Delhi High Court - Orders
Rajnish Garg vs Union Of India on 12 April, 2021
Author: Prathiba M. Singh
Bench: Prathiba M. Singh
Signature Not Verified
Digitally Signed By:DINESH
SINGH NAYAL
Signing Date:13.04.2021
23:00:12
$~40
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 4524/2021 & CM APPL. 13822/2021
RAJNISH GARG ..... Petitioner
Through: Mr. Chinmaya Seth, Advocate.
versus
UNION OF INDIA ..... Respondent
Through: Mr. Shubhra Parashar and Mr.
Virender Pratap Singh Charak, Ms.
Dacchita Shahi, Advocates for
Respondent/UOI.
CORAM:
JUSTICE PRATHIBA M. SINGH
ORDER
% 12.04.2021
1. This hearing has been done through Video Conferencing.
2. The present petition has been filed by the Petitioner seeking a direction to the Respondents, Directorate of Revenue Intelligence, to release Rs. 82,40,000/- along with 1 HP Laptop and 2 Mobile Phones, seized from the Petitioner's residence on 30th March 2019
3. Issue notice. Mr. Parashar, ld. counsel accepts notice.
4. Let counter affidavit be filed within four weeks. Rejoinder, thereto, if any, be filed within four weeks thereafter.
5. List for hearing on 23rd August, 2021.
PRATHIBA M. SINGH, J.
APRIL 12, 2021 MR/AK