Supreme Court - Daily Orders
Raghav Bahl vs Enforcement Directorate on 15 December, 2021
Bench: Chief Justice, A.S. Bopanna, Hima Kohli
ITEM NO.19 COURT NO.1 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).9636/2021
(Arising out of impugned final judgment and order dated 03-12-2021
in WPCRL No.2392/2021 passed by the High Court of Delhi at New
Delhi)
RAGHAV BAHL Petitioner(s)
VERSUS
ENFORCEMENT DIRECTORATE Respondent(s)
(FOR ADMISSION and I.R. and IA No.162513/2021-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT)
Date : 15-12-2021 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE A.S. BOPANNA
HON'BLE MS. JUSTICE HIMA KOHLI
For Petitioner(s) Mr. Vikas Singh, Sr.Adv.
Mr. Amarjit Singh Bedi, AOR
Ms. Deepika, Adv.
Ms. Riya Seth, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned senior counsel for the petitioner. Issue notice.
Tag with SLP(Crl.)No.11039/2019. Till the next date of hearing, no coercive steps shall be taken against the petitioner.
(SATISH KUMAR YADAV) (R.S. NARAYANAN) DEPUTY REGISTRAR Signature Not Verified COURT MASTER (NSH) Digitally signed by SATISH KUMAR YADAV Date: 2021.12.15 17:00:11 IST Reason: