Supreme Court - Daily Orders
The Directorate Of Enforcement vs Karti P Chidambaram on 15 March, 2018
Bench: Chief Justice, A.M. Khanwilkar, D.Y. Chandrachud
ITEM NO.3 COURT NO.1 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
SPECIAL LEAVE PETITION (CRIMINAL) ... Diary No(s).9360/2018
[Arising out of impugned final judgment and order dated 09-03-2018
in Crl.MA No.4539/2018 in W.P.(Crl.)No.739 of 2018 passed by the
High Court Of Delhi At New Delhi]
THE DIRECTORATE OF ENFORCEMENT Petitioner(s)
VERSUS
KARTI P CHIDAMBARAM Respondent(s)
WITH
ITEM NO.4 -
SPECIAL LEAVE PETITION (CRIMINAL) ... Diary No(s).9365/2018
[Arising out of impugned final judgment and order dated 19-02-2018
in Crl.MA No.2151/2018 in W.P.(Crl.)No.363 of 2018 passed by the
High Court Of Delhi At New Delhi]
Date : 15-03-2018 These petitions were 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. Tushar Mehta, ASG
Mr. D.P. Singh, Adv.
Mr. Rajat Nair, Adv.
Mr. Amit Mahajan, Adv.
Mr. Saurab Shamsheri, Adv.
Mr. Kanu Agrawal, Adv.
Mr. Nitesh Rana, Adv.
Mr. Manu Sharma, Adv.
Mr. Manoj Singh, Adv,
Mr. Manan Popli, Adv.
for
Mr. B. Krishna Prasad, Adv. [AOR]
For Respondent(s) Mr. Kapil Sibal, Sr. Adv.
Diary No.9360/18 Dr. Abhishek Manu Singhvi, Sr. Adv.
Mr. Vikas Mehta, Adv. [AOR]
Signature Not Verified
Ms. Anushree Menon, Adv.
Digitally signed by
SUBHASH CHANDER
Date: 2018.03.15
Mr. Raghav Tankha, Adv.
17:06:28 IST
Reason: Mr. Adit Pujari, Adv.
Mr. Amit Bhandari, Adv.
Mr. Arshdeep Singh, Adv.
Mr. Avishkar Singhvi, Adv.
... /2
SLP(C) ... (Diary No.9360/18 etc.) ... (contd.)
- 2 -
UPON hearing the counsel the Court made the following
O R D E R
Heard Mr. Tushar Mehta, learned Additional Solicitor General for Union of India and Mr. Kapil Sibal, learned senior counsel and Dr. Abhishek Manu Singhvi, learned senior counsel for the respondent in S.L.P.(Crl.)No. (Diary No.9360/18).
Having heard learned counsel for the appearing parties, we think it appropriate to transfer W.P.(Crl.)No.363 of 2018 along with Crl.M.A.No.2151 of 2018 filed in the said writ petition and pending before the High Court of Delhi, to this Court. We are directing so, as there are conflicting views of various High Courts.
Registry is directed to intimate the Registry of the High Court of Delhi to call for the papers of the abovementioned case(s) and list the same at 2:00 p.m. on 26.03.2018 along with the present matters.
That apart, W.P.(Crl.)No.739 of 2018 along with Crl.M.A.No.4539 of 2018 shall also stand transferred to this Court and papers be called for and the writ petition be listed on the abovementioned date.
The interim relief granted by the High Court in W.P. (Crl.)No.739 of 2018 shall remain in force till the next date of hearing, i.e., 26.03.2018.
Mr. Mehta, very fairly submitted that he will not argue the matter for more than an hour. Mr. Kapil Sibal, learned senior counsel and Dr. A.M. Singhvi, learned senior counsel appearing for the respondent have also stated that both of them may not take more than an hour and fifteen minutes.
We appreciate the said submission at the Bar.
(Subhash Chander) (H.S. Parasher)
AR-cum-PS Assistant Registrar