Supreme Court - Daily Orders
M/S Olympus Global Stocks Pvt Ltd vs Directorate Of Enforcement on 1 May, 2025
ITEM NO.13 COURT NO.7 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). 22028/2025
[Arising out of impugned final judgment and order dated 18-09-2024
in CRC No. 01/2019 passed by the Ld. Special Judge (PC Act) (CBI)
Coal Block cases-01, Rouse Avenue District Court at New Delhi]
M/S OLYMPUS GLOBAL STOCKS PVT LTD Petitioner(s)
VERSUS
DIRECTORATE OF ENFORCEMENT Respondent(s)
(IA No. 110223/2025 - CONDONATION OF DELAY IN FILING
IA No. 110224/2025 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT
IA No. 110615/2025 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES) Date : 01-05-2025 This matter was called on for hearing today. CORAM :
HON'BLE MRS. JUSTICE B.V. NAGARATHNA HON'BLE MR. JUSTICE SATISH CHANDRA SHARMA For Petitioner(s) Mr. Mukul Rohatgi, Sr. Adv.
Mr. Gurpreet Singh Parwanda, Adv. Mr. Hemant Shah, Adv.
Mr. Harshit Sethi, Adv. Mr. Pallav Srivastav, Adv. Ms. Mansi Tripathi, Adv. Mr. Kartik Yadav, Adv.
Mr. Sahil Sharma, AOR For Respondent(s) :
UPON hearing the counsel the Court made the following O R D E R List the matter tomorrow i.e. 02.05.2025.
(RADHA SHARMA) (DIVYA BABBAR) ASTT. REGISTRAR-cum-PS COURT MASTER (NSH) Signature Not Verified Digitally signed by RADHA SHARMA Date: 2025.05.01 16:16:09 IST Reason: