Calcutta High Court (Appellete Side)
Sri Sumit Roy vs The Union Of India And Another on 18 January, 2022
Author: Rajasekhar Mantha
Bench: Rajasekhar Mantha
16 18.01.2022
Ct No.13 TN WPA No.17576 of 2021 IA No: CAN 1 of 2021 CAN 2 of 2022 (not in file) Sri Sumit Roy Vs. The Union of India and another (Via Video Conference) Mr. Debasish Roy, Mr. Sanjay Basu, Mr. Ayan Bhattacharyya, Mr. Soumen Mohanty, Mr. Ayan Poddar, Mr. Piyush Roy .... for the petitioner Ms. Debjani Ray, Mr. Sumitava Chakraborty .... for the Enforcement Directorate This matter has been fixed for hearing today. The affidavit-in-opposition and affidavit-in-reply filed by the parties are taken on record.
There is a circular of the Hon'ble Chief Justice not to take up hearing matters given the ongoing pandemic.
The writ petitioner is cooperating with the investigation. It is submitted that not a single summons has been issued to the petitioner till date. 2 Ms. Ray, appearing for the Enforcement Directorate, submits that summons were issued initially asking the petitioner to appear for interrogation at New Delhi.
The writ petition has been admitted by a co- ordinate Bench and affidavits have been called and filed. This Court is unable to appreciate as to why the interrogation cannot be done at Kolkata at least in the interregnum.
In that view of the matter, the interim order already passed shall continue for a period of two months from date.
Let this matter go out of list. Liberty is reserved to the parties to mention for hearing, in the event of changed circumstances and when hearing is permitted.
(Rajasekhar Mantha, J.)