Delhi High Court - Orders
Vipin Kumar Gupta vs Directorate Of Enforcement on 31 October, 2023
Author: Swarana Kanta Sharma
Bench: Swarana Kanta Sharma
$~45
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.M.C. 7893/2023 & CRL.M.A. 29465/2023
VIPIN KUMAR GUPTA ..... Petitioner
Through: Mr. S.K. Sharma and Mr. Tejas
Singh, Advocates alongwith
petitioner in person
versus
DIRECTORATE OF ENFORCEMENT ..... Respondent
Through: Mr. Zoheb Hossain, Special Counsel
for ED with Mr. Vivek Gurnani and
Mr. Kartik Sabharwal, Advocates
CORAM:
HON'BLE MS. JUSTICE SWARANA KANTA SHARMA
ORDER
% 31.10.2023 CRL.M.A. 29466/2023 (exemption)
1. Allowed, subject to all just exceptions.
2. Application stands disposed of.
CRL.M.C. 7893/20233. The instant petition under Section 482 of the Code of Criminal Procedure, 1973 ('Cr.P.C.') read with Article 227 of the Constitution of India has been filed on behalf of petitioner against the impugned order dated 25.10.2023 passed by learned Additional Sessions Judge-06, Patiala House Courts, New Delhi in ECIR No. 20/HIU/2021 for quashing/setting aside Look Out Circular dated 22.03.2023 issued against the petitioner.
4. Issue notice. Mr. Zoheb Hossain, learned Special Counsel accepts This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 04/11/2023 at 21:13:02 notice on behalf of Directorate of Enforcement and seeks time to file reply. Let reply be filed prior to next date of hearing.
5. Re-notify on 29.11.2023.
6. The order be uploaded on the website forthwith.
SWARANA KANTA SHARMA, J OCTOBER 31, 2023/ns Click here to check corrigendum, if any This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 04/11/2023 at 21:13:02