Supreme Court - Daily Orders
Viceroy Hotels Ltd. vs Deputy Director, Directorate Of ... on 7 October, 2020
Bench: L. Nageswara Rao, Hemant Gupta, S. Ravindra Bhat
ITEM NO.4 Court 5 (Video Conferencing) SECTION XII
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 (C) No(s).8259/2020
(Arising out of impugned final judgment and order dated 02-06-2020
in WP No.29970/2019 passed by the High Court Of Judicature At
Madras)
VICEROY HOTELS LTD. & ANR. Petitioner(s)
VERSUS
DEPUTY DIRECTOR, DIRECTORATE OF ENFORCEMENT & ANR. Respondent(s)
(With applns for exemption from filing c/c of impugned judgment),
exemption from filing affidavit)
WITH
SLP(C) No. 10655/2020 (XII)
(With applns for exemption from filing c/c of impugned judgment)
Date : 07-10-2020 These matters were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE L. NAGESWARA RAO
HON'BLE MR. JUSTICE HEMANT GUPTA
HON'BLE MR. JUSTICE S. RAVINDRA BHAT
For Petitioner(s) Mr. K.V. Vishwanathan, Sr.Adv.
Mr. S.S. Ray,Adv.
Mr. Chandra Sheker Arcot,Adv.
Ms. Rakhi Ray, AOR
Mr. Kartik Yadav, Adv.
Mr. M.S.Saini,Adv.
Mr. Kartik Yadav,Adv.
Mr. Surya Kant,Adv.
Mr. Pranav Vyas,Adv.
Mr. Manhar S.Saini,Adv.
Mr. Chandra Prakash,AOR
M/S. D.S.K. Legal, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Issue notice returnable on 24.11.2020. Status quo, as of today, shall be maintained in the meanwhile.
Signature Not Verified Digitally signed by BALA PARVATHI Date: 2020.10.08 15:27:03 IST Reason:Pleadings be also completed before the next date of hearing.
Tag with SLP (Crl.)No.7927 of 2019.
(B.Parvathi) (Anand Prakash) Court Master Court Master