Supreme Court - Daily Orders
Anoop Bartaria vs Dy. Director Enforcement Directorate on 25 March, 2019
Bench: A.M. Khanwilkar, Ajay Rastogi
ITEM NO.31 COURT NO.7 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). 2397-
2398/2019
(Arising out of impugned final judgment and order dated 21-02-2019
in SBCRW No. 704/2018 21-02-2019 in SBCRW No. 757/2018 passed by
the High Court Of Judicature For Rajasthan At Jaipur)
ANOOP BARTARIA ETC. Petitioner(s)
VERSUS
DY. DIRECTOR ENFORCEMENT DIRECTORATE & ANR. Respondent(s)
(FOR ADMISSION and I.R.)
Date : 25-03-2019 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE MR. JUSTICE AJAY RASTOGI
For Petitioner(s)
Mr. Mukul Rohatgi, Sr. Adv.
Dr. A.M. Shinghvi, Sr. Adv.
Mr. Mahesh Agarwal, Adv.
Mr. Ankur Saigal, Adv.
Mr. Swadeep Hora, Adv.
Mr. Anshuman Srivastava, Adv.
Mr. E. C. Agrawala, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Issue notice, returnable within four four weeks.
Dasti, in addition, is permitted.
No coercive action be taken against the petitioner in connection with the First Information Report being FIR No. RCBD1/2016/E/02, dated 07.03.2016, registered by CBI, BS & FC, New Signature Not Verified Digitally signed by DEEPAK SINGH Date: 2019.03.27 Delhi.
17:00:23 IST Reason:
(DEEPAK SINGH) (VIDYA NEGI)
COURT MASTER (SH) COURT MASTER (NSH)