Delhi High Court - Orders
Rajeev Sharma vs Union Of India & Ors on 25 February, 2022
Author: V. Kameswar Rao
Bench: V. Kameswar Rao
$~47
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 3422/2022 & CM. Nos. 10012/2022 and 10013/2022
RAJEEV SHARMA ..... Petitioner
Through: Mr. Avi Singh and Mr. Karan Dhalla,
Advs.
versus
UNION OF INDIA & ORS. ..... Respondents
Through: Mr. Ajay Digpaul, CGSC with
Mr. Kamal R. Digpaul, Adv. for
respondent / UOI / R1.
Mr. Zoheb Hossain, Spl. Counsel for
ED with Mr. Vivek Gurnani, Adv. for
R2 and R3.
CORAM:
HON'BLE MR. JUSTICE V. KAMESWAR RAO
ORDER
% 25.02.2022 CM. No. 10013/2022 (for exemption) Exemption allowed subject to all just exceptions. Application stands disposed of.
W.P.(C) 3422/2022 & CM. No. 10012/2022 Notice, Mr. Ajay Digpaul, CGSC accepts notice for respondent No.1 and Mr. Zoheb Hossain, Adv. accepts notice for respondent Nos. 2 and 3.
Mr. Hossain has taken a plea of maintainability of the petition on a challenge to an order passed under Section 5 (I) of the PMLA. According to him, the order is only a provisional attachment order yet to be confirmed, so no prejudice is caused to the petitioner. He states, he shall argue the matter on the basis of the submissions to be filed by him within two weeks. Same shall be filed by giving a copy to Mr. Avi Singh, learned counsel appearing for the petitioner who shall file written submissions in response to the Signature Not Verified Digitally Signed By:ANIL KUMAR YADAV Signing Date:27.02.2022 14:24:05 submissions of Mr. Hossain. The submissions of the counsel for the parties shall also include the Judgments, on which they intended to rely upon.
List before Registrar on March 25, 2022 to ensure the filing of the written submissions by the parties.
V. KAMESWAR RAO, J FEBRUARY 25, 2022/jg Signature Not Verified Digitally Signed By:ANIL KUMAR YADAV Signing Date:27.02.2022 14:24:05