Supreme Court - Daily Orders
Vihaan Direct Selling (I) Pvt Ltd And ... vs Union Of India on 13 December, 2018
Bench: Rohinton Fali Nariman, Navin Sinha
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ITEM NO.6 COURT NO.7 SECTION X
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Writ Petition(s)(Criminal) No(s). 31/2017
VIHAAN DIRECT SELLING (I) PVT LTD AND ORS. Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS [VACATING STAY] ON IA
50851/2017 FOR INTERVENTION APPLICATION ON IA 52326/2017 FOR
PERMISSION TO APPEAR AND ARGUE IN PERSON ON IA 52329/2017 and IA
No.32372/2018-INTERVENTION APPLICATION)
WITH
W.P. (Crl.) No. 304/2018 (X)
(FOR GRANT OF INTERIM RELIEF ON IA 180487/2018
FOR EX-PARTE AD-INTERIM RELIEF ON IA 180498/2018)
Date : 13-12-2018 These matters were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE NAVIN SINHA
For Petitioner(s) Mr. Krishnan Venugopal, Sr. Adv.
Mr. Khalid Israr, Adv.
Mr. Deepak Prakash, AOR
Mansi Joshi, Adv.
Mr. Raneev Dahiya, Adv.
Ms. Yanmi Phazang, Adv.
Ms. Sree Devi, Adv.
Mr. Nachiketa Vajpayee, Adv.
Ms. Divyangna Malik, Adv.
Ms. Misha P. Madhu, Adv.
Mr. Dawneesh Shaktivats, Adv.
Mr. Praneet Pranav, Adv.
Mr. Aniket Seth, Adv.
Ms. Archana Dave, AOR
Signature Not Verified
Mr. Dushyant Dave, Sr. Adv.
Mr. Aman Vachher, Adv.
Digitally signed by R
NATARAJAN
Date: 2018.12.14
14:33:05 IST
Reason: Mr. Sajid Mohamed, Adv.
Mr. Dhiraj, Adv.
Ms. Dipika Batheja, Adv.
Mr. Ashutosh Dubey, Adv.
Mr. Abhishek Chauhan, Adv.
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Mr. P. N. Puri, AOR
For Respondent(s) Mrs. V. Mohana, Sr. Adv.
Mr. Shalinder Saini, Adv.
Mr. Pranay Ranjan, Adv.
Ms. Saudamini Sharma, Adv.
Mr. B. V. Balaram Das, AOR
Ms. Suvarna Ganu, Adv.
Mr. Nishant Ramakantrao Katneshwarkar, AOR
Mr. S. Udaya Kumar Sagar, AOR
Mr. Mrityunjai Singh, Adv.
Mr. Joseph Aristotle S., AOR
Mrs. Priya Aristotle, Adv.
Mr. Shiva P., Adv.
Mr. P.K. Mullick, Adv.
Mr. S.K. Gupta, Adv.
Ms. Subhashani Sen, Adv.
Mr. Prashant Rawat, Adv.
Ms. Priya Mishra, Adv.
Mr. Raj Bahadur, Adv.
Mrs. Anil Katiyar, AOR
Mr. Shree Pal Singh, AOR
Mr. Suhaan Mukerji, Adv.
Ms. Astha Sharma, Adv.
Mr. Abhishek Manchanda, Adv.
Ms. Kajal Dalal, Adv.
Ms. Dimple Nagpal, Adv.
For M/s. PLR Chambers And Co., AOR
UPON hearing the counsel the Court made the following
O R D E R
Crl. M.P. Nos. 180487 & 180498/2018 in W.P. (Crl.) No. 304/2018:
Mr. Krishnan Venugopal, learned Senior Counsel for the petitioner informs us that the petitioner, who is suffering from kidney failure and HCV positive condition has been summoned in F.I.Rs that have been filed all over the country. According to him, he has to appear in the Pune Court on 3 15.12.2018 and the Chandigarh Court on 18.12.2018. For the time being, the petitioner is exempted from personal appearance in the Pune and Chandigarh Courts.
However, insofar as the Delhi Courts are concerned, there is no such exemption can be granted.
Mrs. V. Mohana, learned Senior Advocate appearing on behalf of the State, asks for time to verify the facts stated in the application. As prayed, two weeks time is granted to file Counter Affidavit. One week for Rejoinder Affidavit thereafter.
Let notice be issued to CBI, ED and EoW, Mumbai. Let the application be handed over to standing counsel for each of them in the course of the day. They are also to file a response within a period of two weeks from today.
List on Thursday, the 10th January, 2019.
(R. NATARAJAN) (TAPAN KUMAR CHAKRABORTY) COURT MASTER (SH) ASSISTANT REGISTRAR