Supreme Court - Daily Orders
Anand Gupta vs Lalit Goyal on 18 May, 2022
Bench: D.Y. Chandrachud, Surya Kant, Pamidighantam Sri Narasimha
1
ITEM NO.21 COURT NO.4 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
SPECIAL LEAVE PETITION (CRIMINAL) Diary No(s).12164/2022
(Arising out of impugned final judgment and order dated 08-04-2022
in CRMM No. 7039/2022 passed by the High Court of Punjab & Haryana
at Chandigarh)
ANAND GUPTA Petitioner(s)
VERSUS
LALIT GOYAL & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.62582/2022-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.62580/2022-PERMISSION TO
FILE SLP and IA No.62583/2022-PERMISSION TO FILE LENGTHY LIST OF
DATES)
Date : 18-05-2022 This petition was called on for hearing today.
CORAM :
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
HON'BLE MR. JUSTICE SURYA KANT
HON'BLE MR. JUSTICE PAMIDIGHANTAM SRI NARASIMHA
For Petitioner(s) Mr. Jayant Bhushan, Sr. Adv.
Ms. Zeba Khair, Adv.
Ms. Nimita Nancy Ramesh, Adv.
Ms. Neelambika Singh,Adv.
Ms. Madhusmita Bora, AOR
Mr. Pawan Kishore Singh, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
1 Permission to file the Special Leave Petition granted. Signature Not Verified 2 Digitally signed by Having heard Mr Jayant Bhushan, senior counsel appearing on behalf of the Sanjay Kumar Date: 2022.05.20 10:37:47 IST Reason:
petitioner and Mr Mukul Rohatgi, senior counsel appearing on behalf of the first respondent, we see no reason to entertain the Special Leave Petition on the merits of the order granting bail on medical grounds. However, Mr Mukul 2 Rohatgi has stated that the first respondent will physically mark his presence once a week before the Investigating Officer of the Enforcement Directorate either at Gurugram or at Delhi, as the case may be. The direction for the marking of the presence through video conferencing shall accordingly stand modified with the aforesaid direction.
3 Subject to the aforesaid, the Special Leave Petition is dismissed. 4 Pending application, if any, stands disposed of.
(SANJAY KUMAR-I) (RAM SUBHAG SINGH)
AR-CUM-PS COURT MASTER