Supreme Court - Daily Orders
Kapil Wadhawan vs Directorate Of Enforcement on 26 June, 2020
Bench: Sanjay Kishan Kaul, B.R. Gavai
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ITEM NO.4 Virtual Court 3 SECTION II-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (Crl.) No(s). 2696/2020
(Arising out of impugned final judgment and order dated 12-05-2020
in LD-VC-ABA No. 41/2020 passed by the High Court of Judicature at
Bombay)
KAPIL WADHAWAN Petitioner(s)
VERSUS
DIRECTORATE OF ENFORCEMENT & ANR. Respondent(s)
(IA No.53114/2020-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT and IA No.54042/2020-EXEMPTION FROM FILING AFFIDAVIT and
IA No.54039/2020-PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES and IA No.53116/2020-APPLICATION FOR
EXEMPTION FROM FILING ORIGINAL VAKALATNAMA/OTHER DOCUMENT)
WITH SLP(Crl) No. 2703/2020
(IA No.53403/2020-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT and IA No.53404/2020-EXEMPTION FROM FILING AFFIDAVIT and
IA No.54044/2020-EXEMPTION FROM FILING AFFIDAVIT and IA
No.54043/2020-PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES)
SLP(Crl) No. 2732/2020
(FOR ADMISSION and I.R. and IA No.54101/2020-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.54105/2020-EXEMPTION FROM
FILING O.T. and IA No.54107/2020-EXEMPTION FROM FILING AFFIDAVIT
and IA No.54674/2020-EXEMPTION FROM FILING AFFIDAVIT and IA
No.54103/2020-PERMISSION TO FILE LENGTHY LIST OF DATES and IA
No.54673/2020-PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES)
SLP(Crl) No. 2729/2020
(IA No.54011/2020-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT and IA No.54013/2020-EXEMPTION FROM FILING O.T. and IA
No.54014/2020-EXEMPTION FROM FILING AFFIDAVIT and IA No.54672/2020-
EXEMPTION FROM FILING AFFIDAVIT and IA No.54012/2020-PERMISSION TO
FILE LENGTHY LIST OF DATES and IA No.54671/2020-PERMISSION TO FILE
Signature Not Verified
ADDITIONAL DOCUMENTS/FACTS/ANNEXURES)
Digitally signed by
DEEPAK SINGH
Date: 2020.06.26
17:13:01 IST
Reason:
Date : 26-06-2020 These petitions were called on for hearing today.
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CORAM :
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
HON'BLE MR. JUSTICE B.R. GAVAI
(VACATION BENCH)
For Petitioner(s) Mr. Mukul Rohatgi, Sr. Adv.
Mr. Amit Desai,Sr.Adv.
Mr. Mahesh Agarwal,Adv.
Mr. Rohan Dakshini,Adv.
Mr. Ankur Saigal,Adv.
Ms. Pooja Kothari,Adv.
Mr. Shubam Kulshrestha,Adv.
Mr. Shaishir Divatia,Adv.
Ms. Akanksha Saxena,Adv.
Mr. Prakhar Parekh,Adv.
Mr. E. C. Agrawala, AOR
For Respondent(s) Mr. Tushar Mehta, SG
Mr. B. Krishna Prasad, AOR
UPON hearing the counsel the Court made the following
O R D E R
After some arguments, learned senior counsel for the petitioner(s), on instructions does not press for anticipatory bail but he is concerned by some observations made in the impugned order(s) qua the petitioner(s).
Needless to say that any observations made in the impugned order(s) are for purposes of anticipatory bail and will not prejudice the case of the petitioner(s) in the trial or any other legal proceedings as may be available to them.
The Special Leave Petitions are dismissed as withdrawn in terms aforesaid.
(ASHA SUNDRIYAL) (ANITA RANI AHUJA)
AR-CUM-PS ASSISTANT REGISTRAR