Supreme Court - Daily Orders
Himansh @ Himanshu Verma vs Directorate Of Enforcement on 13 April, 2023
Author: M.M. Sundresh
Bench: M.M. Sundresh
ITEM NO.56 COURT NO.7 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(s). 4607-
4608/2023
(Arising out of impugned final judgment and order dated 21-02-2023
in SBCRMP No. 11157/2022 28-02-2023 in SBCRMP No. 11157/2022 passed
by the High Court of Judicature for Rajasthan at Jaipur)
HIMANSH @ HIMANSHU VERMA Petitioner(s)
VERSUS
DIRECTORATE OF ENFORCEMENT Respondent(s)
(FOR ADMISSION and I.R. and IA No.73915/2023-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT )
Date : 13-04-2023 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJIV KHANNA
HON'BLE MR. JUSTICE M.M. SUNDRESH
For Petitioner(s) Mr. Vikram Chaudhari, Sr. Adv.
Mr. Rishi Sehgal, Adv.
Mr. Keshavam Chaudhari, Adv.
Mr. Arveen Sekhon, Adv.
Ms. Prabhneer Swani, Adv.
Ms. Hargun Sandhu, Adv.
Mr. Parvez Chaudhary, Adv.
Ms. Anzu. K. Varkey, AOR
For Respondent(s)
UPON hearing the counsel, the Court made the following
O R D E R
Learned Senior Advocate for the petitioner seeks permission to withdraw the present Special Leave Petition and states that the petitioner would press for early hearing of the bail application.
In view of the statement made, the Special Leave Petitions are Signature Not Verified dismissed as withdrawn.
Digitally signed by BABITA PANDEY Date: 2023.04.15 13:55:59 IST Reason: (BABITA PANDEY) (R.S. NARAYANAN)
COURT MASTER (SH) COURT MASTER (NSH)