Supreme Court - Daily Orders
Saumya Chaurasia vs Directorate Of Enforcement on 9 October, 2023
Bench: Aniruddha Bose, Bela M. Trivedi
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ITEM NOS.1+9 COURT NO.6 SECTION II-C
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). 8847/2023
(Arising out of impugned final judgment and order dated 23-06-2023
in MCRC No. 1258/2023 passed by the High Court Of Chhatisgarh At
Bilaspur)
SAUMYA CHAURASIA Petitioner(s)
VERSUS
DIRECTORATE OF ENFORCEMENT Respondent(s)
(FOR ADMISSION and I.R. and IA No.139933/2023-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT )
WITH
SLP (Crl.) No(s). 11830/2023
( IA No. 189835/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT & IA No. 189836/2023 - EXEMPTION FROM FILING O.T.)
Date : 09-10-2023 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ANIRUDDHA BOSE
HON'BLE MS. JUSTICE BELA M. TRIVEDI
For Petitioner(s) Mr. Kapil Sibal, Sr. Adv.
Dr. A.M. Singhvi, Sr. Adv. (NP)
Mr. Atul Y. Chitale, Sr. Adv.
Mr. Siddharth Aggarwal, Sr. Adv.
Mr. Arshdeep Singh Khurana, Adv.
Mr. Malak Manish Bhatt, AOR
Mr. Harshwardhan Parganhia, Adv.
Mr. Anshul Rai, Adv.
Ms. Arshiya Ghose, Adv.
Mr. Aditya Chopra, Adv.
Mr. Mukul Rohatgi, Sr. Adv.(NP)
Mr. Atul Yeshwant Chitale, Sr. Adv.
Mr. Siddharth Aggarwal, Sr.Adv.
Mr. Arshdeep Khurrana, Adv.
Mr. Harshwardhan Parganiha, Adv.
Signature Not Verified
Mr. Anshul Rai, Adv.
Ms. Arshiya Ghose, Adv.
Digitally signed by
NIRMALA NEGI
Date: 2023.10.10
17:45:39 IST
Reason: Ms. Tanvi Kakar, Adv.
Mr. Aditya Chopra, Adv.
Mr. Madhav Chitale, Adv.
Mr. Sameer Rohatgi, Adv.
Mr. Nirbhay Singh, Adv.
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Mrs. Suchitra Atul Chitale, AOR
For Respondent(s) Mr. S.V. Raju, A.S.G.
Mr. Mukesh Kumar Maroria, AOR
Mr. Zoheb Hussain, Adv.
Mr. Annam Venkatesh, Adv.
Ms. Sairica Raju, Adv.
Mr. Chandra Prakash, Adv.
UPON hearing the counsel the Court made the following
O R D E R
SLP (Crl.) No(s). 8847/2023 On the last date of hearing i.e. on 03.10.2023, a query was raised by the Court to the learned Senior Counsel Mr. Kapil Sibal, appearing for the petitioner as to whether the chargesheet dated 08.06.2023 and the cognizance order of the concerned court passed on 16.06.2023 were produced before the High Court, and whether any arguments were made in that regard before the High Court, in as much as the SLP was filed by the Petitioner mainly making a grievance that the High Court had failed to consider and appreciate the said documents. The Court had raised the said query because the impugned judgment was reserved on 17.04.2023 and delivered on 23.06.2023.
Today, the learned Senior Counsel Mr. Kapil Sibal appearing with the learned Senior Counsel Mr. Siddharth Aggarwal states that the said chargesheet dated 08.06.2023 and cognizance order dated 16.06.2023 were produced before the High Court before the pronouncement of the impugned order and the arguments were also advanced in that regard.
Let the petitioner or her concerned advocate file an affidavit disclosing therein the manner in which the events subsequent to the date 17.04.2023 were brought to the notice of the 3 High Court, also stating therein as to when the arguments on the said documents were advanced before the High Court, prior to the delivery of the judgment impugned in this petition.
Let such affidavit be filed by one week.
List on 30.10.2023.
SLP (Crl.) No(s). 11830/2023 List on 30.10.2023.
(NIRMALA NEGI) (VIDYA NEGI) COURT MASTER (SH) ASSISTANT REGISTRAR