Delhi High Court - Orders
The Deputy Director, Directorate Of ... vs Jm Financial Asset Reconstruction Co on 27 August, 2021
Author: Jyoti Singh
Bench: Chief Justice, Jyoti Singh
$~10
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ MISC. APPEAL (PMLA) 3/2021 & CRL.M.A. 2742/2020
THE DEPUTY DIRECTOR, DIRECTORATE
OF ENFORCEMENT ..... Petitioner
Through Mr. Zoheb Hossain and Mr. Vivek
Gurnani, Advocates.
versus
JM FINANCIAL ASSET RECONSTRUCTION CO. ..... Respondent
Through Mr. Samudra Sarangi, Ms. Srishti
Khare and Ms. Abhilasha Khanna,
Advocates.
CORAM:
HON'BLE THE CHIEF JUSTICE
HON'BLE MS. JUSTICE JYOTI SINGH
ORDER
% 27.08.2021 Proceedings have been conducted through Video Conferencing. Pleadings are complete.
Learned counsels appearing for the parties request for the appeal to be listed for final hearing.
Registry is directed to list this appeal under the heading 'For Hearing' on 30.11.2021.
CHIEF JUSTICE JYOTI SINGH, J.
AUGUST 27, 2021/rd Signature Not Verified Digitally Signed By:KAMAL KUMAR Signing Date:03.09.2021 21:00:29