MANOHAR LAL SHARMA Vs. PRINCIPAL SECRETARY & OTHERS
LAWS(SC)-2018-1-92
SUPREME COURT OF INDIA
Decided on January 15,2018

MANOHAR LAL SHARMA Appellant
VERSUS
Principal Secretary And Others Respondents

JUDGEMENT

- (1.) 11Th Status Report of the Enforcement Directorate This status report is dated 30th November, 2017 and is taken up along with the Bird's Eye View of the investigations by the Enforcement Directorate dated 11th January, 2018 for the period from 1st December, 2017 and 8 th January, 2018.
(2.) It is stated in the reports that 55 Regular Cases/First Information Reports have been registered by the CBI and investigations have been taken up by the Directorate of Enforcement in respect of these cases. In respect of one particular entity, there are three regular cases of the CBI, but they have been clubbed and one Enforcement Case Information Report (ECIR) has been recorded, thereby accounting for all 55 RCs.
(3.) It is further stated that provisional attachment orders have been issued in 13 cases amounting to a little over Rs.600 crores. Some of the provisional attachment orders have since been confirmed also. It is stated that prosecution complaints have been filed in four cases.;


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