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Mohammad Arif vs Directorate Of Enforcement Government ... on 24 November, 2020

Bench: Chief Justice, A.S. Bopanna, V. Ramasubramanian

     ITEM NO.9                   Court No.1 (Video Conferencing)            SECTION II-B

                                  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).4878/2020

     (Arising out of impugned final judgment and order dated     13-07-2020 in
     BLAPL No. 2607/2020 passed by the High Court Of Orissa At Cuttack)

     MOHAMMAD ARIF                                                        Petitioner(s)

                                                   VERSUS

     DIRECTORATE OF ENFORCEMENT GOVERNMENT OF INDIA                       Respondent(s)

     (FOR ADMISSION and I.R. and IA No.102721/2020-EXEMPTION FROM FILING C/C
     OF THE IMPUGNED JUDGMENT)

     Date : 24-11-2020 The matter was called on for hearing today.

     CORAM :
                            HON'BLE THE CHIEF JUSTICE
                            HON'BLE MR. JUSTICE A.S. BOPANNA
                            HON'BLE MR. JUSTICE V. RAMASUBRAMANIAN

     For Petitioner(s)                   Mr. Salman Khurshid, Sr. Adv.
                                         Mr. Mohd Fuzail Khan, Adv.
                                         Mr. Mohd. Faiz Khan, Adv.
                                         Ms./Mr. Amna Darakhshan, Adv.
                                         Mr. Rajeev Singh, AOR

     For Respondent(s)                   Mr. S V Raju, ASG
                                         Mr. Zoheb Hossain, Adv.
                                         Ms. Kanu Agarwal, Adv.
                                         Mr. B. Krishna Prasad, AOR
                                         Ms./Mr. Sairica Raju, Adv.
                                         Mr. A. Venkatesh, Adv.
                                         Mr. Guntur Pramod Kumar, Adv.
                                         Mr. Zeal Shah, Adv.

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

Mr. Salman Khurshid, learned senior counsel appearing for the petitioner, prays for withdrawal of this petition with liberty to file a fresh petition before this Court after six months.

Prayer is allowed.

Accordingly, the special leave petition is dismissed as withdrawn with the liberty aforesaid.

(SANJAY KUMAR-II) (INDU KUMARI POKHRIYAL) ASTT. REGISTRAR-cum-PS ASSISTANT REGISTRAR