Deepak Virendra Kochhar vs Directorate Of Enforcement And ...
2022 Latest Caselaw 182 Bom

              This Order is modified/corrected by Speaking to Minutes Order dated 02/02/2022

                                                                                    20. APL 612-2021.doc


                     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                              CRIMINAL APPELLATE JURISDICTION
                           CRIMINAL APPLICATION NO. 612 OF 2021


            Deepak Virendra Kochhar                                        ...Applicant
                 Versus
            Directorate of Enforcement and Anr.                            ...Respondents
            Mr. Vikram Choudhari, Senior Advocate i/b D.S.Mhaispurkar for the
            Applicant.

            Mr. S.V.Raju, A.S.G., Delhi a/w H.S.Venegavkar for the UOI/Respondent
            No.1.

            Mr. A.R.Patil, A.P.P for the Respondent-State.

                                            CORAM : REVATI MOHITE DERE, J.

DATE : 5th JANUARY, 2022 (Through Video Conferencing) P.C. :

1. Both learned Counsel for the applicant as well as learned

senior Counsel appearing for the respondent No.1 seek time to file

compilation of judgments on which, they propose to rely. The said

compilation to be filed in the Registry within one week with an advance

copy to the respective parties.

2. Stand over to 19th January, 2022.

3. Interim order, if any, to continue till the next date.

REVATI MOHITE DERE, J.

Wakodikar                                                                                                  1/1