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Directorate Of Enforcement vs M/S Ajanta Merchants Pvt. Ltd. on 23 November, 2015

Bench: Vikramajit Sen, Shiva Kirti Singh

     ITEM NO.54                              COURT NO.10                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.)...... CRLMP                  No(s).
     18478/2015

     (Arising out of impugned final judgment and order dated 09/04/2015
     in CRLMC No. 5581/2014 passed by the High Court Of Delhi At New
     Delhi)

     DIRECTORATE OF ENFORCEMENT                                         Petitioner(s)

                                                    VERSUS

     M/S. AJANTA MERCHANTS PVT. LTD.                    Respondent(s)
     CRLMP. 18478/2015(with c/delay in filing SLP and office report)

     Date : 23/11/2015 This application was called on for hearing today.

     CORAM :
                           HON'BLE MR. JUSTICE VIKRAMAJIT SEN
                           HON'BLE MR. JUSTICE SHIVA KIRTI SINGH

     For Petitioner(s)                Mr.    Ranjit Kumar, S.G.
                                      Mr.    Tushar Mehta, ASG
                                      Mr.    Ashok k. Panda, Sr. Adv.
                                      Mr.    Rajiv Nanda, Adv.
                                      Mr.    Diksha Rai, Adv.
                                      Mr.    Amit Mahajan, Adv.
                                      Mr.    Rahul Hina, Adv.
                                      Mr.    B. Krishna Prasad,Adv.

     For Respondent(s)                Mr.    Harish N. Salve, Sr. Adv.
                                      Mr.    Raju Ramachandran, Sr. Adv.
                                      Mr.    Yatin Oja, Sr. Adv.
                                      Ms.    Pooja Dhar,Adv.
                                      Ms.    Raghav S., Adv.

                            UPON hearing the counsel the Court made the following
                                               O R D E R

Delay condoned.

Issue notice.

Ms. Pooja Dhar accepts notice. Counter affidavit be filed within four weeks. Rejoinder, if any, be filed within two weeks' hence.

In the meantime, Status quo as obtains today, shall be Digitally signed by NEELAM GULATI Date: 2015.11.24 maintained by the parties. 14:48:41 IST Reason:

(NEELAM GULATI) (SAROJ SAINI) COURT MASTER COURT MASTER