Supreme Court - Daily Orders
Bharathi Cement Corporation Private ... vs The Directorate Of Enforcement on 13 February, 2023
Author: M.M. Sundresh
Bench: M.M. Sundresh
1
ITEM NO.30 COURT NO.7 SECTION II
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (Crl.) No(s). 9956/2021
(Arising out of impugned final judgment and order dated 10-08-2021
in CRLRC No. 83/2021 passed by the High Court for the State of
Telangana at Hyderabad)
BHARATHI CEMENT CORPORATION PRIVATE LIMITED Petitioner(s)
VERSUS
THE DIRECTORATE OF ENFORCEMENT & ANR. Respondent(s)
Date : 13-02-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJIV KHANNA
HON'BLE MR. JUSTICE M.M. SUNDRESH
For Petitioner(s)
M/S. Cyril Amarchand Mangaldas Aor, AOR
Mr. Gyanendra Kumar, Adv.
Ms. Jyoti Dastidar, Adv.
Mr. Soumya Dasgupta, Adv.
Ms. Ashima Sharma, Adv.
For Respondent(s)
UPON hearing the counsel, the Court made the following
O R D E R
The learned counsel for the petitioner states that an advance copy of the special leave petition has been served on the respondents. However, no one has entered appearance on behalf of the respondents.
Signature Not Verified
The learned counsel for the petitioner seeks permission to Digitally signed by BABITA PANDEY Date: 2023.02.14 withdraw the present special leave petition with liberty to revive 18:18:11 IST Reason:
the present petition in case the Directorate of Enforcement 2 challenges the impugned judgment or the judgment in Criminal Revision Case No. 84 of 2021 titled “M/s Bharathi Cement Corporation Private Limited vs. The Directorate Of Enforcement & Another.” and other connected matters.
In view of the statement made, the special leave petition is dismissed as withdrawn.
(BABITA PANDEY) (R.S. NARAYANAN)
COURT MASTER (SH) COURT MASTER (NSH)