Supreme Court - Daily Orders
Vikas Chaudhary vs Union Of India on 10 February, 2020
Bench: Rohinton Fali Nariman, S. Ravindra Bhat
ITEM NO.33 COURT NO.4 SECTION X
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Writ Petition(s)(Criminal) No(s). 49/2020
VIKAS CHAUDHARY & ANR. Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(FOR ADMISSION and IA No.21442/2020-APPROPRIATE ORDERS/DIRECTIONS)
Date : 10-02-2020 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE S. RAVINDRA BHAT
For Petitioner(s) Mr. Kapil Sibal, Sr. Adv.
Mr. Saurabh Kirpal, Adv.
Mr. Gautam Awasthi, AOR
Mr. Ayush Choudhary, Adv.
Mr. Devanshu Yadav, Adv.
For Respondent(s) Mr. K.K. Venugopal, Attorney General for India
Mr. Aman Lekhi, ASG
Mr. Zoheb Hossain, Adv.
Mr. Kanu Aggarwal, Adv.
Mr. Ankur Talwar, Adv.
Mr. B. Krishna Prasad, AOR
UPON hearing the counsel the Court made the following
O R D E R
Issue notice.
No coercive steps shall be taken against the petitioners by way of arrest in the meanwhile.
However, this does not mean that investigation by the Customs Authorities will in any manner be thwarted.
Tag with W.P. (Crl.) No. 35 of 2020.
Signature Not Verified Digitally signed by SUSHMA KUMARI BAJAJ Date: 2020.02.10 16:25:56 IST Reason: (R. NATARAJAN) (NISHA TRIPATHI) AR CUM PS BRANCH OFFICER