Supreme Court - Daily Orders
Arjun Saraswat vs Directorate Of Enforcement on 24 March, 2026
ITEM NO.19 COURT NO.4 SECTION II-D
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CRIMINAL) DIARY NO(S). 47724/2024
[ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 18-09-2024
IN CRC NO. 01/2019 PASSED BY THE ]
ARJUN SARASWAT PETITIONER(S)
VERSUS
DIRECTORATE OF ENFORCEMENT RESPONDENT(S)
IA NO. 280408/2024 - CONDONATION OF DELAY IN REFILING / CURING THE
DEFECTS
IA NO. 280406/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT
Date : 24-03-2026 This matter was called on for hearing today.
CORAM : HON'BLE MRS. JUSTICE B.V. NAGARATHNA HON'BLE MR. JUSTICE UJJAL BHUYAN For Petitioner(s) : Mr. S.Niranjan Reddy, Sr. Adv.
Mr. Kartik Seth, Adv.
Ms. Shilpa Saini, Adv.
Mr. Raghav Sharma, Adv. Mr. Lakshmi Kant Srivastava, Adv. Mr. Kunwar Vikram Aditya Shah, Adv. Mr. K. M. Abish, Adv.
Mr. Minesh Joshi, Adv.
Mr. Ragib, Adv.
Ms. Shaesta Irshad, Adv. Mr. Gurpreet singh Parwanda, Adv. Mr. Hemanth Shah, Adv.
Mr. Harshit Sethi, Adv. Mr. Pallav Srivastava, Adv. Mr. Saurabh Rajput, Adv. Ms. Mansi Tripathi, Adv. M/s Chambers Of Kartik Seth, AOR Signature Not Verified Digitally signed by BORRA LM VALLI Date: 2026.03.25 For Respondent(s) :
17:35:27 IST Reason:
UPON hearing the counsel the Court made the following O R D E R On the request made by learned senior counsel for the petitioner, list after three weeks.
(B. LAKSHMI MANIKYA VALLI) (DIVYA BABBAR) COURT MASTER (SH) COURT MASTER (NSH)