Calcutta High Court (Appellete Side)
Raghav Raj Kanoria vs Union Of India & Ors on 19 June, 2025
Author: Amrita Sinha
Bench: Amrita Sinha
D/L 459-461
19.06.2025
Court No.14
PRADIP
IN THE HIGH COURT AT CALCUTTA
CONSTITUTIONAL WRIT JURISDICTION
WPA 4577 of 2025
Raghav Raj Kanoria
Vs.
Union of India & Ors.
Mr. Ayan Bhattacharya
Mr. Anand Keshri
Mr. Dwaipayan Ghosh
Mr. Aditya Mondal
...for the Petitioner.
Ms. Priyanka Tibrewal
Ms. Sumita Sarkar
...for the Union of India.
Mr. Arijit Chakrabarti
...for ED.
With
WPA 4575 of 2025
Sujit Kanoria
Vs.
Union of India & Ors.
Mr. Ayan Bhattacharya
Mr. Anand Keshri
Mr. Dwaipayan Ghosh
Mr. Aditya Mondal
...for the Petitioner.
Ms. Priyanka Tibrewal
Ms. Sumita Sarkar
...for the Union of India.
Mr. Arijit Chakrabarti
...for ED.
With
WPA 20081 of 2024
(CAN 1 of 2024)
(CAN 2 of 2024)
Hari Prasad Kanoria
Vs.
Union of India & Ors.
Mr. Ayan Bhattacharya
Mr. Anand Keshri
Mr. Dwaipayan Ghosh
Mr. Aditya Mondal
...for the Petitioner.
2
Mr. Arijit Chakrabarti
...for ED.
In Re:- CAN 1 of 2025
(WPA 4577 of 2025)
1.An application has been filed by Raghav Raj Kanoria disclosing his travel plans abroad on and from 21st June, 2025 to 1st July, 2025.
2. The petitioner/applicant may be permitted to travel abroad subject to the petitioner submitting an undertaking to return to the country, before the Enforcement Directorate annexing his flight tickets prior to 21st June, 2025.
3. The Enforcement Directorate and Bureau of Immigration shall be informed about the petitioner's itinerary disclosing the date of travel, his activities and the date of return.
4. The Bureau of Immigration shall forward the undertaking of the petitioner to the airport authority so that the petitioner may not be detained at the airport.
5. In view of the above, the application being CAN 1 of 2025 stands disposed of.
In Re:- CAN 1 of 2025 (WPA 4575 of 2025)
1. Learned advocate for the petitioner/applicant seeks to withdraw the connected application.
2. Leave sought for is allowed.
3. The application being CAN 1 of 2025 stands disposed of.
4. All parties are to act on the server copy of this order duly downloaded from the official website of this court.
(Amrita Sinha, J.)