Supreme Court - Daily Orders
The Assistant Director/Officer On ... vs R.K.M. Powergen Private Ltd. on 20 March, 2023
Author: M.M. Sundresh
Bench: M.M. Sundresh
SLP(Crl.) Nos. 8975-8976/2022
ITEM NO.37 COURT NO.7 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 for Special Leave to Appeal (Crl.) Nos. 8975-8976/2022
(Arising out of impugned final judgment and order dated 08-06-2022
in WP No. 24700/2021 and WMP No. 25993/2021 passed by the High
Court Of Judicature At Madras)
THE ASSISTANT DIRECTOR/OFFICER ON SPECIAL
DUTY, DIRECTORATE OF ENFORCEMENT & ANR. Petitioner(s)
VERSUS
R.K.M. POWERGEN PRIVATE LTD. Respondent(s)
(FOR ADMISSION and I.R. and IA No.142467/2022-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT)
Date : 20-03-2023 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJIV KHANNA
HON'BLE MR. JUSTICE M.M. SUNDRESH
For Petitioner(s)
Mr. Sanjay Jain, A.S.G.
Mr. Mukesh Kumar Maroria, AOR
Mr. Gibran Naushad, Adv.
Mr. Padmesh Mishra, Adv.
Mr. Arkaj Kumar, Adv.
Mr. Bhuvan Kapoor, Adv.
For Respondent(s)
Mr. R. Basant, Sr. Adv.
Mr. B. Kumar, Sr. Adv.
Mr. M. Yogesh Kanna, AOR
Mr. Ramachandran, Adv.
Mr. Vasu Kalra, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Signature Not Verified
Issue notice returnable in the month of August 2023. Digitally signed by BABITA PANDEY Date: 2023.03.21 19:51:22 IST Reason: Notice is accepted by Mr. M. Yogesh Kanna, learned counsel for the respondent who appears on advance notice.
Counter affidavit/reply will be filed within a period of six SLP(Crl.) Nos. 8975-8976/2022 weeks from today.
Rejoinder affidavit, if any, will be filed within a period of six weeks after service of the counter affidavit/reply. In the meanwhile, the petitioners may continue with the inquiries and also seek compliance of the Letters of Rogatory (LR), which have been issued. However, the directors/officers of the respondent will not be arrested or taken into custody. In case the petitioners require their presence for interrogation, the petitioners can move an appropriate application before this Court.
(DEEPAK GUGLANI) (R.S. NARAYANAN) AR-cum-PS COURT MASTER (NSH)