Delhi High Court - Orders
Directorate Of Enforcement vs P. Chidambaram & Ors on 25 July, 2024
Author: Neena Bansal Krishna
Bench: Neena Bansal Krishna
$~2 & 3
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.M.C. 1106/2022, CRL.M.A. 20814/2024
DIRECTORATE OF ENFORCEMENT
.....Petitioner
Through: Mr. Zoheb Hossain and M.r Anupam
S. Sharrma, SPl. Counsel for ED with
Mr. Vivek Gurnani and M.r Kartik
Sabharwal, Advocates.
versus
P. CHIDAMBARAM & ORS.
.....Respondent
Through: Mr. N. Hariharan, Sr. Advocate with
Mr. Harshdeep Singh Khurana and
Mr. Harsh Srivastava and Sidak Singh
Anand, Advocates for R-1.
Mr. Sidharth Luthra, Sr. Advocate
with Mr. Akshat Gupta, Advocate for
R-2.
Mr. Sandeep Kapur, Mr. rose Verma
and Mr. Saurav Mishra, Advocates
for R-3.
3
+ CRL.M.C. 1640/2022, CRL.M.A. 20960/2024
DIRECTORATE OF ENFORCEMENT
.....Petitioner
Through: Mr. Zoheb Hossain and M.r Anupam
S. Sharrma, SPl. Counsel for ED with
Mr. Vivek Gurnani and M.r Kartik
Sabharwal, Advocates.
versus
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 27/07/2024 at 05:16:49
KARTI P. CHIDAMBARAM
.....Respondent
Through: Mr. N. Hariharan, Sr. Advocate with
Mr. Harshdeep Singh Khurana and
Mr. Harsh Srivastava and Sidak Singh
Anand, Advocates for R-1.
Mr. Sidharth Luthra, Sr. Advocate
with Mr. Akshat Gupta, Advocate for
R-2.
CORAM:
HON'BLE MS. JUSTICE NEENA BANSAL KRISHNA
ORDER
% 25.07.2024
1. Learned counsel for the petitioner submits that without prejudice to the legal issues which arise the petitioner be permitted to withdraw his challenge to the impugned Order.
2. Ld. Counsel for the petitioner seeks permission to withdraw the present petitions without prejudice to their legal arguments. It is further stated that because they are withdrawing the present petitions, they shall be complying with the impugned Orders.
3. Learned Sr. Counsel Shri Hariharan has taken a serious objection to the withdrawal on the ground that serious legal issues that are being claimed by the petitioner already stands settled right up to Supreme Court.
4. It is further submitted on behalf of Mr. Siddharth Luthra, Ld. Sr. Advocate that in the case of Criminal Trials Guidelines Regarding Inadequacies and Deficiencies vs. State of Andhra Pradesh and Ors. (2021) 10 SCC 598, guidelines have already been framed for supply of documents in all criminal cases.
5. In so far as the legal contentions are concerned there can be no 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 27/07/2024 at 05:16:49 embargo on any party to raise any objection and if the law is settled, the parties are at liberty to agitate the same before the appropriate Forum.
6. Both the petitions are permitted to be withdrawn and are accordingly disposed of along with pending applications.
7. The date i.e., 27.08.2024 stands cancelled.
NEENA BANSAL KRISHNA, J JULY 25, 2024/va 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 27/07/2024 at 05:16:50