: Mr. Amit Tiwari, SPC.
CORAM:
HON'BLE MR. JUSTICE ANISH DAYAL
ORDER
% 14.02.2023
1. Learned counsel for the petitioner states that all these petitioners have wrongly arrayed in the complaint despite the fact that they were employees of the main promoter company M/s. Bhusan Steel Limited and were as directors in various shell companies and were not involved in any of the transactions and, therefore, they cannot be charged for offences punishable under Sections 447/448 of the Companies Act.
2. The learned counsel for the petitioners shall place two page guiding note on the arguments that he wishes to supplement before the next date.
3. Various counsels appear on behalf of the SFIO in different matters as part of this batch. They will also respond to these points on the next date. The learned counsel for the petitioners will give an advance copy to the counsels before the next date of hearing.
4. List on 23rd March, 2023.
5. Learned counsel pleads that he wishes to seek accommodation before the Trial Court pending the hearing of the matter before this Court. He is at liberty to do so, however, this Court is not passing any direction in that regard.
6. Order be uploaded on the website of this Court.
ANISH DAYAL, J FEBRUARY 14, 2023/MK Signature Not Verified Digitally Signed By:MANISH KUMAR Signing Date:15.02.2023 16:40:40