Supreme Court - Daily Orders
Directorate Of Enforcement Through Its ... vs T.N. Bettaswamiah on 18 May, 2018
Bench: Rohinton Fali Nariman, A.M. Khanwilkar
ITEM NO.39 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). 13879/2018
(Arising out of impugned final judgment and order dated 13-04-2017
in WP Nos.13154-13155 of 2015 passed by the High Court of Karnataka
at Bengaluru)
DEPUTY DIRECTOR, DIRECTORATE OF ENFORCEMENT Petitioner(s)
VERSUS
T.N. BETTASWAMIAH & ANR. Respondent(s)
(FOR ADMISSION and I.R. and IA No.70386/2018-CONDONATION OF DELAY
IN FILING and IA No.70387/2018-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT )
Date : 18-05-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE A.M. KHANWILKAR
For Petitioner(s) Ms. Binu Tamta,Adv.
Ms. Shradha Deshmukh,Adv.
Mr. B. Krishna Prasad, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Leave granted.
Tag with Criminal Appeal No.1269 of 2017.
(ANITA MALHOTRA) (SAROJ KUMARI GAUR) COURT MASTER COURT MASTER Signature Not Verified Digitally signed by ASHA SUNDRIYAL Date: 2018.05.19 13:03:32 IST Reason: