Supreme Court - Daily Orders
Manu Khosla vs Directorate Of Revenue Intelligence on 15 December, 2014
Bench: Madan B. Lokur, R. Banumathi
ITEM NO.13 COURT NO.10 SECTION II
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). 9593/2014
(Arising out of impugned final judgment and order dated 23/09/2014
in CRLMC No. 4672/2013 passed by the High Court Of Delhi At N.
Delhi)
MANU KHOSLA Petitioner(s)
VERSUS
DIRECTORATE OF REVENUE INTELLIGENCE Respondent(s)
Date : 15/12/2014 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MRS. JUSTICE R. BANUMATHI
For Petitioner(s) MR. Siddharth Luthra, Sr. Adv.
Mr. Yogesh Kr. Saxena, Adv.
Ms. Shardha Karol, Adv.
Mr. Praveen Swarup,Adv.
Mr. Lokendra Kumar, Adv.
For Respondent(s) Mr. Ranjit Kumar, Adv.
Ms. Binu Tamta, Adv.
Mr. B. Krishna Prasad,Adv.
UPON hearing the counsel the Court made the following
O R D E R
The special leave petition is dismissed.
(MEENAKSHI KOHLI) (RENU DIWAN)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
Meenakshi Kohli
Date: 2014.12.15
12:18:56 IST
Reason: