Supreme Court - Daily Orders
Mohd Abaad Ali vs Directtorate Of Revenue Prosecution ... on 12 October, 2022
Bench: Hemant Gupta, Sudhanshu Dhulia
ITEM NO.4 COURT NO.6 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).2052/2017
(Arising out of impugned final judgment and order dated 20-01-2017
in CRLMA No.13802/2016, 20-01-2017 in CRLLP No.330/2013 passed by
the High Court Of Delhi At New Delhi)
MOHD ABAAD ALI & ANR. Petitioner(s)
VERSUS
DIRECTORATE OF REVENUE PROSECUTION INTELLIGENCE Respondent(s)
(IA No.4428/2017 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
Date : 12-10-2022 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE HEMANT GUPTA
HON'BLE MR. JUSTICE SUDHANSHU DHULIA
For Petitioner(s) Mr. Vijay Kumar Aggarwal, Adv.
Mr. Yugant Sharma, Adv.
Mr. Tushar Gupta, Adv.
Mr. Md. Shahid Anwar, AOR
For Respondent(s) Mr. Vikramjit Banerji LD ASG
Mr. M.K.Maroria AOR
Mr. Merusagar Samantaray, Adv.
Ms. Priyanka Das, Adv.
Mr. Nachiketa Joshi, Adv.
Mr. Prashant Rawat, Adv.
Mr. Tathagat Sharma, Adv.
UPON hearing the counsel the Court made the following
O R D E R
List after four weeks.
(ARJUN BISHT) (RENU BALA GAMBHIR) COURT MASTER (SH) COURT MASTER (NSH) Signature Not Verified Digitally signed by ARJUN BISHT Date: 2022.10.14 11:11:56 IST Reason: