Supreme Court - Daily Orders
M/S. Jagati Publications Ltd. vs Enforcement Directorate on 9 September, 2022
Author: J.K. Maheshwari
Bench: J.K. Maheshwari
1
ITEM NO.20 COURT NO.12 SECTION II
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). 9948/2021
(Arising out of impugned final judgment and order dated 10-08-2021
in CRLP No. 1073/2021 passed by the High Court For The State Of
Telangana At Hyderabad)
M/S. JAGATI PUBLICATIONS LTD. Petitioner(s)
VERSUS
ENFORCEMENT DIRECTORATE Respondent(s)
(FOR ADMISSION and I.R. )
WITH
SLP(Crl) No. 9956/2021 (II)
(FOR ADMISSION and I.R.)
SLP(Crl) No. 10049/2021 (II)
(FOR ADMISSION and I.R.)
SLP(Crl) No. 10076/2021 (II)
(FOR ADMISSION and I.R.)
SLP(Crl) No. 10062/2021 (II)
(FOR ADMISSION and I.R.)
SLP(Crl) No. 10064/2021 (II)
(FOR ADMISSION and I.R.)
SLP(Crl) No. 10152/2021 (II)
(FOR ADMISSION and I.R.)
SLP(Crl) No. 10066/2021 (II)
(FOR ADMISSION and I.R.)
Date : 09-09-2022 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJIV KHANNA
HON'BLE MR. JUSTICE J.K. MAHESHWARI
For Petitioner(s) Mr. Kapil Sibal Sr. Adv.
Mr. Gyanendra Kumar, Adv.
Md. Jyoti Dastidar, AOR
Ms. Soumya Das Gupta, Adv.
Signature Not Verified
Ms. Sukanya Singh, Adv.
Mr. Dwijesh Kapila, Adv.
Digitally signed by
SONIA BHASIN
Date: 2022.09.10
19:00:18 IST
Reason: Mr. Aviral Singhal, Adv.
Ms. Rupali Samuel, Adv.
Mr. Koshi, Adv.
M/S. Cyril Amarchand Mangaldas Aor, AOR
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Mr. Niranjan Reddy, Sr. Adv.
Mr. Nakul Mohta, Adv.
Ms. Misha Rohatgi, AOR
Mr. Bharat Monga, Adv.
Mr. S. Niranjan Reddy, Sr. Adv.
Mr. Krishna Dev Jagarlamudi, AOR
Mr. Abhishek Sharma, Adv.
Mr. Inderdeep K. Raina, Adv.
Mr. N. Sai Krusha, Adv.
Dr. Abhishek Singhvi, Sr. Adv.
Mr. Senthil Jagadeesan, AOR
Mss. Sonak Shimalhan, Adv.
Mr. Sajal Jain, Adv.
Ms. Remya Raj, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
SLP(Crl) No. 9948/2021, SLP(Crl) No. 10049/2021, SLP(Crl) No. 10076/2021, SLP(Crl) No. 10062/2021, SLP(Crl) No. 10064/2021, SLP(Crl) No. 10152/2021 and SLP(Crl) No. 10066/2021 (II) Learned senior advocate appearing on behalf of the petitioners seeks permission to withdraw the special leave petitions in view of the order dated 8.9.2022, passed by the Telangana High Court in Criminal Petition No. 1072/2021, “M/s Jagati Publication Ltd. vs. Enforcement Directorate”. He states that, in case the aforesaid decision is reversed or challenged before this Court, the petitioners may file an application to revive the present special leave petitions.
Taking the statement of the learned senior advocate on record, the special leave petitions are dismissed as withdrawn with liberty as prayed.
SLP(Crl) No. 9956/2021 3 An advance copy of the special leave petition be served on the nominated/standing counsel for the Directorate of Enforcement. List after two weeks.
(SUSHIL KUMAR RAKHEJA) (R.S. NARAYANAN) ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)