Supreme Court - Daily Orders
Karti P. Chidambaram vs The Directorate Of Enforcement on 25 August, 2022
Bench: Chief Justice, Dinesh Maheshwari, C.T. Ravikumar
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ITEM NO.306 COURT NO.1 SECTION XVI-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
R.P.(Crl.) No.219/2022 in T.C.(Crl.) No.4/2018
KARTI P. CHIDAMBARAM Petitioner(s)
VERSUS
THE DIRECTORATE OF ENFORCEMENT Respondent(s)
IA No. 118398/2022 - STAY APPLICATION
Date : 25-08-2022 This matter was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE DINESH MAHESHWARI
HON'BLE MR. JUSTICE C.T. RAVIKUMAR
For Petitioner(s) Mr. Kapil Sibal, Sr. Adv.
Dr. Abhishek Manu Singhvi, Sr. Adv.
Mr. Sidharth Luthra, Sr. Adv.
Mr. Arshdeep Singh Khurana, Adv.
Mr. Prateek Chadha, Adv.
Mr. Adit Pujari, Adv.
Mr. Amit Bhandari, Adv.
Mr. Akshat Gupta, Adv.
Mr. Harsh Mittal, Adv.
Mr. Harsh Srivastava, Adv.
Ms. Madhavi Agarwal, Adv.
Ms. Rupali Samuel, Adv.
Ms. Shubhangni Jain, Adv.
Mr. Pankaj Singhal, Adv.
Mr. Hitesh Rai, Adv.
Mr. Aditya Chopra, Adv.
Mr. Ayush Agarwal, ADv.
Ms. Tannavi Sharma, Adv.
Mrs. Shally Bhasin, AOR
For Respondent(s) Mr. Tushar Mehta, LD SG
Mr. M. K. Maroria, AOR
Ms. Deepabali Dutta, Adv.
Signature Not Verified
Mr. Kanu Agarwal, Adv.
Mr. Zoheb Hossain, Adv.
Digitally signed by
SATISH KUMAR YADAV
Date: 2022.08.25
22:28:14 IST
Reason:
Mr. Rajat Nair, Adv.
UPON hearing the counsel the Court made the following
O R D E R
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1. Having heard learned Senior counsel appearing on behalf of the petitioner as also learned Solicitor General appearing on behalf of the respondent, prima facie, we are of the view that at least two of the issues raised in the instant petition requires consideration.
2. In view of the above, issue notice to the respondent.
3. Mr. M. K. Maroria, learned counsel appearing on behalf of the respondent, accepts notice.
(SATISH KUMAR YADAV) (R.S. NARAYANAN) DEPUTY REGISTRAR COURT MASTER (NSH)