Supreme Court - Daily Orders
A. Gangwal Real Estate Llp vs Deputy Director Directorate Of ... on 25 August, 2023
ITEM NO.39 COURT NO.3 SECTION
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 (CIVIL) Diary No(s). 30541/2023
(Arising out of impugned final judgment and order dated 27-04-2023
in DBCMA No. 4254/2019 passed by the High Court of Judicature for
Rajasthan at Jaipur)
A. GANGWAL REAL ESTATE LLP Petitioner(s)
VERSUS
DEPUTY DIRECTOR DIRECTORATE OF ENFORCEMENT & ANR. Respondent(s)
(FOR ADMISSION and I.R. and IA No.163361/2023-CONDONATION OF DELAY
IN FILING and IA No.163360/2023-PERMISSION TO FILE PETITION
(SLP/TP/WP/..) )
Date : 25-08-2023 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE SANJIV KHANNA
HON'BLE MR. JUSTICE S.V.N. BHATTI
For Petitioner(s) Mr. Arpit Gupta, AOR
Mr. Girish Bhardwaj, Adv.
Mr. Abhilekh Tiwari, Adv.
Mrs. Meenakshi Devgan, Adv.
Mr. Sachin Mintri, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Permission to file special leave petition is allowed. Delay condoned.
Issue notice, returnable in the month of November 2023. Notice will be served by all modes, including dasti. The proceedings before the High Court may continue and the petitioner herein, who is the Interim Resolution Professional, shall appear and argue all pleas and contention available to him in law.
Signature Not Verified Digitally signed by SWETA BALODI Date: 2023.08.26 10:20:44 IST Reason: (SWETA BALODI) (R.S. NARAYANAN)
COURT MASTER (SH) ASSISTANT REGISTRAR