Supreme Court - Daily Orders
Adjudicating Authority (Pmla) vs Ajay Kumar Gupta on 9 March, 2018
Bench: S.A. Bobde, L. Nageswara Rao
ITEM NO.7 COURT NO.7 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
SPECIAL LEAVE PETITION (CRIMINAL) Diary No(s). 4968/2018
(Arising out of impugned final judgment and order dated
13-07-2017 in CRLOP No. 10500/2017 13-07-2017 in CRLOP No.
10497/2017 passed by the High Court Of Judicature At Madras)
ADJUDICATING AUTHORITY (PMLA) & ORS. Petitioner(s)
VERSUS
AJAY KUMAR GUPTA & ORS. Respondent(s)
(WITH IA No.27783/2018-CONDONATION OF DELAY IN FILING and IA
No.27787/2018-PERMISSION TO FILE LENGTHY LIST OF DATES)
Date :09-03-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S.A. BOBDE
HON'BLE MR. JUSTICE L. NAGESWARA RAO
For Petitioner(s) Mr. Sandeep Sethi, ASG
Mr. A.K. Panda, Sr. Adv.
Ms. Shrin Khujuria, Adv.
Mr. Abhay Kumar, Adv.
Mr. B. Krishna Prasad, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Leave granted.
Pending appeal, the impugned judgment and order will not operate as a precedent.
Tag with criminal No. 1269/2017 and connected maters.
[ Charanjeet Kaur ] [ Indu Kumari Pokhriyal ] Signature Not Verified A.R.-cum-P.S. Asstt. Registrar Digitally signed by CHARANJEET KAUR Date: 2018.03.09 17:11:04 IST Reason: