Supreme Court - Daily Orders
The Directorate Of Enforcement vs Manoj Kumar Agarwal on 8 May, 2023
Author: Pamidighantam Sri Narasimha
Bench: Pamidighantam Sri Narasimha
ITEM NO.7 COURT NO.1 SECTION XVII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
CIVIL APPEAL Diary No(s). 642/2022
(Arising out of impugned final judgment and order dated 09-04-2021
in CAAT(I) No. 575/2019 09-04-2021 in CAAT(I) No. 576/2019 passed
by the National Company Law Apellate Tribunal)
THE DIRECTORATE OF ENFORCEMENT Petitioner(s)
VERSUS
MANOJ KUMAR AGARWAL & ORS. Respondent(s)
( IA No.140279/2022-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT and IA No.140281/2022-CONDONATION OF DELAY IN REFILING /
CURING THE DEFECTS )
Date : 08-05-2023 This petition was called on for hearing today.
CORAM : HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE PAMIDIGHANTAM SRI NARASIMHA
HON'BLE MR. JUSTICE J.B. PARDIWALA
For Petitioner(s) Mr. S.V. Raju, A.S.G.
Mr. Mukesh Kumar Maroria, AOR
Mr. Divyansh H. Rathi, Adv.
Mr. Kannu Agarwal, Adv.
Mr. Zoheb Hussain, Adv.
Mr. Gautam Bharadwaj, Adv.
Mr. Sourav Roy, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
1 Delay condoned.
2 Issue notice returnable on 3 July 2023.
Signature Not Verified
(GULSHAN KUMAR ARORA) Digitally signed by NEETA SAPRA (SAROJ KUMARI GAUR) Date: 2023.05.08 18:30:43 IST AR-CUM-PS ASSISTANT REGISTRAR Reason: