Supreme Court - Daily Orders
Sadanand Gangaram Kadam vs Directorate Of Enforcement on 30 October, 2023
Bench: A.S. Bopanna, Pamidighantam Sri Narasimha
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ITEM NO.61 COURT NO.7 SECTION II-A
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). 14075/2023
(Arising out of impugned final judgment and order dated 17-10-2023
in BA No. 3233/2023 passed by the High Court Of Judicature At
Bombay)
SADANAND GANGARAM KADAM Petitioner(s)
VERSUS
DIRECTORATE OF ENFORCEMENT & ANR. Respondent(s)
Date : 30-10-2023 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE A.S. BOPANNA
HON'BLE MR. JUSTICE PAMIDIGHANTAM SRI NARASIMHA
For Petitioner(s) Mr. Kapil Sibal, Sr. Adv.
Mr. Devadatt Kamat, Sr. Adv.
Mr. Rohit Sharma, Adv.
Mr. Sunny Jain, Adv.
Mr. Jatin Lalwani, Adv.
Mr. Nikhil Purohit, Adv.
Mr. Rajesh Inamdar, Adv.
Mr. Revanta Solanki, Adv.
Mr./Ms. Aparajita Janwal, Adv.
Mr./Ms. Abhik Chinni, Adv.
Mr. Kumar Dushyant Singh, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard the learned senior counsel for the petitioner. Taking note that the petition is pending before the High Court, we see no reason to entertain this petition further.
However, we take note of the submission put-forth by the Signature Not Verified learned senior counsel for the petitioner indicating that in the Digitally signed by Anita Malhotra Date: 2023.10.31 16:25:34 IST Reason: present case, the FIR relating to predicate offence has been quashed. Hence, the petitioner in the present petition is seeking 2 for relief before the High Court as the continued custody under PMLA is not justified.
In a matter of the present nature, we are of the opinion that the High Court ought to have been cognizant of this aspect and the matter ought to have been taken at an earlier returnable date. Therefore, without expressing any opinion on merits, we request the High Court to advance the case and decide the matter as expeditiously as possible in accordance with law. All contentions are left open.
With the said request, the special leave petition is disposed of.
Pending application(s), if any, shall also stand disposed of.
(POOJA SHARMA) (NIDHI WASON) COURT MASTER (SH) COURT MASTER (NSH)