Supreme Court - Daily Orders
Pranjil Batra vs Directorate Of Enforcement on 16 September, 2022
Bench: M.R. Shah, Krishna Murari
ITEM NO.24 COURT NO.8 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). 26938/2022
(Arising out of impugned judgment and order dated 23-08-2022 in
CRM-M No. 23705/2022 passed by the High Court Of Punjab & Haryana
At Chandigarh)
PRANJIL BATRA Petitioner(s)
VERSUS
DIRECTORATE OF ENFORCEMENT Respondent(s)
( IA No.127457/2022-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT and IA No.127455/2022-PERMISSION TO FILE SLP WITHOUT
CERTIFIED/PLAIN COPY OF IMPUGNED ORDER)
Date : 16-09-2022 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE M.R. SHAH
HON'BLE MR. JUSTICE KRISHNA MURARI
For Petitioner(s) Mr. Vikram Chaudhri, Sr. Adv.
Mr. Rishi Sehgal, Adv.
Mr. Nikhil Jain, AOR
Mr. Raktim Gogoi, Adv.
Mr. Keshavam Chaudhri, Adv.
Ms. Arveen Sekhon, Adv.
Ms. Prabhneer Swani, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
As the bail application/interim application is pending before the High Court and is adjourned to 21.10.2022, the present Special Leave Petition is not entertained. However, we request the High Court to decide and dispose of the bail application/interim application at the earliest.
The Special Leave Petition stands dismissed.
Pending applications stand disposed of.
Signature Not Verified Digitally signed by SNEHA Date: 2022.09.19 (R. NATARAJAN) 17:47:09 IST Reason: (NISHA TRIPATHI) ASTT. REGISTRAR-cum-PS ASSISTANT REGISTRAR