Supreme Court - Daily Orders
Ram Kishor Arora vs Directorate Of Enforcement on 18 August, 2023
Bench: Aniruddha Bose, Bela M. Trivedi
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ITEM NO.39 COURT NO.6 SECTION X
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Writ Petition(s)(Criminal) No(s). 336/2023
RAM KISHOR ARORA Petitioner(s)
VERSUS
DIRECTORATE OF ENFORCEMENT Respondent(s)
(FOR ADMISSION and IA No.153131/2023-GRANT OF INTERIM RELIEF and IA
No.153130/2023-PERMISSION TO FILE LENGTHY LIST OF DATES )
WITH
SLP(Crl) No. 9563/2023 (II-C)
(FOR ADMISSION and IA No.154111/2023-PERMISSION TO FILE LENGTHY
LIST OF DATES)
Date : 18-08-2023 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ANIRUDDHA BOSE
HON'BLE MS. JUSTICE BELA M. TRIVEDI
For Petitioner(s) Mr. Mukul Rohatgi, Sr. Adv.
Mr. Krishnan Venugopal, Sr. Adv.
Mr. Yoginder Handoo, AOR
Mr. Siddharth Bhatli, Adv.
Mr. Nikhil Rohatgi, Adv.
Mr. Krishnan Agarwal, Adv.
Mr. Avinash Mathews, Adv.
Mr. Khyat Jain, Adv.
Mr. Ashwin Kataria, Adv.
Mr. Garvit Solanki, Adv.
Mr. Bhupendra Premi, Adv.
Mr. Nishaank Mattoo, Adv.
Mr. Yatin Dev, Adv.
For Respondent(s) Mr. S.V. Raju, ASG
Signature Not Verified
Mr. Mukesh Kumar Maroria, AOR
Mr. Zoheb Hussain, Adv.
Digitally signed by
NIRMALA NEGI
Date: 2023.08.22
17:58:29 IST
Reason: Mr. Annam Venkatesh, Adv.
Ms. Sairica Raju, Adv.
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UPON hearing the counsel the Court made the following
O R D E R
In our opinion the present writ petition ought to have been moved before the High Court first. Hence, we dispose of this writ petition giving liberty to the petitioner to apply before the High Court. The High Court may examine the plea of the petitioner expeditiously once the same is filed.
So far as the SLP(Crl.)No.9563/2023 is concerned, the petition assails an order of the Trial Court. We dispose of this proceeding also giving liberty to the petitioner to approach the High Court. Pending application(s), if any shall also stand disposed of. There shall be no order as to costs.
(NIRMALA NEGI) (VIDYA NEGI) COURT MASTER (SH) ASSISTANT REGISTRAR