Delhi High Court - Orders
Citibank N.A vs Special Director Of Enforcement on 13 November, 2024
Author: Manoj Kumar Ohri
Bench: Manoj Kumar Ohri
$~18 to 26
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.A. 510/2009
CITIBANK N.A. .....Appellant
Through: Mr.Rajeev K. Virmani, Sr. Advocate
with Ms.Rashmi Virmani, Mr.Krishan Tewary,
Ms.Deveshi Madan and Ms.Saloni Sharma,
Advocates
versus
SPECIAL DIRECTOR OF ENFORCEMENT .....Respondent
Through: Mr.Anurag Ahluwalia, CGSC with
Ms.Hridyanshi Sharma, Advocates
Ms.Bharathi Raju, SPC
+ CRL.A. 1007/2009
CITI BANK N.A. .....Appellant
Through: Mr.Rajeev K. Virmani, Sr. Advocate
with Ms.Rashmi Virmani, Mr.Krishan Tewary,
Ms.Deveshi Madan and Ms.Saloni Sharma,
Advocates
versus
SPECIAL DIRECTOR OF ENFORCEMENT .....Respondent
Through:
+ CRL.A. 609/2009
HONGKONG AND SHANGHAI BANKING CORPORATION
LTD. .....Appellant
Through: Mr.Ateev Mathur, Mr.Amol Sharma,
Mr.Anmol Mehta and Mr.Tanmay Garg,
Advocates
versus
ENFORCEMENT DIRECTORATE .....Respondent
Through: Mr.Ravi Prakash, CGSC with Mr.Ali
Khan, Advocate
Mr.Bhagwan Swarup Shukla, CGSC with
Mr.Mukesh Kumar and Mr.Saran Kumar,
Advocates
This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above.
The Order is downloaded from the DHC Server on 23/11/2024 at 00:34:41
+ CRL.A. 610/2009
CITIBANK, N.A. .....Appellant
Through: Mr.Rajeev K. Virmani, Sr. Advocate
with Ms.Rashmi Virmani, Mr.Krishan Tewary,
Ms.Deveshi Madan and Ms.Saloni Sharma,
Advocates
versus
SPEICAL DIRECTOR OF ENFORCEMENT .....Respondent
Through: Mr.Anurag Ahluwalia, CGSC with
Ms.Hridyanshi Sharma, Advocates
+ CRL.A. 673/2009 and CRL.M.A. 10747/2009
THE BANK OF TOKYO MITSUBISHI, UFJ LTD. .....Appellant
Through:
versus
DIRECTOR OF ENFORCEMENT .....Respondent
Through:
+ CRL.A. 674/2009 and CRL.M.A. 10749/2009
THE BANK OF TOKYO MITSUBISHI, UFJ LTD. .....Appellant
Through:
versus
DIRECTOR OF ENFORCEMENT .....Respondent
Through:
+ CRL.A. 741/2009
CITIBANK .N.A .....Appellant
Through: Mr.Rajeev K. Virmani, Sr. Advocate
with Ms.Rashmi Virmani, Mr.Krishan Tewary,
Ms.Deveshi Madan and Ms.Saloni Sharma,
Advocates
versus
ASSISTANT DIRECTOR OF ENFORCEMENT .....Respondent
Through:
+ CRL.A. 8/2010
STATE BANK OF INDIA NRI BRANCH .....Appellant
This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above.
The Order is downloaded from the DHC Server on 23/11/2024 at 00:34:41
Through: Mr.A.P. Singh and Mr.Varnit V.,
Advocates
versus
SPECIAL DIRECTOR OF ENFORCEMENT .....Respondent
Through: Mr.Anurag Ahluwalia, CGSC with
Ms.Hridyanshi Sharma, Advocates
+ CRL.A. 9/2010
STATE BANK OF INDIA,MAIN BRANCH .....Appellant
Through: Mr.A.P. Singh and Mr.Varnit V.,
Advocates
versus
SPECIAL DIRECTOR OF ENFORCEMENT .....Respondent
Through: Mr.Anurag Ahluwalia, CGSC with
Ms.Hridyanshi Sharma, Advocates
CORAM:
HON'BLE MR. JUSTICE MANOJ KUMAR OHRI
ORDER
% 13.11.2024
1. Mr. Anurag Ahluwalia, learned CGSC for the respondent/Special Director of Enforcement, while referring to the order dated 29.08.2024 passed in CRL.A. 806/2024 titled 'Prakash Chandra Yadav v. Directorate of Enforcement' as well as the order dated 13.11.2019 passed in W.P.(C) 728/2017 titled 'Union Of India v. Jitender Kumar Lalwani', states that the present appeals filed against the judgment dated 28.05.2009 passed by the Appellate Tribunal for Foreign Exchange, is to be heard by a Division Bench.
2. Mr. Rajeev K. Virmani, learned Senior Counsel for the appellants/Citibank N.A., on the other hand, submits that the appeal pertains to prior to the Amendment dated 26.05.2017 by Finance Act, 2017 and can, therefore, be heard by the Single Bench.
This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 23/11/2024 at 00:34:42
3. Learned counsels for the parties seek more time to elaborate on the aforesaid submissions.
4. The Registry shall also file a report in this regard.
5. List on 05.12.2024.
MANOJ KUMAR OHRI, J NOVEMBER 13, 2024 na This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 23/11/2024 at 00:34:42