Supreme Court - Daily Orders
Mahabir Prasad Rungta vs Directorate Of Enforcement on 25 September, 2023
SLP(Crl.) No. 9048/2023
ITEM NO.44 COURT NO.3 SECTION II-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition for Special Leave to Appeal (Crl.) No. 9048/2023
(Arising out of impugned final judgment and order dated 28-06-2023
in CRMP No. 1177/2023 passed by the High Court of Jharkhand at
Ranchi)
MAHABIR PRASAD RUNGTA Petitioner(s)
VERSUS
DIRECTORATE OF ENFORCEMENT Respondent(s)
(IA No. 144877/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
Date : 25-09-2023 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJIV KHANNA
HON'BLE MR. JUSTICE S.V.N. BHATTI
For Petitioner(s)
Mr. Pandey Neeraj Rai, Adv.
Mr. Gaurav Khanna, AOR
Ms. Rachitta Rai, Adv.
Ms. Natasha Sahrawat, Adv.
Ms. Deepali Bhanot, Adv.
Mr. Rudraksh Pandey, Adv.
Mr. Gautam Barnwal, Adv.
Ms. Aarohi Bhalla, Adv.
For Respondent(s)
Mr. S.V. Raju, A.S.G.
Mr. Mukesh Kumar Maroria, AOR
Mr. Zoheb Hossain, Adv.
Mr. Annam Venkatesh, Adv.
Mr. Arkaj Kumar, Adv.
Ms. Sairica Raju, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Signature Not Verified Learned counsel for the petitioner states that the petitioner
Digitally signed by
Deepak Guglani
Date: 2023.09.27
– Mahabir Prasad Rungta had moved applications in terms of the 18:44:23 IST Reason: order dated 07.08.2023 before the trial court, which have been dismissed. Thereupon, the petitioner – Mahabir Prasad Rungta has SLP(Crl.) No. 9048/2023 preferred appropriate proceedings before the High Court.
The petitioner – Mahabir Prasad Rungta has also drawn our attention to the order dated 24.08.2023 passed by this Court in SLP (Crl.) no. 6382/2023 in the case of co-accused - Rakesh Singhania @ Rakesh Kumar Singhania. It will be open to the petitioner - Mahabir Prasad Rungta to press the proceedings pending before the High Court.
In case the petitioner - Mahabir Prasad Rungta is aggrieved by any order passed by the High Court, he would be entitled to challenge the same before this Court in accordance with law.
We clarify that we have not made any comments on merits of the case.
Recording the aforesaid, the special leave petition is dismissed.
Pending application(s), if any, shall stand disposed of.
(DEEPAK GUGLANI) (R.S. NARAYANAN) AR-cum-PS ASSISTANT REGISTRAR