Supreme Court - Daily Orders
Directorate Of Enforcement vs Raman Bhuraria on 24 July, 2023
Bench: Abhay S. Oka, Sanjay Karol
ITEM NO.29 COURT NO.11 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
SPECIAL LEAVE PETITION (CRIMINAL) Diary No(s). 23447/2023
(Arising out of impugned final judgment and order dated 08-02-2023
in BA No. 4330/2021 passed by the High Court Of Delhi At New Delhi)
DIRECTORATE OF ENFORCEMENT Petitioner(s)
VERSUS
RAMAN BHURARIA Respondent(s)
( IA No.122287/2023-CONDONATION OF DELAY IN FILING )
Date : 24-07-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ABHAY S. OKA
HON'BLE MR. JUSTICE SANJAY KAROL
For Petitioner(s) Mr. S.V. Raju, A.S.G.
Mr. Mukesh Kumar Maroria, AOR
Mr. Praneet Pranav, Adv.
Mr. Zoheb Hussain, Adv.
Mr. Annam Venkatesh, Adv.
Ms. Sairica Raju, Adv.
For Respondent(s) Ms. Megha Karnwal, AOR
Mr. Arshdeep Singh Khurana, Adv.
Mr. Harsh Mittal, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Issue notice, returnable on 03.10.2023. Apart from the merits of the matter, we will be seriously considering the issue whether the condition ‘d’ for grant of bail can be a condition of bail. Signature Not Verified Digitally signed by (INDU MARWAH) Indu Marwah Date: 2023.07.27 (AVGV RAMU) COURT MASTER (SH) COURT MASTER (NSH) 13:54:59 IST Reason: