Supreme Court - Daily Orders
R.K.M. Powergen Private Limited vs The Assistant Director, Directorate Of ... on 7 July, 2015
Bench: Chief Justice, Arun Mishra, Amitava Roy
ITEM NO.808 COURT NO.1 SECTION XII
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 (C) Nos. 18293-18296/2015
(Arising out of impugned final judgment and order dated
17/06/2015 in WPC No. 10643/2015,17/06/2015 in WPC No.
14448/2015,17/06/2015 in WPC No. 7854/2015,17/06/2015 in WPC
No. 15317/2015 passed by the High Court Of Madras)
R.K.M. POWERGEN PRIVATE LIMITED Petitioner(s)
VERSUS
THE ASSISTANT DIRECTOR, DIRECTORATE OF
ENFORCEMENT CHENNAI ETC. ETC. Respondent(s)
Date : 07/07/2015 These petitions were mentioned today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE ARUN MISHRA
HON'BLE MR. JUSTICE AMITAVA ROY
For Petitioner(s) Mr. Arvind Datar, Sr. Adv.
Ms. Divya Roy,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
List along with W.P. © Nos. 463, 515 of 2012 and W.P(Crl.) No. 120 of 2012 on 13.07.2015 before an appropriate Bench.
[ Charanjeet Kaur ] [ Vinod Kulvi ] A.R.-cum-P.S. Asstt. Registrar Note :4 W.P. © Nos. 463, 515 of 2012 and W.P(Crl.) Signature Not Verified No. 120 of 2012 are stated to be listed on Digitally signed by 13.07.2015.
Charanjeet Kaur Date: 2015.07.10 17:05:57 IST Reason: