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Supreme Court - Daily Orders

Directorate Of Enforcement vs M/S Zoom Developers (Pvt.) Ltd on 16 February, 2026

Author: Vikram Nath

Bench: Vikram Nath

     ITEM NO.47                         COURT NO.2                SECTION IV-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 (CIVIL) Diary No(s). 18875/2020

     [Arising out of impugned interim order dated 10-12-2018 in IA No.
     4841/2017 in GLR No. 20/2017 in CP No. 9/2011 passed by the High
     Court of Madhya Pradesh at Indore]

     DIRECTORATE OF ENFORCEMENT                                    Petitioner(s)

                                                VERSUS

     M/S ZOOM DEVELOPERS (PVT.) LTD & ORS.                         Respondent(s)


     IA No. 188/2021 - CONDONATION OF DELAY IN FILING
     IA No. 189/2021 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT

Date : 16-02-2026 This matter was called on for hearing today. CORAM :

HON'BLE MR. JUSTICE VIKRAM NATH HON'BLE MR. JUSTICE SANDEEP MEHTA For Petitioner(s) :
Mr. Davinder Pal Singh, A.S.G. Mr. Arvind Kumar Shamra (aor), Adv. Mr. Zoheb Hossain, Adv.
Mr. Annam Venkatesh, Adv. Mr. Hitarth Raja, Adv.
Mr. Arkaj Kumar, Adv.
Mr. Mukesh Kumar Maroria, AOR For Respondent(s) :
Mr. Vijayesh Atre, Adv.
Mr. Aakarshan Aditya, AOR Mr. Rajesh Singh, AOR Ms. Ruchi Kohli Sr Advocate, Adv. Mr. Hitesh Kumar Sharma, Adv. Mr. Amit Kumar Chawla, Adv. Mr. Rajesh Singh Aor, Adv. Mr. Akhileshwar Jha, Adv. Ms. Shristi Mishra, Adv.
Signature Not Verified
Mr. Sumit Mishra, Adv.
Digitally signed by SONIA BHASIN Date: 2026.02.16
Mr. Varun Varma, Adv.
18:19:20 IST Reason: Ms. Swati Vishan, Adv.
Mr. Anupam Kumar, Adv.
1
UPON hearing the counsel the Court made the following O R D E R Mr. Davinder Pal Singh, learned Additional Solicitor General, appearing for the petitioner, upon instructions, states that he may be permitted to withdraw the present petition leaving it open for the petitioner to avail such other remedy as may be available under the law either before the learned Single Judge or the Division Bench of the High Court.
The Special Leave Petition is dismissed as withdrawn with liberty, as prayed for.
(SONIA BHASIN) (RANJANA SHAILEY) ASSISTANT REGISTRAR-CUM-PS ASSISTANT REGISTRAR 2