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Joint Director Directorate Of ... vs Tech Mahindra Ltd. on 8 December, 2017

Bench: Chief Justice, A.M. Khanwilkar, D.Y. Chandrachud

     ITEM NO.14                               COURT NO.1                SECTION

                                   S U P R E M E C O U R T O F      I N D I A
                                           RECORD OF PROCEEDINGS

     SPECIAL LEAVE PETITION (CRIMINAL) .... Diary No(s).34143/2017

     (Arising out of impugned final judgment and order dated 22-12-2014
     in WP No.17525/2014 passed by the High Court Of Judicature At
     Hyderabad For The State Of Telangana And The State Of Andhra
     Pradesh)

     JOINT DIRECTOR, DIRECTORATE OF ENFORCEMENT & ORS.                     Petitioner(s)

                                                     VERSUS

     TECH MAHINDRA LTD. & ANR.                                             Respondent(s)

     (IA No.126813/2017-CONDONATION OF DELAY IN FILING and IA
     No.126815/2017-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT
     and IA No.126814/2017-PERMISSION TO FILE ADDITIONAL DOCUMENTS)

     Date : 08-12-2017 This petition was called on for hearing today.

     CORAM :
                             HON'BLE THE CHIEF JUSTICE
                             HON'BLE MR. JUSTICE A.M. KHANWILKAR
                             HON'BLE DR. JUSTICE D.Y. CHANDRACHUD


     For Petitioner(s)                 Mr.   A.K. Panda, Sr. Adv.
                                       Ms.   Nisha Bagchi, Adv.
                                       Ms.   Sushma Manchanda, Adv. for
                                       Mr.   B. Krishna Prasad, Adv. [AOR]

     For Respondent(s)/                Mr.   Harish N. Salve, Sr. Adv.
         Caveator (s)                  Mr.   K.V. Vishwanathan, Sr. Adv.
                                       Mr.   Vivek Reddy, Adv.
                                       Mr.   Siddharth Agarwal, Adv.
                                       Ms.   Shally Bhasin, Adv.
                                       Ms.   Shruti Garg, Adv.
                                       Ms.   Surabhi Limaye, Adv.
                                       Mr.   Vaibhav Niti, Adv. for
                                       Mr.   E.C. Agrawala, Adv. [AOR]

                              UPON hearing the counsel the Court made the following
                                                 O R D E R

Signature Not Verified Digitally signed by Delay condoned.

Reason: Heard Mr. A.K. Panda, learned senior counsel and Ms. Nisha Bagchi, learned counsel for the petitioners and Mr. Harish Salve, learned senior counsel who has entered caveat. SLP(cRL.) .... D.No.34143/17 .... (contd.)

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Considering the facts of the case, we are not inclined to interfere with the impugned order in the exercise of our jurisdiction under Article 136. The Special Leave Petition stands dismissed.

We further hasten to clarify that if any other legal issue has been decided by the High Court, it will be open to the petitioner to urge it in an appropriate case.

             (Subhash Chander)                                 (H.S. Parasher)
                AR-cum-PS                                    Assistant Registrar