Supreme Court - Daily Orders
Deputy Director, Director Of ... vs Hasan Ali Khan on 17 August, 2016
Bench: V. Gopala Gowda, Adarsh Kumar Goel
ITEM NO.7 COURT NO.8 SECTION IIA
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). 9668/2015
(Arising out of impugned final judgment and order dated 12/08/2015
in CRBA No. 2335/2014 passed by the High Court of Judicature at
Bombay)
DEPUTY DIRECTOR, DIRECTOR OF ENFORCEMENT Petitioner(s)
VERSUS
HASAN ALI KHAN AND ANR Respondent(s)
(With appln. (s) for exemption from filing c/c of the impugned
judgment and interim relief and office report)
Date : 17/08/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE V. GOPALA GOWDA
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
For Petitioner(s) Mr. Rajiv Nanda, Adv.
Ms. Sushma Manchanda, Adv.
Mr. B. Krishna Prasad,Adv.
For Respondent(s) Mr. Ramakant Gaur, Adv.
Ms. Poli Kataki,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Heard.
No ground for interference is made out to exercise our jurisdiction under Article 136 of the Constitution of India.
The special leave petition is dismissed accordingly. Pending application(s), if any, stands disposed of.
Signature Not Verified Digitally signed by (S. K. RAKHEJA) (MALA KUMARI SHARMA) SUSHIL KUMAR RAKHEJA Date: 2016.08.17 COURT MASTER COURT MASTER 18:25:15 IST Reason: