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Judgment
In terms of the order dated 11.08.2021, Office was directed to list the IA No.3051/2019, which has now been listed today.
Further learned counsel for the appellant was directed to serve soft copy of the IA No.3051/2019 to the learned counsel for the Enforcement Directorate, Mr Zoheb Hossain on his email address.
Learned counsel Mr. Vivek Gurnani appearing on behalf of Mr. Zoheb Hossain, Advocate submits that they have not received the soft copy of the IA No.3051/2019. Learned counsel for the appellant is directed to serve soft copy of the IA No.3051/2019 to the learned counsel for ED latest by Wednesday, 15.09.2021. Learned counsel for the appellant submits that copy of IA No.3051/2019 is not available and the Registry may be directed to to provide certify copy of the IA. Prayer allowed. Registry is directed to supply certify copy of the IA No.3051/2019 to the appellant, if he applies.
Reply to the IA application No.3051/2019 has been filed on behalf of the Union of India, SFIO on 10.9.2021 which is taken on record. Learned counsel for the Union of India, Mr. Kirti Man Singh is directed to serve soft copy of the reply affidavit to the learned counsel for the appellant latest by Monday, 20.09.2021 on the address of the learned counsel for the appellant.
List all these matters alongwith Contempt Application (AT) No.18/2021, as directed on 30th September, 2021, on 28th October, 2021 under the heading for direction.