Delhi High Court - Orders
Directorate Of Enforcement vs M/S Prakash Industries Ltd on 21 April, 2023
Author: Satish Chandra Sharma
Bench: Chief Justice, Subramonium Prasad
$~12 &13.
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ LPA 102/2023 and CAV 79/2023 & C.M. No. 6372/2023
DIRECTORATE OF ENFORCEMENT
..... Appellant
Through: Mr. Zoheb Hossain, SC, ED with Mr.
Vivek Gurnani, Advs.
versus
M/S PRAKASH INDUSTRIES LTD ..... Respondent
Through:
+ LPA 138/2023 and CAV 109/2023 & C.M. No. 8843/2023
DIRECTORATE OF ENFORCEMENT ..... Appellant
Through: Mr. Zoheb Hossain, SC, ED with Mr.
Vivek Gurnani, Advs.
versus
M/S PRAKASH THERMAL POWER LTD ..... Respondent
Through: Mr. Dayan Krishnan, Sr. Adv. With
Mr. Gurpreet Singh, Mr. Ankur
Chawla, Mr. C.B. Bansal, Mr. Shivam
Tandon and Mr. Vaibhav Malhotra,
Advs.
CORAM:
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE SUBRAMONIUM PRASAD
ORDER
% 21.04.2023 A reply has been filed in the matter. The same is not on record.
Signature Not Verified Digitaaly Signed By:BHUPINDER SINGH ROHELLA Signing Date:25.04.2023 16:54:00Learned counsel for the Respondent undertakes to place the same on record within a week.
Learned Counsel for the Appellant prays for time to file rejoinder. He is permitted to do so. The parties shall also be free to file a convenience compilation in the matter.
List on 05.07.2023.
SATISH CHANDRA SHARMA, CJ SUBRAMONIUM PRASAD, J APRIL 21, 2023 N.Khanna Signature Not Verified Digitaaly Signed By:BHUPINDER SINGH ROHELLA Signing Date:25.04.2023 16:54:00