Delhi High Court - Orders
Jindal Steel And Power Limited vs Deputy Director, Directorate Of ... on 3 July, 2024
Author: Sanjeev Narula
Bench: Sanjeev Narula
$~2
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 4604/2022 & CM APPL. 13790/2022, CM APPL.
15311/2024
JINDAL STEEL AND POWER LIMITED .....Petitioner
Through: Mr. Vikram Chaudhary, Senior
Advocate with Mr. Hemant Shah, Mr.
Gurpreet Singh Parwanda, Ms. Prerna
Mehta, Mr. Akshay Rana, Mr. Pallav
Srivastava, Mr. Vishal Mann and Mr.
Rishi Sehgal, Advocates.
versus
DEPUTY DIRECTOR, DIRECTORATE OF ENFORCEMENT,
DELHI ZONE -II, NEW DELHI AND ANR. .....Respondents
Through: Mr. Zoheb Hossain, Special Standing
Counsel with Mr. Vivek Gurnani, Mr.
Kartik Sabarwal, Ms. Abhipriya Rai,
Mr. Vivek Gaurav, Mr. Dipanshu
Gaba and Mr. Eugene Philomene,
Advocates.
CORAM:
HON'BLE MR. JUSTICE SANJEEV NARULA
ORDER
% 03.07.2024
1. Mr. Vikram Chaudhary, Senior Counsel for Petitioner, states that he is not available in the post lunch session and requests that the matter be taken up on any other short convenient date.
2. At the same time, the Court is apprised that an application for vacation of interim order has been filed. Additionally, Mr. Chaudhary states 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 04/07/2024 at 22:44:53 that there is another batch of petitions which is listed on 03rd September, 2024, wherein a few of the issues urged in the present petition are being considered. This contention is strongly refuted by Mr. Zoheb Hossain, Senior Standing Counsel for Respondents.
3. Re-notify on 03rd September, 2024.
4. Interim order(s), if any, to continue.
SANJEEV NARULA, J JULY 3, 2024 d.negi 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 04/07/2024 at 22:44:53