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M/S. Vgn Developers Pvt Ltd. vs The Deputy Director Directorate Of ... on 17 December, 2019

Bench: Chief Justice, B.R. Gavai, Surya Kant

                   ITEM NO.33                      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 for Special Leave to Appeal (Crl.) No. 10627/2019
                   (Arising out of impugned final judgment and order dated
                   04-10-2019 in CRLOP No. 9796/2019 passed by the High Court Of
                   Judicature At Madras)

                   M/S. VGN DEVELOPERS PVT LTD. & ANR.                          Petitioner(s)
                                             VERSUS
                   THE DEPUTY DIRECTOR DIRECTORATE OF ENFORCEMENT               Respondent(s)
                   (FOR ADMISSION and I.R.)

                   Date :17-12-2019 This petition was called on for hearing today.

                   CORAM :
                                HON'BLE THE CHIEF JUSTICE
                                HON'BLE MR. JUSTICE B.R. GAVAI
                                HON'BLE MR. JUSTICE SURYA KANT

                   For Petitioner(s)         Dr.   A.M. Singhvi, Sr. Adv.
                                             Mr.   Balaji Subramanian, Adv.
                                             Mr.   Avishkar Singhvi, Adv.
                                             Ms.   Ishani Banerjee, Adv.
                                             Mr.   A. Lakshminarayanan, AOR

                   For Respondent(s)         Mr.   Tushar Mehta, S.G.
                                             Mr.   Rajat Nair, Adv.
                                             Mr.   Kanu Agrawal, Adv.
                                             Mr.   B.K. Prasad, AOR

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

We have heard both sides.

Issue notice.

Learned Solicitor General states that in the peculiar facts of this case, further proceedings in the complaint filed by the respondent being CC No. 56/2018 pending before the Special Court, Principal Sessions Judge, City Civil Court, Chennai may be Signature Not Verified stayed.

Reason:                         Order accordingly.

                         [ CHARANJEET KAUR ]             [ INDU KUMARI POKHRIYAL ]
                           A.R.-CUM-P.S.                     ASSTT. REGISTRAR