Indian Kanoon - Search engine for Indian Law

Supreme Court - Daily Orders

Assistant Director (Pmla) Directorate ... vs Gagan Dhawan on 13 November, 2017

Bench: Chief Justice, A.M. Khanwilkar, D.Y. Chandrachud

     D. No.36376/2017
                                                       1

     ITEM NO.69                                COURT NO.1                   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

     SPECIAL LEAVE PETITION (CRIMINAL) Diary No.36376/2017

     (Arising out of impugned final judgment and order dated 10-11-2017
     in CRLMC No. 4654/2017 passed by the High Court of Delhi at New
     Delhi)


     ASSISTANT DIRECTOR (PMLA) DIRECTORATE                                        Petitioner(s)
     OF ENFORCEMENT

                                                      VERSUS

     GAGAN DHAWAN                                                                 Respondent(s)


     Date : 13-11-2017 This petition was called on for hearing today.


     CORAM :
                                  HON'BLE THE CHIEF JUSTICE
                                  HON'BLE MR. JUSTICE A.M. KHANWILKAR
                                  HON'BLE DR. JUSTICE D.Y. CHANDRACHUD


     For Petitioner(s)                  Mr.   Anand Grover, Sr. Adv.
                                        Mr.   Rajiv Nanda, Adv.
                                        Mr.   Niraj Gupta, AOR
                                        Mr.   Nitesh Rana, Adv.

     For Respondent(s)                  Mr. Mukul Rohatgi, Sr. Adv.
                                        Mr. Mohit Paul, Adv.


                               UPON hearing the counsel the Court made the following
                                                O R D E R

Heard Mr. Anand Grover, learned senior counsel along with Mr. Rajiv Nanda, learned counsel for the petitioner and Mr. Mukul Rohatgi, learned senior counsel along with Signature Not Verified Digitally signed by Mr. Mohit Paul, learned counsel for the respondent.

Having heard learned counsel for the parties, it is directed that the respondent shall remain in the custody of Enforcement Directorate till 15th November, 2017. Mr. Grover D. No.36376/2017 2 and Mr. Nanda very fairly accepted that the counsel for the respondent may remain at the visible distance as permissible in law. Be it clarified, that is the singular payer on behalf of the petitioners.

We have passed this order as the order of the High Court is not available and keeping in view the special features of the case.

With the aforesaid direction, the special leave petition stands disposed of.

               (Chetan Kumar)                                 (H.S. Parasher)
                Court Master                               Assistant Registrar