Supreme Court - Daily Orders
Nalini Chidambaram vs The Directorate Of Enforcement on 14 September, 2018
Bench: Uday Umesh Lalit, Ashok Bhushan
1
ITEM NO.55 COURT NO.11 SECTION XII
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 (C) No(s).
19275-19276/2018
(Arising out of impugned final judgment and order dated 10-07-2018
in WA No. 1168/2018 & WA No. 1169/2018 passed by the High Court Of
Judicature At Madras)
NALINI CHIDAMBARAM Petitioner(s)
VERSUS
THE DIRECTORATE OF ENFORCEMENT & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.101095/2018-PERMISSION TO FILE
LENGTHY LIST OF DATES )
Date : 14-09-2018 This matter was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE UDAY UMESH LALIT
HON'BLE MR. JUSTICE ASHOK BHUSHAN
For Petitioner(s) Mr. K.T.S. Tulsi, Sr. Adv.
Mr. Gaurav Bhargava, Adv.
Mr. Siddhant Sharma, Adv.
Mrs. Shally Bhasin, AOR
For Respondent(s) Mr. Vikramjit Banerjee, ASG
Mr. Ashok Kumar Panda, Sr. Adv.
Ms. Shruti Agarwal, Adv.
Mr. Siddhartha Sinha, Adv.
Mr. Anshul Gupta, Adv.
Ms. Nisha Bagchi, Adv.
Mr. Rajat Nair, Adv.
Mr. S.S. Shamshery, Adv.
Mr. Harish Pandy, Adv.
Mr. Ritesh Kumar, Adv.
Mr. B. Krishna Prasad, AOR
Mr. Manoj Singh, Adv.
Signature Not Verified
UPON hearing the counsel the Court made the following
O R D E R
Digitally signed by ASHWANI KUMAR Date: 2018.09.15 13:16:09 IST Reason: Mr. Vikramjit Banerjee, learned ASG appearing for all the officials respondents prays for and is granted two weeks time to 2 file reply.
Rejoinder, if any, be filed within one week. List the matter after three weeks. Interim order granted vide order dated 03.08.2018 stands extended till the next date of hearing.
(ASHWANI THAKUR) (RAJINDER KAUR) COURT MASTER (SH) COURT MASTER