Supreme Court - Daily Orders
Yogesh Mittal vs Enforcement Directorate Delhi Zonal ... on 23 February, 2018
Author: Navin Sinha
Bench: Navin Sinha
ITEM NO.15 COURT NO.11 SECTION X
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
WRIT PETITION(CRIMINAL) Diary No(s). 32643/2017
YOGESH MITTAL Petitioner(s)
VERSUS
ENFORCEMENT DIRECTORATE Respondent(s)
Date : 23-02-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE NAVIN SINHA
[IN CHAMBERS]
For Petitioner(s) Mr. Amit K. Nain, AOR (Not present)
For Respondent(s)
The Court made the following
O R D E R
Four weeks’ time is granted to learned counsel for the petitioner to cure the defects as pointed out by the Registry.
(SAPNA BISHT) (TAPAN KUMAR CHAKRABORTY) SENIOR PERSONAL ASSISTANT BRANCH OFFICER Signature Not Verified Digitally signed by SAPNA BISHT Date: 2018.02.24 10:59:52 IST Reason: