SHRAVAN GUPTA Vs. DIRECTORATE OF ENFORCEMENT

JUDGEMENT

(1.) An Application under Sec. 528 B.N.S.S. has been filed by the learned Counsel on behalf of the Petitioner for appropriate action.

(2.) The Application submits that the matter was listed for hearing on 16/7/2025. It is submitted that certain false, malicious, and defamatory News Articles were reported on 16/7/2025, and 17/7/2025, targeting the professional reputation and dignity of Mr. Vikas Pahwa, learned Senior Advocate appearing on behalf of the Petitioner. These Articles attributed false statements to this Court, purportedly made during the course of the hearing on July 16, 2025.

(3.) The matter had come up for hearing on July 16, 2025, at around 11:45 A.M. After being heard, the matter was reserved for judgment, while the connected matters were deferred for hearing on another date. However, the Media houses, while reporting the proceedings of 16/7/2025, falsely projected that adverse observations were made against the learned Senior Counsel, stating that his conduct of seeking instructions was an act "unbecoming" of a Senior Advocate. It is submitted that no such statement was ever made by this Court and does not form part of the judicial Order recorded on 16/7/2025.