Supreme Court - Daily Orders
Meghraj Moolchand Burad (Jain) vs The Directorate General Of Gst ... on 9 January, 2019
Bench: Ashok Bhushan, K.M. Joseph
ITEM NO.5 COURT NO.12 SECTION II-A
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).244/2019
(Arising out of impugned final judgment and order dated 13-12-2018
in ABA No.2333/2018 passed by the High Court of Judicature At
Bombay)
MEGHRAJ MOOLCHAND BURAD (JAIN) Petitioner(s)
VERSUS
DIRECTORATE GENERAL OF GST INTELLIGENCE PUNE & ANR. Respondent(s)
(With appln for exemption from filing c/c of the impugned judgment)
Date : 09-01-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ASHOK BHUSHAN
HON'BLE MR. JUSTICE K.M. JOSEPH
For Petitioner(s) Mr. Rajiv Dutta,Sr.Adv.
Mr. Fuzail Ahmad Ayyubi, AOR
Ms. Aditi Gupta,Adv.
Mr. Ibad Mushtaq,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Issue notice.
In the meantime, the petitioner shall not be arrested, provided he appears before the Directorate General of GST Intelligence and in the event of his arrest, he shall be released on bail on furnishing security to the satisfaction of the competent authority.
Learned counsel for the petitioner has submitted that the petitioner shall regularly appear, as and when he Signature Not Verified Digitally signed by BALA PARVATHI Date: 2019.01.09 is called.
14:59:37 ISTReason:
(B.Parvathi) (Renu Kapoor)
Court Master Branch Officer