DY DIRECTOR, DIRECTORATE OF ENFORCEMENT Vs. RAJIV CHANANA

JUDGEMENT

(1.) CAVEAT No.29/2015 1. Since the learned counsel for the respondent has entered appearance, caveat stands discharged.

(2.) EXEMPTION allowed, subject to all just exceptions. CM No.492/2015 (for condonation of 66 days delay in preferring the appeal)

(3.) WE have heard the counsels for the parties.