Supreme Court - Daily Orders
Vijay Nair vs Directorate Of Enforcement on 24 April, 2023
Author: Pamidighantam Sri Narasimha
Bench: Pamidighantam Sri Narasimha
SLP R 5110/2023
1
ITEM NO.17 COURT NO.1 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(s) for Special Leave to Appeal (Crl.) No.5110/2023
(Arising out of impugned final judgment and order dated 12-04-2023
in BA No.1178/2023 passed by the High Court of Delhi at New Delhi)
VIJAY NAIR Petitioner(s)
VERSUS
DIRECTORATE OF ENFORCEMENT Respondent(s)
(With IA No.82441/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
Date : 24-04-2023 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE PAMIDIGHANTAM SRI NARASIMHA
For Petitioner(s) Dr. Abhishek Manu Singhvi, Sr. Adv.
Mr. Shadan Farasat, AOR
Mr. Amit Bhandari, Adv.
Mr. Aman Sharma, Adv.
Mr. Aman Naqvi, Adv.
Mr. Shourya Dasgupta, Adv.
Ms. Hrishika Jain, Adv.
Ms. Natasha Maheshwari, Adv.
Ms. Mreganka Kukreja, Adv.
For Respondent(s) Mr. S.V. Raju, ASG
Mr. Zoheb Hussain, Adv.
Signature Not Verified
Ms. Sairica Raju, Adv.
Digitally signed by Mr. Annam Venkatesh, Adv.
CHETAN KUMAR
Date: 2023.04.25
13:39:01 IST
Reason:
SLP R 5110/2023
2
Mr. M.K. Maroria, Adv.
Mr. Anurag Singh Tomer, Adv.
Mr. Kshitiz Aggarwal, Adv.
UPON hearing the counsel the Court made the following
O R D E R
1 On 12 April 2023, the learned Single Judge of the High Court of Delhi has adjourned the hearing of the application for bail to 19 May 2023.
2 Having regard to the above fact, we are not inclined to entertain the Special Leave Petition at this stage. However, the petitioner is permitted to move the learned Single Judge of the High Court for early listing of the application for bail. Any such application shall be duly considered.
3 Subject to the aforesaid, the Special Leave Petition is disposed of.
4 Pending applications, if any, stand disposed of.
(CHETAN KUMAR) (SAROJ KUMARI GAUR)
A.R.-cum-P.S. Assistant Registrar