Supreme Court - Daily Orders
Rana Kapoor vs Directorate Of Enforcement on 4 August, 2023
1
ITEM NO.3 COURT NO.3 SECTION II-A
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. 7700/2023
(Arising out of impugned final judgment and order dated 04-05-2023
in CRLBA No. 586/2023 passed by the High Court of Judicature at
Bombay)
RANA KAPOOR Petitioner(s)
VERSUS
DIRECTORATE OF ENFORCEMENT & ANR. Respondent(s)
(FOR ADMISSION and I.R. and IA No.120348/2023-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT )
Date : 04-08-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJIV KHANNA
HON'BLE MR. JUSTICE S.V.N. BHATTI
For Petitioner(s) Mr. Abhishek Manu Singhvi, Sr. Adv.
Mr. Siddharth Agarwal, Sr. Adv.
Ms. Stuti Gujral, Adv.
Mr. Avishkar Singhvi, Adv.
Mr. Rohan Talwar, Adv.
Ms. Siya Chaudhry, Adv.
Mr. Siddhartha Seem, Adv.
Mr. Kaushik Poddar, AOR
For Respondent(s) Mr. S.V. Raju, A.S.G.
Mr. Mukesh Kumar Maroria, AOR
Mr. Zoheb Hussain, Adv.
Mr. Annam Venkatesh, Adv.
Ms. Sairica Raju, Adv.
UPON hearing the counsel, the Court made the following
O R D E R
Signature Not Verified Digitally signed by SWETA BALODI Date: 2023.08.05 Learned Senior Advocate appearing on behalf of the petitioner 13:50:37 IST Reason: seeks permission to withdraw the present special leave petition and states that the petitioner – Rana Kapoor, if advised, will file an 2 application for bail relying upon Section 436-A of the Code of Criminal Procedure, 1973.
Taking the statement on record, the special leave petition is dismissed as withdrawn with liberty as prayed for. We clarify that we have not made any observations/comments on the merits of the case.
(BABITA PANDEY) (R.S. NARAYANAN)
COURT MASTER (SH) ASSISTANT REGISTRAR