Orissa High Court
Urbanyx Infra Private Limited vs Enforcement Directorate .... Opposite ... on 10 October, 2022
Author: Biswanath Rath
Bench: Biswanath Rath
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) No.22702 OF 2022
Urbanyx Infra Private Limited, .... Petitioner(s)
Bhubaneswar Mr.R.Routray,Adv.
-versus-
Enforcement Directorate .... Opposite Party(s)
Bhubaneswar Zonal office,
Bhubaneswar
CORAM:
JUSTICE BISWANATH RATH
ORDER
Order No. 10.10.2022
01. 1. Heard learned counsel for the Parties.
2. Even assuming that the Petitioner has a right over the property claimed not to be attached involving PML proceeding, but the Petitioner has a clear remedy before the competent authority to make the property free from attachment.
3. In the circumstance, this Court finds, the Writ Petition is not entertainable at this stage. Petitioner wants to withdraw the Writ Petition with liberty to pursue other remedy available for the purpose.
4. The Writ Petition stands dismissed, as withdrawn, but however with liberty as prayed for.
(Biswanath Rath) Judge Swarna Page 1 of 1