Supreme Court - Daily Orders
Directorate Of Enforcement vs Manpreet Singh Talwar on 12 May, 2023
Author: Pamidighantam Sri Narasimha
Bench: Pamidighantam Sri Narasimha
SLPR 5724/2023
1
ITEM NO.301 COURT NO.1 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
Petition(s) for Special Leave to Appeal (Crl.) No.5724/2023
(Arising out of impugned final judgment and order dated 28-04-2023
in BA No.879/2023 passed by the High Court Of Delhi at New Delhi)
DIRECTORATE OF ENFORCEMENT Petitioner(s)
VERSUS
MANPREET SINGH TALWAR Respondent(s)
(With IA No. 93090/2023 - APPLICATION FOR PERMISSION, IA
No.92435/2023 - APPROPRIATE ORDERS/DIRECTIONS, IA No.91886/2023 -
EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA
No.92409/2023 - INTERVENTION APPLICATION)
WITH Diary No.18276/2023 (X)
(With IA No.90183/2023 - RECALLING THE COURTS ORDER)
Date : 12-05-2023 These matters were called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE PAMIDIGHANTAM SRI NARASIMHA
HON'BLE MR. JUSTICE J.B. PARDIWALA
For Petitioner(s) Mr. Tushar Mehta, SG
Mr. Suryaprakash V. Raju, ASG
Mr. K.M. Nataraj, ASG
Mr. Zoheb Hossain, AOR
Mr. Vivek Gurmani, Adv.
Mr. Ankit Bhatia, Adv.
Mr. Anand Kirti, Adv.
Mr. Surya Joshi, Adv.
Signature Not Verified
Digitally signed by
CHETAN KUMAR
Date: 2023.05.15
18:34:22 IST
Reason:
SLPR 5724/2023
2
Diary 18276/2023 Mr. Mukul Rohatgi, Sr. Adv.
Mr. Vijay Agarwal, Adv.
Mr. Vibhav Krishna, Adv.
Mr. Santosh Sachin, AOR
Mr. Yugant Sharma, Adv.
Mr. Yash Agrawal, aDv.
Mr. Tushar Gupta, Adv.
Mr. Divyanshu Bhardwaj, Adv.
Mr. Shekhar Pathak, Adv.
Mr. Parkash Goyal, Adv.
For Respondent(s) Mr. Basant R, Sr. Adv.
Mr. Sidharth Joshi, Adv.
Mr. Gopal Singh Chauhan, Adv.
Mr. Deepak Goel, AOR
Mr. Dr. R Maheshwari, Adv.
Ms. Ambareen, Adv.
Mr. Prakash Singh Negi, Adv.
Mr. Anmol Mehta, Adv.
Mr. Sanjay Singh, Adv.
Ms. Shalu, Adv.
Ms. Deepshikha, Adv.
Mr. Vipul Gupta, Adv.
Mr. Arun Pal, Adv.
Mr. Shivam Gaur, Adv.
Mr. Kumar Kartikay, Adv.
Mr. Sumit Saddi, Adv.
Mr. Jitendra Bharti, Adv.
Ms. Urvashi Sharma, Adv.
Mr. Tushar Mehta, SG
Mr. K.M. Nataraj, ASG
Mr. Suryaprakash V Raju, ASG
Mr. Kanu Agarwal, Adv.
Mr. Zoheb Hussain, Adv.
Mr. Pratyush Shrivastava, Adv.
Mr. Arvind Kumar Sharma, AOR
Mr. Sidharth Luthra, Sr. Adv.
Mr. Siddharth Aggarwal, Sr. Adv.
Mr. Gautam Khazanchi, Adv.
Mr. P Singh, Adv.
SLPR 5724/2023
3
Ms. Devina Sehgal, AOR
Mr. Vaibhav Dubey, Adv.
Mr. Vishwajeet Singh, Adv.
Ms. Rudrali Patil, Adv.
Mr. Subham Jain, Adv.
Mr. Vinayak Chawla, Adv.
Mr. Kauser Hussain, Adv.
Mr. Kumar Kashyap, Adv.
UPON hearing the counsel the Court made the following
O R D E R
1 In continuation of the interim order of this Court dated 1 May 2023, we clarify that the order shall not preclude any trial court or, as the case may be, High Court from considering an application for the grant of default bail under Section 167 of the Code of Criminal Procedure 1973 independent of and without relying on the judgment dated 26 April 2023 in Writ Petition (Criminal) No 60 of 2023.
2 Mr Tushar Mehta, Solicitor General states that the Union of India is in the process of filing a review against the judgment of this Court dated 26 April 2023 in Writ Petition (Criminal) No 60 of 2023.
3 List the matters on 17 July 2023.
CrlMP Nos 92409/2023, 92435/2023 & 93090 of 2023 In SLP (Crl) No 5723/2023 1 In view of the order passed above, Mr Sidharth Luthra, senior counsel appearing on behalf of the applicants seeks the permission of the Court to withdraw the Criminal Miscellaneous Petitions.
2 The Criminal Miscellaneous Petitions are dismissed as withdrawn.
(CHETAN KUMAR) (SAROJ KUMARI GAUR)
A.R.-cum-P.S. Assistant Registrar