Supreme Court - Daily Orders
Anoop Bartaria vs Dy. Director Enforcement Directorate on 21 April, 2023
SLP(Crl.) No(s). 2397-2398/2019
ITEM NO.1501 COURT NO.5 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). 2397-
2398/2019
(Arising out of impugned final judgment and order dated 21-02-2019
in SBCRW No. 704/2018 and in SBCRW No. 757/2018 passed by the High
Court of Judicature for Rajasthan at Jaipur)
ANOOP BARTARIA ETC. Petitioner(s)
VERSUS
DY. DIRECTOR ENFORCEMENT DIRECTORATE & ANR. Respondent(s)
([ HEARD BY : HON'BLE AJAY RASTOGI and HON'BLE BELA M. TRIVEDI, JJ.
]............
IA No. 109095/2021 - VACATING STAY) Date : 21-04-2023 These matters were pronounced today.
For Petitioner(s) Mr. Swadeep Hora, Adv. (V.C.) Mr. Mahesh Agarwal, Adv. Mr. Ankur Saigal, Adv. Mr. Anshuman Srivastava, Adv. Mr. Anirudh Bhatia, Adv. Mr. Shubham Kulshreshtha, Adv. Mr. E. C. Agrawala, AOR For Respondent(s) Mr. Zoheb Hossain, aDv.
Mr. Kanu Agrawal, Adv. Mr. Arkaj Kumar, Adv.
Mr. Padmesh Mishra, Adv. Mr. Annam Venkatesh, Adv. Mr. Sabarish S. Adv.
Ms. Shraddha Deshmukh, Adv. Mr. Mukesh Kumar Maroria, AOR Signature Not Verified Hon’ble Ms. Justice Bela M. Trivedi has pronounced the Digitally signed by reportable judgment in the matters heard by SONIA BHASIN Date: 2023.04.25 13:19:38 IST the Bench comprising Reason:
Hon’ble Mr. Justice Ajay Rastogi and Her Lordship. 1 SLP(Crl.) No(s). 2397-2398/2019 The Special Leave Petitions are dismissed in terms of the signed reportable judgment.
Copy of this judgment be sent to the Secretary General and the Registrar(J-I) for doing the needful. Pending application(s), if any, shall stand disposed of. (SONIA BHASIN) (R.S. NARAYANAN) COURT MASTER (SH) COURT MASTER (NSH) (Signed reportable judgment is placed on the file.) 2