Supreme Court - Daily Orders
Mohd Abaad Ali vs Directtorate Of Revenue Prosecution ... on 5 July, 2019
Bench: S.A. Bobde, B.R. Gavai
ITEM NO.27 COURT NO.2 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. 2052/2017
(Arising out of impugned final judgment and order dated
20-01-2017 in CRLMA No. 13802/2016, CRLLP No. 330/2013 passed
by the High Court Of Delhi At New Delhi)
MOHD ABAAD ALI & ANR. Petitioner(s)
VERSUS
DIRECTORATE OF REVENUE PROSECUTION INTELLIGENCE Respondent(s)
IA No. 4428/2017 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
Date : 05-07-2019 These matters were called on
for hearing today.
CORAM :
HON'BLE MR. JUSTICE S.A. BOBDE
HON'BLE MR. JUSTICE B.R. GAVAI
For Petitioner(s) Mr. Vijay Aggarwal, Adv.
Mr. Sachit Arora, Adv.
Ms. Shefhale, Adv.
Ms. Barkha, Adv.
Md. Shahid Anwar, AOR
For Respondent(s) Mr. Aman Lekhi, ASG
Ms. Priyanka Das, Adv.
Mr. T.C. Sharma, Adv.
Mr. B. Krishna Prasad, AOR
Ms. Ragini Pandey, Adv.
UPON hearing the counsel the Court made the following
O R D E R
List the matter on a non-miscellaneous day after four weeks.
[ CHARANJEET KAUR ] [ INDU KUMARI POKHRIYAL ] Signature Not Verified A.R.-CUM-P.S. ASSTT. REGISTRAR Digitally signed by CHARANJEET KAUR Date: 2019.07.05 15:26:14 IST Reason: