Supreme Court - Daily Orders
Directorate Of Enforcement vs Amarendra Dhari Singh on 1 August, 2022
Author: Aniruddha Bose
Bench: Aniruddha Bose
ITEM NO.18 COURT NO.15 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
Petitions for Special Leave to Appeal (Crl.) Nos. 6301-6302/2022
(Arising out of impugned final judgment and order dated 05-08-2021
in BA No. 2293/2021 05-08-2021 in CRLMA No. 9959/2021 passed by the
High Court of Delhi at New Delhi)
DIRECTORATE OF ENFORCEMENT Petitioner(s)
VERSUS
AMARENDRA DHARI SINGH Respondent(s)
(FOR ADMISSION and I.R. and IA No.94282/2022-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT )
Date : 01-08-2022 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ANIRUDDHA BOSE
HON'BLE MR. JUSTICE J.B. PARDIWALA
For Petitioner(s) Mr. S.V.Raju Ld. ASG
Mr. Mukesh Kumar Maroria, AOR
Mr. Rajesh Kumar Singh, Adv.
Ms. Swati Ghildiyal, Adv.
Mr. Ashutosh Ghade, Adv.
Mr. Rahul Mishra, Adv.
Mr. Nitesh Rana, Adv.
For Respondent(s) Mr. Siddharth Luthra, Sr. Adv.
Mr. Madhav Khurana, Adv
Ms. Trisha Mittal,adv
Mr. Abhik Chimni adv
Ms. Manisha Singhadv
Mr. Pankaj singhal,adv
Mr. Hardik Rupal,adv
Ms. Oorjaswi Goswami,adv
Mr. Sameer Abhyankar, AOR
Mr. Abhinav Mishra,adv
Signature Not Verified
Ms. Vani Vandana Chhetri,adv
Digitally signed by
NEETA SAPRA
Date: 2022.08.01
Ms. Nishi Sangtani, Adv
16:45:24 IST
Reason: Mr. Amish Tandon Adv.
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Mr. Harsh,Adv.
Ms. Vani Vandana Chhetri, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Issue notice, returnable in three weeks.
Mr. Sameer Abhyankar learned counsel appears on behalf of the respondent and accepts notice on behalf of the respondent. Formal service of notice on the respondent is waived.
In the meantime, counter affidavit, if any, be filed.
(NEETA SAPRA) (VIDYA NEGI)
COURT MASTER (SH) ASSISTANT REGISTRAR
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