Supreme Court - Daily Orders
S.C. Jayachandra vs Enforcement Directorate on 19 July, 2021
Bench: A.M. Khanwilkar, Sanjiv Khanna
ITEM NO.31 Court 4 (Video Conferencing) 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). 3439/2021
(Arising out of impugned final judgment and order dated 17-12-2020
in WP No. 18442/2017 passed by the High Court Of Karnataka At
Bengaluru)
S.C. JAYACHANDRA Petitioner(s)
VERSUS
ENFORCEMENT DIRECTORATE Respondent(s)
(FOR ADMISSION and I.R. and IA No.58096/2021-EXEMPTION FROM FILING
O.T. )
Date : 19-07-2021 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE MR. JUSTICE SANJIV KHANNA
For Petitioner(s) Mr. Devadatt Kamat, Sr. Adv.
Mr. Nishanth Patil, AOR
Mr. Vidit Monga, Adv.
Ms. Shubhika Saluja, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Issue notice on the special leave petition as also on the prayer for interim relief.
Dasti, in addition, is permitted. Tag with Special Leave Petition (Crl.) No.1440 of 2021 and connected cases, if any.
Liberty is granted to serve notice on the standing counsel for the Central Agency.
Signature Not Verified Digitally signed by List the matters on 26th July, 2021. NEETU KHAJURIA Date: 2021.07.19 19:23:21 IST Reason: (NEETU KHAJURIA) (VIDYA NEGI) COURT MASTER COURT MASTER