Supreme Court - Daily Orders
Hiren Panchal vs Directorate Of Enforcement on 17 February, 2023
Author: M.M. Sundresh
Bench: M.M. Sundresh
ITEM NO.15 COURT NO.7 SECTION XVI
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition for Special Leave to Appeal (C) No. 2062/2023
(Arising out of impugned final judgment and order dated 12-12-2022
in MAT No. 1222/2022 passed by the High Court At Calcutta)
HIREN PANCHAL & ANR. Petitioner(s)
VERSUS
DIRECTORATE OF ENFORCEMENT & ORS. Respondent(s)
(FOR ADMISSION)
Date : 17-02-2023 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJIV KHANNA
HON'BLE MR. JUSTICE M.M. SUNDRESH
For Petitioner(s)
Mr. Nitin Sangra, Adv.
Mr. Prasenjit Keswani, Adv.
Mr. Manu Beri, Adv.
Mr. Riju Ghosh, Adv.
Mrs. V.D. Khanna, AOR
For Respondent(s)
Mr. Tushar Mehta, Solicitor General (N/P)
Mr. Sanjay Jain, A.S.G. (N/P)
Mr. Mukesh Kumar Maroria, AOR
Mr. Kanu Agarwal, Adv.
Mr. Zoheb Hussain, Adv.
Mr. Padmesh Mishra, Adv.
UPON hearing the counsel the Court made the following
O R D E R
We are not inclined to interfere with the impugned judgment and hence, the special leave petition is dismissed.
Pending applications, if any, shall stand disposed of.
Signature Not Verified Digitally signed by BABITA PANDEY Date: 2023.02.18 12:59:02 IST Reason: (DEEPAK GUGLANI) (R.S. NARAYANAN)
AR-cum-PS COURT MASTER (NSH)