Supreme Court - Daily Orders
Directorate Of Enforcement vs Arun Kumar Mishra on 23 November, 2015
Bench: Vikramajit Sen, Shiva Kirti Singh
1
Revised
ITEM NO.53+75 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.)...... CRLMP No(s).
18015/2015
(Arising out of impugned final judgment and order dated 09/04/2015
in CRLMC No. 5508/2014 passed by the High Court Of Delhi At New
Delhi)
DIRECTORATE OF ENFORCEMENT NEW DELHI Petitioner(s)
VERSUS
ARUN KUMAR MISHRA Respondent(s)
CRLMP. 18015/2015(with c/delay in filing SLP and office report)
with
CRLMP. 19931/2015(with appln. For permission to file SLP and office
report)
Date : 23/11/2015 These applications were called on for hearing
today.
CORAM :
HON'BLE MR. JUSTICE VIKRAMAJIT SEN
HON'BLE MR. JUSTICE SHIVA KIRTI SINGH
For Petitioner(s) Mr. Ranjit Kumar, S.G.
Mr. Tushar Mehta, ASG
Mr. Ashok Kumar Panda, Sr. Adv.
Mr. Ashok Panda, Sr. Adv.
Mr. Rajiv Nanda, Adv.
Mr. Diksha Rai, Adv.
Mr. B. Krishna Prasad,Adv.
Mr. Jitendra Mohan Sharma, Adv.
Mr. Ajit Sharma, Adv.
Mr. Vikas B., Adv.
For Respondent(s) Mr. K.K. Venugopal, Sr. Adv.
Mr. Gopal Shankar Narayanan, Adv.
Signature Not Verified
Digitally signed by
NEELAM GULATI
Date: 2015.11.26 Mr. Rohit Bhat, Adv.
16:19:33 IST
Reason:
Mr. K. Varghese, Adv.
Mr. Shreyas Mehrotra, Adv.
Mr. V. Shyamohan,Adv.
2
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Permission to file SLP is granted. Issue notice.
Mr. V. Shyamohan accepts notice. Counter affidavit be filed within four weeks. Rejoinder, if any, be filed within two weeks' hence. In the meantime, Status quo as obtains today, shall be maintained by the parties.
(NEELAM GULATI) (SAROJ SAINI)
COURT MASTER COURT MASTER
3
ITEM NO.53+75 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.)...... CRLMP No(s).
18015/2015
(Arising out of impugned final judgment and order dated 09/04/2015 in CRLMC No. 5508/2014 passed by the High Court Of Delhi At New Delhi) DIRECTORATE OF ENFORCEMENT NEW DELHI Petitioner(s) VERSUS ARUN KUMAR MISHRA Respondent(s) CRLMP. 18015/2015(with c/delay in filing SLP and office report) with CRLMP. 19931/2015(with appln. For permission to file SLP and office report) Date : 23/11/2015 These applications were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE VIKRAMAJIT SEN HON'BLE MR. JUSTICE SHIVA KIRTI SINGH For Petitioner(s) Mr. Ranjit Kumar, S.G. Mr. Tushar Mehta, ASG Mr. Ashok Kumar Panda, Sr. Adv. Mr. Ashok Panda, Sr. Adv. Mr. Rajiv Nanda, Adv.
Mr. Diksha Rai, Adv.
Mr. B. Krishna Prasad,Adv.
Mr. Jitendra Mohan Sharma, Adv. Mr. Ajit Sharma, Adv.
Mr. Vikas B., Adv.
For Respondent(s) Mr. K.K. Venugopal, Sr. Adv.
Mr. Gopal Shankar Narayanan, Adv. Mr. Rohit Bhat, Adv.
Mr. K. Varghese, Adv.
Mr. Shreyas Mehrotra, Adv. Mr. V. Shyamohan,Adv.4
UPON hearing the counsel the Court made the following O R D E R Delay condoned.
Issue notice.
Mr. V. Shyamohan accepts notice. Counter affidavit be filed within four weeks. Rejoinder, if any, be filed within two weeks' hence. In the meantime, Status quo as obtains today, shall be maintained by the parties.
(NEELAM GULATI) (SAROJ SAINI) COURT MASTER COURT MASTER