Delhi High Court - Orders
M/S Prakash Industries Ltd & Anr vs Directorate Of Enforcement & Anr on 14 May, 2019
Author: Sunil Gaur
Bench: Sunil Gaur
$~26
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.M.C. 2526/2019
M/S PRAKASH INDUSTRIES LTD & ANR .....Petitioners
Through: Mr. Dayan Krishnan, Senior
Advocate with Mr. Arshdeep
Singh, Mr. Akshat Gupta, Mr.
Aamir Khan, Mr. Sanjeev Seshadri
& Mr. Yogesh Dahiya, Advocates
Versus
DIRECTORATE OF ENFORCEMENT & ANR .....Respondents
Through: Mr. Amit Mahajan, CGSC with
Ms. Mallika Hiremath & Mr.
Randeep Sachdeva, Advocates for
Respondent No. 1
Mr. Ripu Daman, Special Public
Prosecutor for CBI/Respondent
No. 2
CORAM:
HON'BLE MR. JUSTICE SUNIL GAUR
ORDER
% 14.05.2019 Arguments heard at length. At request of learned counsel for respondents, list for remaining arguments on 29th May, 2019.
Both sides are at liberty to hand over short synopsis of not more than 05-06 pages along with relevant citation, if any, within ten days from today.
SUNIL GAUR, J MAY 14, 2019 p'ma