Supreme Court - Daily Orders
Directorate Of Enforcement vs Niraj Tyagi on 15 September, 2023
Bench: Aniruddha Bose, Bela M. Trivedi
1
ITEM NO.32 COURT NO.6 SECTION II
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. 10913/2023
(Arising out of impugned final judgment and order dated 13-07-2023
in CRMWP No. 10893/2023 passed by the High Court Of Judicature At
Allahabad)
DIRECTORATE OF ENFORCEMENT Petitioner(s)
VERSUS
NIRAJ TYAGI & ORS. Respondent(s)
(FOR ADMISSION )
Date : 15-09-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ANIRUDDHA BOSE
HON'BLE MS. JUSTICE BELA M. TRIVEDI
For Petitioner(s) Mr. S.v. Raju, A.S.G.
Mr. Mukesh Kumar Maroria, AOR
Mr. Zoheb Hussain, Adv.
Mr. Annam Venkatesh, Adv.
Mr. Arkaj Kumar, Adv.
Mr. Nachiketa Joshi, Adv.
For Respondent(s) Mr. Rakesh Dwivedi, Sr. Adv.
Mr. Mahesh Agarwal, Adv.
Mr. Rishi Agrawala, Adv.
Mr. Ankur Saigal, Adv.
Mr. Ankit Banati, Adv.
Ms. Kajal Dalal, Adv.
Mr. E. C. Agrawala, AOR
UPON hearing the counsel the Court made the following
O R D E R
Issue notice.
Mr. Rakesh Dwivedi, learned senior counsel Signature Not Verified appearing on behalf of respondent Nos. 1 and 2 on Digitally signed by SNEHA DAS Date: 2023.09.15 16:59:16 IST Reason: caveat and Mr. E.C. Agrawala, learned Advocate-on- Record accepts notice for the said respondents. 2 Hence, formal service of notice on respondent Nos. 1 and 2 is dispensed with.
Service of notice be effected by dasti in addition to the regular mode on respondent Nos. 3, 4 and 5.
List after two weeks.
(SNEHA DAS) (VIDYA NEGI) SENIOR PERSONAL ASSISTANT ASSISTANT REGISTRAR