Supreme Court - Daily Orders
Rana Kapoor vs Directorate Of Enforcement on 14 July, 2023
Author: Bela M. Trivedi
Bench: Bela M. Trivedi
ITEM NO.18 COURT NO.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 for Special Leave to Appeal (Crl.) No. 7700/2023
(Arising out of impugned final judgment and order dated 04-05-2023
in CRLBA No. 586/2023 passed by the High Court of Judicature at
Bombay)
RANA KAPOOR Petitioner(s)
VERSUS
DIRECTORATE OF ENFORCEMENT & ANR. Respondent(s)
(FOR ADMISSION and I.R. and IA No.120348/2023-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT)
Date : 14-07-2023 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJIV KHANNA
HON'BLE MS. JUSTICE BELA M. TRIVEDI
HON'BLE MR. JUSTICE UJJAL BHUYAN
For Petitioner(s)
Mr. Harish Salve, Sr. Adv.
Mr. Shyam Divan, Sr. Adv.
Mr. Kaushik Poddar, AOR
Ms. Stuti Gujral, Adv.
For Respondent(s)
Mr. S.V. Raju, A.S.G.
Mr. Mukesh Kumar Maroria, AOR
Mr. Zoheb Hussain, Adv.
Ms. Sairica Raju, Adv.
Mr. Annam Venkatesh, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Re-list on 21.07.2023.
(DEEPAK GUGLANI) Signature Not Verified (R.S. NARAYANAN) AR-cum-PS Digitally signed by Deepak Guglani Date: 2023.07.15 ASSISTANT REGISTRAR 13:09:38 IST Reason: