SERIOUS FRAUD INVESTIGATION OFFICE Vs. NEERAJ SINGAL &ANR.

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Leave granted.

(3.) At the outset, when the matter was taken up for hearing Mr. Maninder Singh, learned Additional Solicitor General of India appearing for the appellants, brought to our notice the fact that despite being informed that this Court had listed the case for hearing on 30.08.2018 upon urgent mentioning on the previous day (i.e. on 29.08.2018), the High Court proceeded to issue directions on 29.08.2018 at 5.20 P.M., as a result of which Respondent No.1/Neeraj Singal has already been released and the direction given in the impugned order for his release has been implemented. However, learned Additional Solicitor General appearing for the appellants submitted that they intend to continue with the present appeals as the findings and the observations made in the impugned order will have far reaching effects not only on the case on hand but on other investigations and cases concerning offences punishable under the Companies Act, 2013.