Supreme Court - Daily Orders
Bharathi Cement Corporation Private ... vs The Directorate Of Enforcement on 3 October, 2023
1
ITEM NO.36 COURT NO.3 SECTION II
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Miscellaneous Application No. 651/2023 in SLP(Crl) No. 9956/2021
(Arising out of impugned final judgment and order dated 13-02-2023
in SLP(Crl) No. 9956/2021 passed by the Supreme Court Of India)
BHARATHI CEMENT CORPORATION PRIVATE LIMITED Petitioner(s)
VERSUS
THE DIRECTORATE OF ENFORCEMENT & ANR. Respondent(s)
(FOR ADMISSION and IA No.64689/2023-CLARIFICATION/DIRECTION)
Date : 03-10-2023 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJIV KHANNA
HON'BLE MR. JUSTICE S.V.N. BHATTI
For Petitioner(s) Mr. Gyanendra Kumar, Adv.
Mr. Soumya Dasgupta, Adv.
Mr. Zaid Drabu, Adv.
Mr. Aviral Singhal, Adv.
M/S. Cyril Amarchand Mangaldas Aor, AOR
For Respondent(s)
Mr. K.M. Nataraj, Adv.
Mr. Anuj Udupa, Adv.
Mr. Antriksh Singh, Adv.
Mr. Abhijeet Pandove, Adv.
Mr. Madhav Sinhal, Adv.
Mr. M.K. Maroria, AOR
UPON hearing the counsel, the Court made the following
O R D E R
I.A. No.64689/2023
This is an application for clarification of the order dated 13.02.2023 passed in SLP (Crl.) No. 9956/2021 titled “Bharathi Signature Not Verified Digitally signed by SWETA BALODI Date: 2023.10.04 Cement Corporation Private Limited v. The Electorate of Enforcement 17:52:03 IST Reason:
and Anr.”, which petition was dismissed as withdrawn in view of an earlier order passed by us in SLP (Crl.) No. 9948/2021 titled “M/s 2 Jagati Publications Ltd. vs. Enforcement Directorate”. The order records the statement made by the learned counsel appearing on behalf of the petitioner in the order dated 13.02.2023 viz. the liberty to revive the petition in case respondent no.1 herein challenges the impugned judgment or the judgment in Criminal Revision Case No. 84 of 2021 titled “M/s Bharathi Cement Corporation Private Limited vs. The Directorate Of Enforcement & Another”.
We accept the prayer made in the application and accordingly, the last line in the order dated 13.02.2023 will read as under:
“In view of the statement made, the special leave petition is dismissed as withdrawn with liberty as prayed.” Recording the aforesaid, the present application is disposed of.
(BABITA PANDEY) (R.S. NARAYANAN)
COURT MASTER (SH) ASSISTANT REGISTRAR