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Directorate Of Enforcement vs Omkar Realtors And Developers Private ... on 4 August, 2023

     ITEM NO.24                                 COURT NO.3                   SECTION XIV

                                     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 (CIVIL) Diary No. 23799/2023

     (Arising out of impugned final judgment and order dated 16-02-2023
     in WPC No. 11473/2022 passed by the High Court of Delhi at New
     Delhi)

     DIRECTORATE OF ENFORCEMENT                                               Petitioner(s)
                                                        VERSUS

     OMKAR REALTORS AND DEVELOPERS PRIVATE
     LIMITED & ORS.                                                               Respondent(s)

     (IA No.128369/2023-CONDONATION OF DELAY IN FILING and IA
     No.128371/2023-EXEMPTION FROM FILING O.T. )

     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. S.V. Raju, A.S.G.
                                           Mr. Mukesh Kumar Maroria, AOR
                                           Ms. Vidya Vijaysinh Pawar, Adv.
                                           Mr. Zoheb Hussain, Adv.
                                           Mr. Annam Venkatesh, Adv.
                                           Mr. Amit Sharma B, Adv.
     For Respondent(s)

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

Delay condoned.

We are not inclined to interfere with the impugned judgment/order and hence, the special leave petition is dismissed.

We clarify that in case the appeal/revision/petition preferred against discharge in the predicate offence is allowed, the petitioner would be entitled to seek revival of the proceedings in question.

Pending application(s), if any, shall stand disposed of.

                         (BABITA PANDEY)                                   (R.S. NARAYANAN)
                         COURT MASTER (SH)                               ASSISTANT REGISTRAR