Supreme Court - Daily Orders
Badshah Majid Malik vs Directorate Of Enforcement Mumbai Zone ... on 21 July, 2023
Bench: Abhay S. Oka, Sanjay Karol
ITEM NO.14 COURT NO.11 SECTION II-A
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). 8261/2023
(Arising out of impugned judgment and order dated 14-03-2023 in
CRLBA No. 3135/2022 passed by the High Court of Judicature at
Bombay)
BADSHAH MAJID MALIK Petitioner(s)
VERSUS
DIRECTORATE OF ENFORCEMENT Respondent(s)
(IA No.128861/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
Date : 21-07-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ABHAY S. OKA
HON'BLE MR. JUSTICE SANJAY KAROL
For Petitioner(s)
Mr. Sanjay R Hegde, Sr. Adv.
Mr. Anas Tanwir, AOR
Mr. Shahrukh Ali, Adv.
Ms. Masoom Rajsingh, Adv.
Mr. Ankit Tiwari, Adv.
Ms. Abhinanda Bhuyan, Adv.
Mr. Deepak Singh, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard the learned senior counsel appearing for the petitioner.
A judicial notice has to be taken of the fact that every High Court and especially bigger High Courts have Signature Not Verified Digitally signed by Anita Malhotra Date: 2023.07.24 huge pendency of bail applications. 17:28:08 IST Reason: 1 A grievance is made that after 14th March, 2023 the bail application filed by the petitioner has not been listed. Additional documents show that the High Court was moved on 16th June, 2023 to fix a date.
If the bail application filed by the petitioner deserves to be given out of turn priority, we are sure that if the petitioner moves the High Court for fixing an early date, the High Court will examine the prayer made by the petitioner in its right perspective.
Subject to what is observed above, the Special Leave Petition is disposed of.
Pending application also stands disposed of.
(ANITA MALHOTRA) (AVGV RAMU)
AR-CUM-PS COURT MASTER
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