Supreme Court - Daily Orders
Directorate Of Enforcement vs M/S Obulapuram Mining Company Pvt Ltd on 24 July, 2017
Bench: Rohinton Fali Nariman, Sanjay Kishan Kaul
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ITEM NO.33 COURT NO.12 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(s). 4466/2017
(Arising out of impugned final judgment and order dated 22-03-2017
in WP No. 5962/2016 passed by the High Court Of Karnataka At
Bangalore)
DIRECTORATE OF ENFORCEMENT Petitioner(s)
VERSUS
M/S OBULAPURAM MINING COMPANY PVT LTD Respondent(s)
WITH
SLP(Crl) No. 4467/2017 (II-C)
(FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA
44917/2017)
SLP(Crl) Nos. 4472-4473/2017 (II-C)
(FOR
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA
44991/2017)
Date : 24-07-2017 These petitions were called on for hearing
today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
For Petitioner(s) Mr. K.K. Venugopal, Attorney General for India
Mr. P.S. Narsimha, ASG
Ms. Binu Tamta, Adv.
Nisha Bagchi, Adv.
Mr. Ankur Talwar, Adv.
Mr. A.C. Singh, Adv.
Mr. Manoj Singh, Adv.
Mr. B. Krishna Prasad, AOR
For Respondent(s) Mr. Mukul Rohatgi, Sr. Adv.
Mr. Sudhir Nandrajog, Adv.
Mr. Mayank Jain, Adv.
Signature Not Verified
Mr. Parmatma Singh, AOR
Mr. Madhur Jain, Adv.
Digitally signed by
R.NATARAJAN
Date: 2017.07.26
13:43:27 IST
Reason: Mr. Rajshekhar Dasari, Adv.
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UPON hearing the counsel the Court made the following
O R D E R
Leave granted.
In the meantime, the impugned judgment and order will not operate as a precedent.
Liberty is granted to file Rejoinder Affidavit within a period of 4 weeks from today.
(R. NATARAJAN) (SAROJ KUMARI GAUR) COURT MASTER COURT MASTER