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Directorate Of Enforcement Thru Deputy ... vs Shivinder Mohan Singh on 25 August, 2020

Bench: Arun Mishra, B.R. Gavai, Krishna Murari

                                                  1

     ITEM NO.9               Court 3 (Video Conferencing)              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

         Petition(s) for Special Leave to Appeal (Crl.)           No(s).    3474/2020

     (Arising out of impugned final judgment and order dated 23-07-2020
     in BA No. 1353/2020 passed by the High Court Of Delhi At New Delhi)

     DIRECTORATE OF ENFORCEMENT THRU DEPUTY DIRECTOR                   Petitioner(s)

                                                 VERSUS

     SHIVINDER MOHAN SINGH                                             Respondent(s)

     (Mr. Avadh Bihari Kaushik, Advocate filed Intervention Application
      IA No. 70385/2020 - APPLICATION FOR EXEMPTION FROM FILING TYPED
     DOCUMENTS
      IA No. 78152/2020 - EXEMPTION FROM FILING AFFIDAVIT
      IA No. 76660/2020 - EXEMPTION FROM FILING AFFIDAVIT
      IA No. 70383/2020 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT

IA No. 78151/2020 - INTERVENTION APPLICATION) Date : 25-08-2020 This matter was called on for hearing today. CORAM :

HON'BLE MR. JUSTICE ARUN MISHRA HON'BLE MR. JUSTICE B.R. GAVAI HON'BLE MR. JUSTICE KRISHNA MURARI For Petitioner(s) Mr. Tushar Mehta, SG Mr. K.M. Natraj, ASG Mr. Kanu Agarwal, Adv.

Mr. Rajan Kumar Chourasia, Adv. Mr. B. Krishna Prasad, AOR For Respondent(s) Mr. V.K. Vishwanathan, SR. Adv.

Mr. Mahesh Agarwal, Adv.

Mr. Shri Singh, Adv.

Mr. Abhishek Singh, Adv.

Mr. Nirvikar Singh, Adv.

Ms. Maneka Khanna, Adv.

Mr. Prateek Gupta, Adv.

Ms. Madhavi Agrawal, Adv.

Mr. Madhur Mahajan, Adv.

Reason: Ms. Ambika Mathur, Adv.

Mr. E. C. Agrawala, AOR Mr. Vikas Singh, Sr. Adv.

Mr. Avadh Bihari Kaushik, AOR  2 Mr. Devanshu Yadav, Adv.

UPON hearing the counsel the Court made the following O R D E R Mr. Tushar Mehta, learned SG, has submitted that this case is required to be heard along with SLP (Crl.) No. 4322 of 2019. Mr. Tushar Mehta has prayed for staying the operation of the order, since it is being misused. We have already observed that it is not to be treated as a precedent as such the apprehension is baseless.

The order passed to continue till the next date,unless otherwise ordered.

List the matter along with SLP (Crl.) No. 4322 of 2019 before an appropriate Bench on 03.09.2020.

(ASHWANI KUMAR) (R.S. NARAYANAN) AR-CUM-PS COURT MASTER (NSH)