Supreme Court - Daily Orders
V. Senthil Balaji vs The Deputy Director Directorate Of ... on 30 October, 2023
Bench: Aniruddha Bose, Bela M. Trivedi
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ITEM NO.61 COURT NO.6 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
Petition(s) for Special Leave to Appeal (Crl.) No. 13929/2023
(Arising out of impugned final judgment and order dated 19-10-2023
in CRLOP No. 23629/2023 passed by the High Court Of Judicature At
Madras)
V. SENTHIL BALAJI Petitioner(s)
VERSUS
THE DEPUTY DIRECTOR DIRECTORATE OF ENFORCEMENT Respondent(s)
(IA No. 222100/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT; IA No. 222102/2023 - EXEMPTION FROM FILING O.T. and IA
No. 224020/2023 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES)
Date : 30-10-2023 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ANIRUDDHA BOSE
HON'BLE MS. JUSTICE BELA M. TRIVEDI
For Petitioner(s) Mr. Mukul Rohatgi, Sr. Adv.
Mr. N R Elango, Sr. Adv.
M/S. Ram Sankar & Co, AOR
Mr. Ma Gouthaman, Adv.
Mr. N Bharani Kumar, Adv.
Dr. Ram Sankar, Adv.
Ms. Misa Rothagi, Adv.
Mr. Muthu Thangathurai, Adv.
Mr. Agilesh Kumar S, Adv.
Mr. Aswin Prasanna As, Adv.
Mr. Arjun A, Adv.
Mr. M Naveen, Adv.
Mr. Avinesh Babu, Adv.
For Respondent(s) Mr. Tushar Mehta, Solicitor General(N/P)
Mr. Mukesh Kumar Maroria, AOR
Mr. Zoheb Hussain, Adv.
Signature Not Verified
Mr. Kanu Agarwal, Adv.
Mr. Chandra Prakash, Adv.
Digitally signed by
SNEHA DAS
Date: 2023.10.30
17:26:06 IST
Reason: Mr. Arkaj Kumar, Adv.
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UPON hearing the counsel the Court made the following
O R D E R
Both the parties asked for time.
List on 20.11.2023.
(SNEHA DAS) (VIDYA NEGI) SENIOR PERSONAL ASSISTANT ASSISTANT REGISTRAR