Supreme Court - Daily Orders
M/S Nik Nish Retail Limited vs Assistant Director Enforcement ... on 6 March, 2020
Bench: Chief Justice, B.R. Gavai, Surya Kant
1
ITEM NO.29 COURT NO.1 SECTION XVI-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Transfer Petition(s)(Criminal) No(s). 96/2020
M/S NIK NISH RETAIL LIMITED & ANR. Petitioner(s)
VERSUS
ASSISTANT DIRECTOR ENFORCEMENT DIRECTORATE & ORS. Respondent(s)
(FOR ADMISSION )
Date : 06-03-2020 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) Mr. Sidharth Luthra, Sr. Adv.
Mr. Siddhartha Dave, Sr. Adv.
Ms. Sonia Dube, Adv.
Mr. Kumar Vaibhav, Adv.
Mr. Shatadru Chakraborty, Adv.
Ms. Kanchan Yadav, Adv.
Ms. Simran Mehrotra, Adv.
For M/s Legal Options, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
In the circumstances of the case, we consider it appropriate to request the Calcutta High Court to dispose of the pending matter being C.R.R. No.2752 of 2018 titled as “M/s Nik Nish Retail Ltd. & Anr. vs. Assistant Director, Enforcement Directorate, Government of India & Ors., filed under section 482 of the Code of Criminal Procedure, 1973, on its own merits and in accordance with law as Signature Not Verified Digitally signed by SANJAY KUMAR Date: 2020.03.06 expeditiously as possible preferably within a period of two months. 17:41:07 IST Reason:
Order accordingly.
In view of the above, Mr. Sidharth Luthra, learned senior 2 counsel appearing for the petitioners prays for withdrawal of this petition.
Prayer is allowed.
Accordingly, the transfer petition is dismissed as withdrawn. Needless to say that the petitioners shall be at liberty to apply for the appropriate relief before the Calcutta High Court. (SANJAY KUMAR-II) (INDU KUMARI POKHRIYAL) ASTT. REGISTRAR-cum-PS ASSISTANT REGISTRAR