Supreme Court - Daily Orders
Afroz Mohmad Hasanfatta vs Deputy Director Diretorate Of ... on 9 October, 2017
Bench: A.K. Sikri, Ashok Bhushan
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ITEM NO.55 COURT NO.5 SECTION X
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
IA 19098/2015, in Writ Petition(s)(Criminal) No(s). 189/2015
AFROZ MOHMAD HASANFATTA Petitioner(s)
VERSUS
DEPUTY DIRECTOR DIRETORATE OF ENFORCEMENT AHMEDABAD & ORS.
Respondent(s)
(FOR GRANT OF BAIL ON IA 19098/2015)
WITH
SLP(Crl) No. 3355/2017 (II-B)
(FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS ON IA 51943/2017.
Matter i.e. W.P. (Crl.) No. 189 of 2015 also be listed alongwith
SLP (Crl.) No. 3355/2017 on 18.08.2017 as per Court's Order dated
19.07.2017.)
T.P.(Crl.) No. 150/2016 (XVI -A)
T.P.(Crl.) No. 151-157/2016 (XVI -A)
SLP(Crl) No. 9528/2015 (II-B)
SLP(Crl) No. 9945/2015 (II-B)
SLP(Crl) No. 993/2016 (II-A)
Date : 09-10-2017 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE ASHOK BHUSHAN
For Petitioner(s) Mr. Kapil Sibal, Sr.Adv.
Ms. Madhavi Divan, Adv.
Mr. Saurabh Kripal, Adv.
Ms. Ranjeeta Rohtagi, Adv.
Mr. Sameer Rohtagi, Adv,
Signature Not Verified
Mr. Nikhil Jain, AOR
Digitally signed by USHA
RANI BHARDWAJ
Date: 2017.10.09
16:55:34 IST
Reason:
Mr.Ram Naresh Yadav, AOR
For Respondent(s) Ms. Hemantika Wahi, AOR
Ms. Jesal Wahi, Adv.
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Ms. Puja Singh. Adv.
Ms. Shodhika Sharma, Adv.
Mr. Manoj Singh, Adv.
Mr. B. Krishna Prasad, AOR
Mr. Shiv Sagar Tiwari, AOR
Mr. Ranjit Kumar, SG
Ms. Pinky Anand, ASG
Mr. B.K. Prasad, Adv.
Ms. Nisha Bagchi, Adv.
Mr. Abhinav Mukherjee, Adv.
Mr. Ajay Sharma, Adv.
Mr. Ritesh Kumar, Adv,
M
Ms. Saudamini Sharma, Adv.
Mr. Sumit Teterwal, Adv.
UPON hearing the counsel the Court made the following
O R D E R
T.P.(Crl.) No. 150/2016,T.P.(Crl.) No.151-157/2016 and SLP(Crl) No. 993/2016:
Let these matters be listed before a bench presided over by Hon'ble Mr. Justice Rohinton Fali Nariman, after seeking orders from the Hon'ble the Chief Justice of India since some other petitions filed by the very petitioner on the same subject matter, are coming up for hearing before the said Bench on 10th October, 2017.
SLP(Crl) No. 3355/2017:-
Insofar SLP(Crl) No.3355/2017 is concerned, let a copy of the petition be served upon Mr. B.K. Prasad, learned counsel for the Directorate of Enforcement.
We are informed that the petitioner Mr. Madanlal Manekchand Jain has been granted temporary bail on medical grounds, by the High Court vide order dated 6th October, 2017 which is valid till 18th October, 2017.3
On the same terms, the said bail would continue till 23 rd October, 2017.
List the rest of the matters on 23rd October, 2017.
(USHA RANI BHARDWAJ) (MALA KUMARI SHARMA)
AR CUM PS BRANCH OFFICER