Supreme Court - Daily Orders
Directorate Of Enforcement New Delhi vs Upendra Rai on 3 June, 2020
Bench: Chief Justice, A.S. Bopanna, Hrishikesh Roy
ITEM NO.26 Virtual Court 1 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
SPECIAL LEAVE PETITION (CRIMINAL) Diary No(s). 5150/2020
(Arising out of impugned final judgment and order dated 09-07-2019
in BA No. 249/2019 passed by the High Court Of Delhi At New Delhi)
DIRECTORATE OF ENFORCEMENT NEW DELHI Petitioner(s)
VERSUS
UPENDRA RAI Respondent(s)
(FOR ADMISSION and I.R. and IA No.35689/2020-CONDONATION OF DELAY
IN FILING and IA No.35694/2020-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT )
Date : 03-06-2020 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE A.S. BOPANNA
HON'BLE MR. JUSTICE HRISHIKESH ROY
For Petitioner(s) Mr. K.M. Natraj, ASG
Mr. Zoheb Hussain, Adv.
Mr. Abhishek Kumar, Adv.
Mr. Kanu Agarwal, Adv.
Mr. B. Krishna Prasad, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Issue notice.
Until further orders, there shall be a stay of operation of the impugned order passed by the High Court of Delhi if the respondent has not already been released on bail.
Signature Not Verified Digitally signed by SANJAY KUMAR Date: 2020.06.03(SANJAY KUMAR-II) 16:24:58 IST Reason: (INDU KUMARI POKHRIYAL) ASTT. REGISTRAR-cum-PS ASSISTANT REGISTRAR