Supreme Court - Daily Orders
Mohd. Tahir Hussain vs Assistant Director Enforcement ... on 20 February, 2023
Bench: V. Ramasubramanian, Pankaj Mithal
ITEM NO.36 COURT NO.15 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
SPECIAL LEAVE PETITION (CRIMINAL) Diary No(s). 606/2023
(Arising out of impugned final judgment and order dated 24-11-2022
in CRLREVP No. 775/2022 passed by the High Court Of Delhi At New
Delhi)
TAHIR HUSSAIN Petitioner(s)
VERSUS
ASSISTANT DIRECTOR ENFORCEMENT DIRECTORATE Respondent(s)
(FOR ADMISSION and I.R. and IA No.30101/2023-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.30104/2023-EXEMPTION FROM
FILING O.T. and IA No.30100/2023-CONDONATION OF DELAY IN REFILING /
CURING THE DEFECTS )
Date : 20-02-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE V. RAMASUBRAMANIAN
HON'BLE MR. JUSTICE PANKAJ MITHAL
For Petitioner(s) Dr. Maneka Guruswamy, Sr. Adv.
Ms. Tara Narula, Adv.
Ms. Shivangi Sharma, Adv.
Mr. S. Debabrata Reddy, Adv.
Mr. Naveen Malhotra, Adv.
Mr. Ritvik Malhotra, Av.
Mr. Nilansh Malhotra, Adv.
Mr. Utkarsh Pratap, Adv.
Mr. lavkesh Bhambhani, Adv.
Mr. Mukta, Adv.
Mr. Ramendra Mohan Patnaik, AOR
For Respondent(s) Mr. Tushar Mehta, Solicitor General
Mr. Sanjay Jain, A.S.G. (Caveat)
Mr. Mukesh Kumar Maroria, AOR
Mr. Zoheb Hussain, Adv.
Mr. Kanu Agarwal, Adv.
Mr. Padmesh Mishra, Adv.
Ms. Ashima Gupta, Adv.
Mr.Padmesh Mishra, Adv.
Signature Not Verified
Digitally signed by
NIRMALA NEGI
Date: 2023.02.24
UPON hearing the counsel the Court made the following
17:37:07 IST
Reason:
O R D E R
1
Delay condoned.
We have heard learned senior counsel for the petitioner. The case is only at the stage of framing of the charges by the Special Court under the Prevention of Money Laundering Act, 2002 (for short “PMLA”).
Therefore, we do not want to interfere at this stage. It is made clear that the Special Court will follow the law laid down by this Court in Vijay Madanlal Choudhary and Others vs. Union of India and Others reported in 2022 SCC Online SC 929.
Accordingly, the special leave petition is dismissed. Pending application(s), if any, shall stand disposed of.
(RADHA SHARMA) (RENU BALA GAMBHIR)
COURT MASTER (SH) COURT MASTER (NSH)
2