Supreme Court - Daily Orders
Serious Fraud Investigation Office vs Rahul Modi on 22 February, 2019
Bench: Abhay Manohar Sapre, Uday Umesh Lalit
ITEM NO.301 COURT NO.7 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(s). 94-95/2019
(Arising out of impugned final judgment and order dated 20-12-2018
in WPCRL Nos. 3842/2018 and 3843/2018 passed by the High Court of
Delhi at New Delhi)
SERIOUS FRAUD INVESTIGATION OFFICE Petitioner(s)
VERSUS
RAHUL MODI & ANR. ETC. Respondent(s)
IA No.1905/2019 – EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT
IA No.1908/2019 – PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES WITH T.P.(Crl.) No. 35/2019 (FOR ADMISSION and IA No.13631/2019-STAY APPLICATION) Date : 22-02-2019 These matters were called on for hearing today. CORAM :
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE HON'BLE MR. JUSTICE UDAY UMESH LALIT For Petitioner(s) Mr. Tushar Mehta,SG Mr. Amit Mahajan,Adv.
Mr. Rajat Nair,Adv.
Mr. Manan Popli,Adv.
Mr. Ranvijay Singh,Adv.
Mr. Rajeev Ranjan,Adv.
Mr. Neeraj Kumar Sharma, AOR For Respondent(s) Mr. Kapil Sibal,Sr.Adv.
Mr. V.Giri,Sr.Adv.
Mr. Aditya Singla,Adv.
Mr. Adit Pujari,Adv.
Ms. Priya Puri,Adv.
Mr. Pallav Gupta,Adv.
Mr. Kartik Venu,Adv.
Mr. Ranjay Duhbey,Adv.
Ms. Vinita Meghrajani,Adv.Signature Not Verified
Mr. Ravi Pathak,Adv.Digitally signed by ANITA MALHOTRA Date: 2019.02.23 12:45:11 IST Reason: 1
Mr. Mukul Rohtagi,Sr.Adv.
Mr. Sidharth Luthra,Sr.Adv. Ms. Supriya Juneja, AOR Ms. Cheshta Jetly,Adv.
Ms. Varsha Poddar,Adv.
Mr. Himanshu Gupta,Adv.
Mr. Akshay Sehgal,Adv.
Mr. Saifuddin S.,Adv.
Mr. Sayantan Talapatra,Adv.
Mr. Krishna Kumar Singh, AOR UPON hearing the counsel the Court made the following O R D E R Mr. Siddharth Luthra, learned senior counsel appearing on behalf of respondent No.1 in SLP(Crl.)No.94/2019 started his arguments at 2.00 p.m. and concluded at 2.40 p.m. Thereafter, Mr. Tushar Mehta, learned Solicitor General of India appearing on behalf of the petitioner addressed the court till 3.55 p.m. Ms. Supriya Juneja, learned counsel appearing on behalf of respondent No.1 made her submissions for five minutes.
Hearing concluded.
Judgment reserved.
Written submissions be filed by 26th February, 2019.
(ANITA MALHOTRA) (CHANDER BALA) COURT MASTER COURT MASTER List of Books/Acts referred to:
1. The Companies Act, 2013
2. The Limited Liability Partnership Act, 2008
3. (1969) 1 SCC 292
4. (2014) 9 SCC 329
5. (2000) 7 SCC 640
6. (2013) 1 SCC 314
7. (2005) 2 SCC 591 2