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Sadhu Singh Dharamsot vs Directorate Of Enforcement on 3 February, 2025

Author: Sudhanshu Dhulia

Bench: Sudhanshu Dhulia

                                                         1

     ITEM NO.6                               COURT NO.12                        SECTION II-B

                                     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).   15826/2024

     [Arising out of impugned final judgment and order dated 20-09-2024
     in CRM-M No. 15854/2024 passed by the High Court of Punjab &
     Haryana at Chandigarh]

     SADHU SINGH DHARAMSOT                                                       Petitioner(s)

                                                        VERSUS

     DIRECTORATE OF ENFORCEMENT                                                  Respondent(s)
     (FOR ADMISSION)
     WITH
     SLP(Crl) No. 16102/2024 (II-B)
     (FOR ADMISSION)

     Date : 03-02-2025 These petitions were called on for hearing today.

     CORAM :                 HON'BLE MR. JUSTICE SUDHANSHU DHULIA
                             HON'BLE MR. JUSTICE AHSANUDDIN AMANULLAH

     For Petitioner(s) : Dr. Abhishek Manu Singhvi, Sr. Adv.
                        Mr. Aps Deol, Sr. Adv.
                        Mr. Aman Panwar, Adv.
                        Mr. Sumer Singh Boparai, Adv.
                         Mr. Dharampal, Adv.
                        Mr. Surya Pratap Singh, Adv.
                        Mr. Sirhaan Seth, Adv.
                        Mr. Arjun Singh, Adv.
                        Mr. Abhilash Pathak, Adv.
                        Mr. Anuj Sehrawat, Adv.
                        Mr. Akash Panwar, Adv.
                        Mr. Amarjeet Singh, AOR

     For Respondent(s) : Mr. Zoheb Hussain, Adv.
                        Mr. Samrat Goswami, Adv.
                        Mr. Arkaj Kumar, Adv.
                        Mr. Arvind Kumar Sharma, AOR

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

Signature Not Verified As prayed for, Counter Affidavit be filed within two weeks.

Rejoinder Affidavit, if any, be filed within one week thereafter.

Re-list the matter on 28.02.2025.

(JAYANT KUMAR ARORA) (RENU BALA GAMBHIR) ASST. REGISTRAR-CUM-PS ASSISTANT REGISTRAR