Supreme Court - Daily Orders
Kanwar Deep Singh vs Directorate Of Enforcement on 13 March, 2023
Bench: V. Ramasubramanian, Pankaj Mithal
SPECIAL LEAVE PETITION (CRIMINAL) Diary No(s). 7888/2023
ITEM NO.56 COURT NO.15 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). 7888/2023
(Arising out of impugned final judgment and order dated 24-05-2022
in CRLMC No. 1748/2022 and 13-02-2023 in CRLMC No. 6638/2022 passed
by the High Court Of Delhi At New Delhi)
KANWAR DEEP SINGH Petitioner(s)
VERSUS
DIRECTORATE OF ENFORCEMENT Respondent(s)
(FOR ADMISSION and I.R. and IA No.47860/2023-CONDONATION OF DELAY IN FILING and IA No.47852/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.47858/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.47855/2023-PERMISSION TO FILE SLP WITHOUT CERTIFIED/PLAIN COPY OF IMPUGNED ORDER ) Date : 13-03-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE V. RAMASUBRAMANIAN HON'BLE MR. JUSTICE PANKAJ MITHAL For Petitioner(s) Mr. Vikram Chaudhary, Sr.Adv.
Mr. Rishi Sehgal, Adv.
Mr. Keshavam Chaudhri, Adv.
Ms. Hargun Sandhu, Adv.
Ms. Arveen Sekhar, Adv.
Ms. Prabhneer Swami, Adv.
Mr. Gautam Awasthi, AOR For Respondent(s) Mr. Sanjay Jain, ASG Mr. Zoheb Hossain, Adv.
Mr. Padmesh Mishra, Adv.
Mr. Arkaj Kumar, Adv.
Mr. Prashant Singh, Adv.
Mr. M.K. Maroria, AOR UPON hearing the counsel the Court made the following Signature Not Verified O R D E R Digitally signed by SONIA BHASIN Date: 2023.03.15 16:39:16 IST Reason: Permission to file SLPs is granted. Delay condoned.
1 SPECIAL LEAVE PETITION (CRIMINAL) Diary No(s). 7888/2023 Heard Shri Vikram Chaudhary, learned senior counsel for the petitioner and Shri Sanjay Jain, Additional Solicitor General for the respondent.
The first order impugned in this special leave petition(s) is dated 24.05.2022. Subsequently, the petitioner has moved an application before the High Court of Delhi in Crl. M.C. No. 6638/2022. Unfortunately the said application has been listed for hearing only in July, 2023.
Therefore, we are of the view that the grievance of the petitioner could be reddressed by requesting the High Court to pre-pone the hearing to a convenient date so that in the event of the High Court finding favour with the petitioner, his treatment can be expedited. Therefore, this special leave petition(s) is/are disposed of with a request to the High court to pre-pone the hearing of the petition Crl. M.C. No. 6638/2022 to a convenient date before 14.04.2023, if the petitioner moves an application to enable the Court to fix a convenient to both the parties.
Pending application(s), if any, shall stand disposed of.
(SONIA BHASIN) (RENU BALA GAMBHIR)
COURT MASTER (SH) COURT MASTER (NSH)
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