Supreme Court - Daily Orders
N. Umashankar @ N.M. Umasangarr vs The Assistant Director, Directorate Of ... on 25 February, 2022
Bench: A.M. Khanwilkar, C.T. Ravikumar
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ITEM NO.21 Court 3 (Video Conferencing) SECTION II-C
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). 620-
622/2022
(Arising out of impugned final judgment and order dated 03-01-2022
in CRLOP No. 3381/2021 03-01-2022 in CRLOP No. 3383/2021 03-01-2022
in CRLOP No. 3385/2021 passed by the High Court Of Judicature At
Madras)
N. UMASHANKAR @ N.M. UMASANGARR Petitioner(s)
VERSUS
THE ASSISTANT DIRECTOR,
DIRECTORATE OF ENFORCEMENT Respondent(s)
(FOR ADMISSION and I.R.)
Date : 25-02-2022 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE MR. JUSTICE C.T. RAVIKUMAR
For Petitioner(s)
Mr. D. P. Singh, Adv.
Mr. Devansh Arya, Adv.
Mr. Devraj Bhattacharjee, Adv.
Ms. Sonam Gupta, AOR
For Respondent(s)
Mr. Tushar Mehta, Ld. SG
Mr. Zoheb Hossain, Adv.
Mr. Kanu Agrawal, Adv.
Ms. Deepabali Datta, Adv.
Mr. M.K. Maroria, AOR
UPON hearing the counsel the Court made the following
O R D E R
We are not inclined to interfere in these Special Leave Petitions. The Special Leave Petitions are dismissed accordingly.
However, we direct the prosecution/Investigating Agency to ensure that the trial is concluded with utmost expedition. Signature Not Verified Digitally signed by DEEPAK SINGH Date: 2022.02.26 13:37:58 IST Reason: Pending applications, if any, stand disposed of.
(DEEPAK SINGH) (VIDYA NEGI)
COURT MASTER (SH) COURT MASTER (NSH)
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