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Supreme Court - Daily Orders

Directorate Of Enforcement vs The State Of Maharashtra on 26 September, 2022

Bench: A.S. Bopanna, Pamidighantam Sri Narasimha

                                              1

     ITEM NO.24                           COURT NO.15                 SECTION II-A

                              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).    5524/2021

     (Arising out of impugned final judgment and order dated 21-12-2020
     in CRLWP(ST) No. 3122/2020 passed by the High Court Of Judicature
     At Bombay)

     DIRECTORATE OF ENFORCEMENT                                       Petitioner(s)

                                                  VERSUS

     THE STATE OF MAHARASHTRA & ORS.                                  Respondent(s)

     (FOR ADMISSION and I.R. and IA No.90700/2021-EXEMPTION FROM FILING
     C/C OF THE IMPUGNED JUDGMENT )

     Date : 26-09-2022 This petition was called on for hearing today.

     CORAM :
                         HON'BLE MR. JUSTICE A.S. BOPANNA
                         HON'BLE MR. JUSTICE PAMIDIGHANTAM SRI NARASIMHA


     For Petitioner(s)             Mr.   Vikramjit Banerjee, ASG
                                   Mr.   Anmol Chandan, Adv.
                                   Mr.   Mukesh Kumar Maroria, AOR
                                   Mr.   Syed Abdul Haseeb, Adv.
                                   Mr.   Merusagar Samantaray, Adv.
                                   Mr.   Siddhartha Sinha, Adv.
                                   Mr.   Shivam Singhania, Adv.
                                   Mr.   Raman Yadav, Adv.

     For Respondent(s)             Mr.   Shyam Divan, Sr. Adv.
                                   Mr.   Sidharth Luthra, Sr. Adv.
                                   Mr.   Prashant Kumar, Adv.
                                   Mr.   Anubhav Kumar, Adv.
                                   Mr.   Varun Chandioak, Adv.
                                   Ms.   Riya Seth, Adv.
                                   Ms.   Priya Kaushik, Adv.
                                   Mr.   Asif Ahmed, Adv.
                                   Mr.   Kushagra Raghuvanshi, Adv.
                                   Mr.   Amarjit Singh Bedi, AOR
Signature Not Verified

Digitally signed by
DEEPAK SINGH
Date: 2022.09.28
11:52:00 IST
Reason:




                         UPON hearing the counsel the Court made the following
                            2

                            O R D E R

Having heard Mr. Vikramjit Banerjee, learned Additional Solicitor General for the petitioner and Mr. Shyam Divan, learned senior counsel for the respondents and keeping in view the facts and circumstances under which the impugned order has been passed by the High Court of Bombay at Mumbai, we see no reason to interfere with the same. However, question of law, if any raised, is kept open.

Needless to mention that if the petitioner has any other rights/ remedies available to them, they may avail the same in accordance with law.

The petition is accordingly, disposed of. Pending application(s), if any, shall stand disposed of.

   (NISHA KHULBEY)                             (DIPTI KHURANA)
SENIOR PERSONAL ASSISTANT                  ASSISTANT REGISTRAR