Supreme Court - Daily Orders
Directorate Of Enforcement vs Vakamulla Chandrashekhar on 4 January, 2018
Bench: Rohinton Fali Nariman, Navin Sinha
ITEM NO.37 COURT NO.11 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
SPECIAL LEAVE PETITION (CRIMINAL) Diary No(s). 36918/2017
(Arising out of impugned final judgment and order dated 08-05-2017
in CRLMA No. 7706/2017 passed by the High Court Of Delhi At New
Delhi)
DIRECTORATE OF ENFORCEMENT & ANR. Petitioner(s)
VERSUS
VAKAMULLA CHANDRASHEKHAR Respondent(s)
(FOR ADMISSION and I.R. and IA No.128488/2017-CONDONATION OF DELAY
IN FILING and IA No.128490/2017-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT)
Date : 04-01-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE NAVIN SINHA
For Petitioner(s) Mr. Maninder Singh,ASG
Mr. A.K. Panda,Sr.Adv.
Ms. Binu Tamta,Adv.
Mr. Abhay Kumar,Adv.
Mr. B. Krishna Prasad, AOR
For Respondent(s) Mr. Sidhant Asthana,Adv.
Mr. A.B. Saharya,Adv.
Mr. Akshat Agarwal,Adv.
Mr. Viresh B. Saharya, AOR
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Issue notice, returnable in four weeks. There shall be stay of operation of the Signature Not Verified impugned order of the High Court. Digitally signed by NARENDRA PRASAD Date: 2018.01.05 16:54:03 IST Reason: (NARENDRA PRASAD) (SAROJ KUMARI GAUR) COURT MASTER COURT MASTER