SC to Bengal: 'You can’t pick what we consider’, refuses Adjournment in ED Case

Today, the Supreme Court declined West Bengal’s request to defer proceedings in the Enforcement Directorate’s plea concerning the I-PAC office raid, signalling its unwillingness to entertain delays in a politically sensitive matter and allowing the hearing to proceed without interruption.

The case arose from a petition filed by the Enforcement Directorate alleging obstruction during its search operations at the office of a political consultancy linked to a ruling party. During the hearing, the State sought time to respond to additional averments made in a rejoinder, arguing that the new material required careful consideration. The ED opposed the move, contending that the request was a delaying tactic, especially since sufficient time had already been available to file a response. The core dispute thus centred on whether the proceedings should be paused to accommodate further submissions or continue on the basis of the existing record.

The Bench firmly rejected the plea for adjournment, making it clear that the Court would not exclude any material already on record. Responding to the State’s suggestion that the rejoinder be disregarded, the Court observed, “Why should we ignore anything? You cannot dictate. We will consider everything which is on record.” It further remarked on the nature of the proceedings, noting that a “battle for adjournment” appeared to be underway.

While allowing the State to raise preliminary objections on maintainability, the Court directed that the hearing continue, indicating its intent to address both procedural and substantive issues without delay.

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