Indian Kanoon - Search engine for Indian Law

Supreme Court - Daily Orders

Sanjay Raghunath Agarwal vs The Directorate Of Enforcement on 13 February, 2023

Bench: V. Ramasubramanian, Pankaj Mithal

     ITEM NO.4                          COURT NO.14                 SECTION II

                               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).   1655/2023

     (Arising out of impugned final judgment and order dated 07-12-2022
     in CRLP No. 9695/2022 passed by the High Court For The State Of
     Telangana At Hyderabad)

     SANJAY RAGHUNATH AGARWAL                                        Petitioner(s)

                                                VERSUS

     THE DIRECTORATE OF ENFORCEMENT                                  Respondent(s)

     (IA No.24878/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT,   IA No. 24878/2023 - EXEMPTION FROM FILING C/C OF THE
     IMPUGNED JUDGMENT)

     Date : 13-02-2023 This matter was called on for hearing today.

     CORAM :
                         HON'BLE MR. JUSTICE V. RAMASUBRAMANIAN
                         HON'BLE MR. JUSTICE PANKAJ MITHAL


     For Petitioner(s)             M/S. Shakil Ahmad Syed, AOR
                                   Mr. R. Basant, Sr. Adv.
                                   Mr. Syed Ahmed Saud, Adv.
                                   Mr. Lalit Walecha, Adv.
                                   Mr. Akshay Sahay, Adv.
                                   Mr. Mohd. Parvez Dabas, Adv.
                                   Mr. Uzmi Jameel Husain, Adv.
                                   Mr. Aqib Baig, Adv.

     For Respondent(s)

                          UPON hearing the counsel the Court made the following
                                             O R D E R

Issue notice, returnable in four weeks’.

Dasti, in addition, is permitted.

The petitioner shall serve the petition papers on the standing counsel for the respondent.

(RADHA SHARMA) (RENU BALA GAMBHIR) COURT MASTER (SH) COURT MASTER (NSH)