Delhi High Court - Orders
M/S Gagan Infraenergy Ltd. Earlier ... vs Deputy Director Directorate Of ... on 5 August, 2024
Author: Sudhir Kumar Jain
Bench: Sudhir Kumar Jain
$~3
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 11264/2021, CM APPLs. 42632/2024 & 42633/2024
M/S GAGAN INFRAENERGY LTD. EARLIER KNOWN
AS M/S GAGAN SPONGE IRON PVT. LTD. THROUGH
ITS AUTHORIZED REPRESENTATIVE SH. AJAY SEHGAL
.....Petitioner
Through: Mr. Anirudh Sharma, Mr. Hemant
Shah, Mr. Gurpreet Singh Parwanda,
Mr. Pallav Srivastava, Ms. Sonali
Sharma and Mr. Saurabh Pal,
Advocates
versus
DEPUTY DIRECTOR DIRECTORATE
OF ENFORCEMENT & ANR. .....Respondents
Through: Mr. Kritgya Kumar Kait, Adv. for
Mr. Anurag Ahluwalia, CGSC for
R1/E.D.
CORAM:
HON'BLE DR. JUSTICE SUDHIR KUMAR JAIN
ORDER
% 05.08.2024 CM APPL. 42633/2024 (Exemption)
1. Allowed, subject to all just exceptions.
2. The application stands disposed of.
CM APPL. 42632/20243. The instant application is filed under Section 151 CPC seeking necessary directions to the respondents for compliance of order dated 22.05.2024 passed in CM APPL. 12347/2024.
4. The counsel for the applicant/petitioner stated that this Court vide order dated 22.05.2024 has allowed the application and 170,00,168 shares of This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 08/08/2024 at 21:26:38 JSPL were ordered to be released in favour of petitioner on furnishing interest bearing FDR amounting to Rs. 3,11,05,588 in name of the petitioner and further ordered to be deposited with the respondent no. 1 who shall be having lien over the said FDR.
5. The counsel for the petitioner stated that the said order has not been complied with by the respondent no.1/E.D. despite the steps taken by the petitioner in terms of order dated 22.05.2024.
6. Mr. Kritgya Kumar Kait, Advocate who is appearing on behalf of Mr. Anurag Ahluwalia, CGSC, stated that LPA to impugn the order dated 22.05.2024 has already been filed and is likely to be listed either tomorrow or day after tomorrow.
7. It is expected that the respondent no.1/E.D. shall comply with the order dated 22.05.2024 in its letter and spirit unless and until it is set aside, modified or varied by the superior court i.e. by way of appropriate legal proceedings.
8. List on 13.08.2024.
DR. SUDHIR KUMAR JAIN, J AUGUST 5, 2024 akc/am This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 08/08/2024 at 21:26:38