Supreme Court - Daily Orders
P. Chidambaram vs Directorate Of Enforcement on 19 May, 2020
Bench: R. Banumathi, A.S. Bopanna
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
REVIEW PETITION (CRL.) No(s). 596 OF 2019
IN
CRIMINAL APPEAL NO.1340 OF 2019
P. CHIDAMBARAM PETITIONER(s)
VERSUS
DIRECTORATE OF ENFORCEMENT RESPONDENT(S)
O R D E R
Prayer for listing the matter in the open court is rejected.
We have perused the Review Petition and the connected papers carefully and are convinced that the order, of which review has been sought, does not suffer from any error apparent warranting its reconsideration.
The review petition is accordingly dismissed.
...................J. (R. BANUMATHI) .....................J. (A.S. BOPANNA) NEW DELHI MAY 19, 2020 Signature Not Verified Digitally signed by MAHABIR SINGH Date: 2020.05.20 17:53:45 IST Reason: ITEM NO.1005 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 REVIEW PETITION (CRL.) No(s). 596 OF 2019 IN CRIMINAL APPEAL NO.1340 OF 2019 P. CHIDAMBARAM PETITIONER(s) VERSUS DIRECTORATE OF ENFORCEMENT RESPONDENT(S) (FOR ADMISSION and IA No.155077/2019-EX-PARTE STAY and IA No.155069/2019-APPLN.FOR LISTING REVIEW PETITION IN OPEN COURT IA No. 155077/2019 - EX-PARTE STAY) Date : 19-05-2020 This matter was called on for hearing today. CORAM :
HON'BLE MRS. JUSTICE R. BANUMATHI HON'BLE MR. JUSTICE A.S. BOPANNA By Circulation UPON perusing papers the Court made the following O R D E R In terms of the signed order, the review petition is dismissed.
Pending applications, if any, shall also stand disposed of.
(MAHABIR SINGH) (BEENA JOLLY) AR-cum-PS BRANCH OFFICER (Signed order is placed on the file)