Supreme Court - Daily Orders
The Deputy Director, Directorate Of ... vs Emta Coal Limited on 6 July, 2023
Bench: B.V. Nagarathna, Prashant Kumar Mishra
ITEM NO.6 COURT NO.16 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 15235/2023
(Arising out of impugned final judgment and order dated 10-01-2023
in WP(C) No. 3821/2022 10-01-2023 in WP(C) No. 12437/2022 10-01-
2023 in WP(C) No. 14530/2022 passed by the High Court Of Delhi at
New Delhi)
THE DEPUTY DIRECTOR, DIRECTORATE OF ENFORCEMENT Petitioner(s)
VERSUS
EMTA COAL LIMITED & ORS. ETC. Respondent(s)
(FOR ADMISSION and I.R. and IA No.101865/2023-CONDONATION OF DELAY
IN FILING and IA No.101867/2023-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT )
Date : 06-07-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MRS. JUSTICE B.V. NAGARATHNA
HON'BLE MR. JUSTICE PRASHANT KUMAR MISHRA
For Petitioner(s) Mr. Tushar Mehta, Solicitor General
Mr. S.V. Raju, A.S.G.
Mr. Mukesh Kumar Maroria, AOR
Mr. Sarad Kumar Singhania, Adv.
Mr. Annam Venkatesh, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Learned Additional Solicitor General submitted that since there is a closure report in the predicate offence, therefore, no further proceedings under the PMLA Act could be continued as per the observations of the High Court in the impugned order(s).
Signature Not Verified
He, however, submitted that in the event any further action is Digitally signed by Neetu Sachdeva Date: 2023.07.08 13:20:32 IST Reason: taken in respect of the predicate offence, then liberty may be contd..
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reserved to the petitioner herein to take further steps under the said Act, including reviving these proceedings. The submission of learned ASG is placed on record.
The Special Leave Petitions are disposed of in light of the aforesaid submission and liberty is accordingly reserved to the petitioner.
Pending applications shall stand disposed of. (NEETU SACHDEVA) (MALEKAR NAGARAJ) ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)